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Judgment
5 paragraphs · 126 wordsWe think that the ruling in Upendra Nath Dhal v. Sondamini Dasi ILR 12 Cal. 535 is right, and that the rate of maintenance must be fixed,
subject only to any possible alteration under the provisions of Section 489. With regard to that section, we think that the fact that the child has
grown older would no less constitute ""a change in the circumstances of the person receiving the allowance,"" than would the death of the child or the
birth of another, and therefore the rate cam be varied from time to time on application being made as the child gets older. We think the order ought
to be modified by setting aside that part of it which directs a prospective increase of the rate.