Mutusawmy and Another Vs The Secretary of State for India in Council
.... Hobhouse, Mowri Bewa v. Surendra Nath Roy 2 B.L.R. A.C. 184, note. 3. It is sufficient for me to say, in the present case, that Mr. Paul has not shown us any reason for supposing that the Chief Justice and Mr. Justice Mitter in admitting the appeal had done so under any mistake, or in fact that ...
Calcutta High Court
Khettra Mohan Baboo Vs Rashbehari Baboo
.... ion in Court of the obligation and of the said record signed as aforesaid, the petitioner shall be entitled to a decree for any sum not exceeding the sum mentioned in the petition, together with interest at the rate specified (if any) to the date of the decree, and a sum for costs to be fixed by the ...
Calcutta High Court
Ram Charan Vs Narbir Mahton and Another
.... of a feeble nature, as has been already observed; and '' the prophet, moreover, has said the right of shaffa is established in him '' who prefers his claim without delay." In the following page it is shown that the tulub-mawasabat may be good notwithstanding that certain expressions, such as Praise ...
Calcutta High Court
Khudumani Debi Vs Tarini Prasad Ghose
.... is a decree for the larger portion of that money, and it is directed to be recovered by the plaintiff out of the sum standing in deposit in the Collector''s treasury in the name of Tarini Prasad. We have been much pressed with a case of Sabheer Khan v. Kalli Doss Dutt 1 W.R., 199. It is contended t ...
Calcutta High Court
Bunwari Lal Roy Vs Mahima Chandra Knuall and Others
.... t which had no existence, viz., a valid patni lease. What, then, was the position of the defendant and Banwari Lal Roy, when represented by Brajeswari during his minority? It was simply this. The defendant was a person paying rent to Brajeswari, the relation of landlord and tenant existed between th ...
Calcutta High Court
Shib Ram Ghose, Gomasta on behalf of Ram Chowdry Roy and Another Vs Pran Piria and Another
.... plaintiff a sufficient opportunity to prove that he was entitled to a kabuliat for a fractional share. And, secondly, that besides the lands which the Judge has found to be the lakhiraj lands of the defendant, there were other lands which form the subject-matter of the suit, regarding which the Jud ...
Calcutta High Court
Golam Asgar Vs Lakhimani Debi and Others
.... ourt, the facts were otherwise. In those cases, the sale took place under a decree which at the time of the sale was in force and valid; and, consequently, the Court in selling the property acted with jurisdiction, and the circumstance that the decree was afterwards reversed on appeal, or upon a rev ...
Calcutta High Court
Ibrahim Sali Bhay Dapti Vs Hawabi
.... n a fair construction of sections 27 and 39 of the Act, that the appeal which is now before us, relating as it does to a property less than rupees 10,000, is cognizable by this Court. (1) Act XXI of 1863, section 27.--All suits heard and determined by a Recorder under this Act, in which the ...
Calcutta High Court
Amrit Sing and Narayan Sing Vs Madhab Chandra Rudar and Others <BR> Madhab Chandra Rudar and Others
.... ere right in law in determining both or either of the cases against the partners of Messrs. Ramgopal Ghose and Company. 9. Now it will be seen, from what I have already said, that we think that the rupees 1,000 were paid by Narayan Sing, Amrit Sing, as a deposit upon an existing contract; and in ...
Calcutta High Court
Grish Chandra Roy Vs Prasanna Kumar China
.... n whose name the defendant might have sued, for the recovery of the sum or sums secured, or made payable thereby, when the time of payment thereof shall have arrived." Now, as regards money or bank notes there is no provision whatever in section 70; that the bailiff is to deliver money, that is, coi ...
Calcutta High Court
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