Khajeh Abdool Gunnee Vs Sadut Ali Khan and Mussumat Zamoorudoonnessa Khanum
.... ent within the twelve years was evidence of a recognition of the title of the Khajeh to the rent, which is sufficient to exclude the notion of an adverse possession for more than twelve years before the institution of this suit. 15. The case, however, of the Respondent does not appear to their Lo ...
Privy Council
Bistoo Chunder Banerjee Vs Nithore Monee Dabee and Another
.... if such debt or sums be payable by virtue of some written instrument at a certain time, or if payable other wise, then from the time when demand of payment shall have been made in writing, so as such demand shall give notice to the debt or that interest will be claimed from the date of such demand u ...
Calcutta High Court
The Queen Vs Tarucknath Mookerjee
.... at being an offence of which he had not been in any form accused before the Magistrate, The section, or that portion of the section (296) which is applicable to the present matter, runs thus:-- "Provided that, in Session cases, if a Court of Session or Magistrate of the district considers that a com ...
Calcutta High Court
Hurronath Mullick and Others Vs Nittanund Mullick
.... missible as evidence on their behalf. Such an assertion of right, it at first sight appeared to me, could be placed no higher than an "admission," which (s. 17) is defined to be "a statement, oral or documentary, which suggests any inference as to any fact in issue or relevant fact," made by a party ...
Calcutta High Court
Mussamut Ruttanjote Kooer Vs Ram Dass
.... whether during the execution proceedings or previously thereto, the subject-matter in dispute within the meaning of this section is the subject-matter in dispute in that suit, and not the mere amount of money which the order itself may directly affect. This view has already been taken by Judges of ...
Calcutta High Court
Taruck Chunder Poddar and Others Vs Jodeshur Chunder Koondoo
.... is the possession of all would apply to this extent that, if one of them was found to be in possession of any property, the family being presumed to be joint in estate, the presumption would be, not that he was in possession of it as separate property acquired by him, but as a member of a joint fami ...
Calcutta High Court
James Scott Elliot and Others Vs Bhoobun Mohun Bonnerjee and others
.... t of the Rajah, sufficient to satisfy the exigence of proof on the part of the Plaintiffs. 4. Another question arose in the case as to whether the fact of the premises being let to tenants at, as it would appear, a monthly rent, on the commencement of the accruing of this right, namely, in 1850, ...
Privy Council
Kupulmun Sing and Another Vs The Court of Wards on behalf of Kashopershaud Sing Lunatic
.... ppose that they simply relied upon the equitable presumption being made in their favor for the support of their allegation. Not only, however, have they not proved it, but I believe it is admitted by the plaintiffs'' advisers that the statement made on behalf of the lunatic is true, namely that the ...
Calcutta High Court
Bichook Nath Panday Vs Ram Lochun Singh
.... payment at the end of any, even the first, month of the three years'' term, of the interest at the rate of � per cent. per mensem, the very large rate of 4 per cent. per mensem would immediately become payable throughout the term; or, in other words, a very large sum would become immediately payabl ...
Calcutta High Court
Mussummat Bibee Luteefun and Another Vs Rajroop Singh
.... e Case No. 583 of 1866, 31st May 1867 has been appealed to by the respondent. But I see nothing in that decision which tends in any way to support the respondent''s case. There the Full Bench decided that appearance by a decree-holder at the hearing of the application for review in order to oppose t ...
Calcutta High Court
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