Sridhar Deo Narayan Sing Vs Lalit Panday
.... , therefore, not applicable to the case before us. Where it is found necessary to create a mortgage, it is clearly the duty of the party borrowing the money, if that party has but limited interest, to borrow only to the extent of that necessity. He has no right to create a lien upon the property lar ...
Calcutta High Court
In Re: Khatija Bibi Vs
.... for being dissatisfied that Khatija should remain in the custody of her mother. It appears from the mother''s own affidavit that he has charged her with carrying off Khatija for the purpose of giving her up to prostitution. He does not renew that charge in the affidavit sworn in this matter. Assa B ...
Calcutta High Court
In Re: Ramsebak Misser Vs
.... lifies that right, or which brings such an appeal u/s 342 of Act VIII of 1859. It appears to me that that section does not apply to appeals from a Commissioner of the Insolvent Court. The costs of this application to be those of the appellants if they succeed in the appeal. 1 "The procedure ...
Calcutta High Court
Sayamalal Dutt Vs Saudamini Dasi and Others
.... ffers the caresses of a stranger through carnal desire, is said to be the third sort of disloyal wife; she who is again espoused with solemn rites is a twice married woman, or punerbhu; she who receives the embraces of another man without a formal marriage, is an unchaste woman, or Swarinisi: see 2 ...
Calcutta High Court
Fleming and Others Vs Shearman
.... 5-6, at the exchange of 1s. 11 7/15d., and each party must bear his own costs of this appeal. 1 Before Sir Barnes Peacock, Kt., Chief Justice, and Mr. Justice Macpherson. Umesh Chandra Mookerjee (Defendant) v. E. Sageman (Plaintiff). 13th April 1869. This was an appeal from a decis ...
Calcutta High Court
Bipinbehari Chowdhry Vs Ramchandra Roy and Others
.... him as the tenant, having also made a petition to the Collector to sell the patni for rent due from Gopal Chandra, afterwards brought a suit for subsequent arrears against Gopal and Paran Chandra Pal Chowdhry and his wife, alleging these two persons to have beneficial interest in the lease. The wife ...
Calcutta High Court
Kelly Vs Kelly and Saunders
.... ce Act, the Court has power to award permanent alimony to the wife, even when a husband obtains a divorce on account of adultery committed by her; and I have no doubt that, u/s 37 of Act IV of 1869, this Court may order permanent alimony to the wife under similar circumstances. The first clause of s ...
Calcutta High Court
The Queen Vs Umesh Chandra Chowdhry
.... the Magistrate of the district, or a Magistrate in charge of a division of a district, either on complaint preferred directly to such Magistrate, or on the report of a Police Officer, may be referred by such Magistrate to any Magistrate subordinate to him." 3 The Circular Order contained the fol ...
Calcutta High Court
Ruplal Khettry and Another Vs Mahima Chandra Roy
.... e no title. This is not a case in which the Registrar sells the right, title, and interest of a person only. By the form of the decree he is to sell the mortgaged hereditaments, or a part thereof. On the same principle, that it is the duty of a person, who has rights in property advertised for sale ...
Calcutta High Court
Srimati Jagadamba Dasi Vs J.M. Grob and Another
.... but it never has been overruled. But whether that case be law or not, it does not govern that now before me. The statute 21 Geo. III., c. 70, s. 17, provides that "the Su-prima Court shall have full power and authority to hear and determine in such manner as is provided for that purpose in the Char ...
Calcutta High Court
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