Mahomed Aizaddi Shaha Vs Shaffi Mulla and Another
.... tion in this case came from proper custody, because it was filed by the person who is entitled to the property conveyed by it. There can be no doubt that this document is presumably thirty years old, and would ordinarily prove itself unless there are real grounds to suspect its genuineness. Now the ...
Calcutta High Court
Lakhi Narayan Addi Vs Brajanath Kundu Chowdhary and Others
.... s capable of transferring to the plaintiff. The first Court has also found, and the Subordinate Judge on appeal has concurred in that finding, that the defendant had not proved his case that the land was patit. Both the points taken by the special appellant therefore fail. Two cases have been referr ...
Calcutta High Court
Taki Mahomed Mandal Vs Krishna Nath Rai and Others
.... Jackson, J.@mdashWe agree with the Magistrate and the Sessions Judge. We quash the order of the Deputy Magistrate, dismissing the complaint for default, and direct that he proceed therewith according to law. ...
Calcutta High Court
Ramhari Sarma Vs Trihiram Sarma and Others
.... n in the Hindu law, and whether the re-union, if there was any, subsisted down to the time of the death of the widow. 7. Now it is an undoubted principle of Hindu law, that in order to determine who is the heir to a deceased Hindu who left a widow as his heir at the time of his death, the status ...
Calcutta High Court
In Re: H.B. Beresford <BR> In Re: T.H. Maddock Vs
.... on to take out a fresh certificate and pay the fee prescribed by this schedule for such excess." 2. Now, on reading that note, it appears that, in order to avoid any mistake, the Act expressly says that if the amount recovered or realized under the certificate exceeds the amount of debts or other ...
Calcutta High Court
Dwarkanath Mitter Vs S.M. Sarat Kumari Dasi
.... 20,000. This is not a case in which the charge on land is implied from the deposit of the deeds themselves, neither is it a case where the charge or the equitable mortgage is made expressly by parol. But it is, as I understand the plaint itself, a case where the basis of the plaintiff''s claim is a ...
Calcutta High Court
Ganesh Tewari and Another Vs Gajadhar Prasad and Another
.... CPC that provides for the purchaser of a right of appeal bringing that appeal in his own name. He seems, on the contrary, only to obtain a status by joining himself on to the party in the suit who had originally the right of appealing, and the Court would decide u/s 73 of the Code, whether such jun ...
Calcutta High Court
Manmahini Dasi Vs Balak Chandra Pandit
.... se of the defendant, her father-in-law. 2. It has been held by a Full Bench of this Court that a father-in-law is not legally bound to maintain his son''s widow 2 B.L.R., A.C., 15. The only question that then remains is whether in this case the widow''s son,--that is, the grandson,--is entitled t ...
Calcutta High Court
Lachmi Bibi Vs Indur Chandra Dugar
.... showing that, in the event of both the original and the duplicate being presented for payment by persons of equal respectability, some further proceedings should be taken by the production of a triplicate, and the payment stopped until the dispute is settled. That custom therefore does not affect th ...
Calcutta High Court
Harjiban Das and Others Vs Bhagwan Das
.... ll, be almost universally single, or capable of being treated as single, in regard to locality. And the breach of the obligation does not introduce any new element of locality. It appears to me, therefore, for this reason alone, that the right and the infraction of it do not together make up the ful ...
Calcutta High Court
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