The East Indian Railway Company Vs The Australasian Insurance Company
.... loss, not having given notice of abandonment. Lord Campbell in his judgment says: The plaintiff''s counsel then relied upon the sale of the ship by the master. Whether notice of abandonment may be dispensed with where there has lawfully been a sale by the master, we are not now called upon to decide ...
Calcutta High Court
Lala Gundar Lal Vs Habibannissa and Others
.... ion, and remand the case to the lower Appellate Court to be tried on the merits with reference to the above remarks. Special Appeal No. 1370 of 1870 14.11.1870 Lakhi Priya Debi Vs. Khyrulla Kazi and Anr. Bayley and E. Jackson, JJ. Baboo Iswar Chandra Chucherbutty Baboo Khettra ...
Calcutta High Court
Mahima Chandra Chuckerbutty Vs The Queen
.... Procedure Code. It is evident that this order relates to and confirms the sanction given by the Deputy Collector on the 30th July 1870, and goes no further. The Collector repeats the sanction already given by the Deputy Collector, and there is nothing to show that the Collector intended to extend i ...
Calcutta High Court
Ishan Chandra and Others Vs Sujan Bibi
.... n any immoveable property, shall be received in evidence in any civil proceeding in any Court or shall be acted on by any public officer, if such instrument shall have been executed on or after the date on which this Act shall come into operation, & c." 2. This appears to me to be a creation ...
Calcutta High Court
Somarimull Vs Bhairo Das Johury
.... ss the liability of the defendant was gone by reason of the hundi not being produced to him on the Saturday and payment demanded, or by reason of notice of actual dishonor not having been given until Monday. I must be guided by the precedents cited by Mr. Graham with reference to notice of dishonor ...
Calcutta High Court
Bamandas Mukhapadhya Vs Shibdas Bandapadhya
.... principles of equity and good conscience to allow the landlord to insist on the needless destruction of a valuable building, or to allow him to claim to remove it, without making to the owner full compensation for its value. I may refer on this point to the Roman Civil Law, Institutes, Book 2, title ...
Calcutta High Court
Ram Chandra Tantra Das Vs Dharmo Narayan Chuckerbutty
.... ; and in execution of that decree, he advertized for sale whatever rights and interests the'' plaintiff had in those houses, and the defendant became the auction-purchaser of those rights and interests. Thereafter, Chandra Mani died, and the plaintiff became the heir-at-law to the property of Loknat ...
Calcutta High Court
Bhagirath Adhikari Vs Tarini Chandra Pakrasi
.... for the defendant. If I am right in this view, it is admitted that the plaintiff is within time. I think it is clear, upon the facts stated by the plaintiff, that he was in the position of a surety. He lent his name as security to the moneylender. It may be that on trial, the plaintiff will not be a ...
Calcutta High Court
In Re: Srimati Nassir Jan and Another Vs
.... , whether the intervenor "was in the actual receipt and enjoyment of the rent." He fixes the issues correctly, but declines to try them merely because the deed of gift has not been filed. If he had tried the question of possession and actual receipt of rent, his decision on that point, however wrong ...
Calcutta High Court
Thakur Sing Vs Fakir Chand
.... of his property. The plaintiff is in my opinion quite right in bringing this action to remove that cloud and thereby to restore the property to its full value. 1 Before Mr. Justice Bayley and Sir C.P. Hobhouse, Bart. The 6th December 1869. Udai Chandra Mandal and Others (Plaintiffs ...
Calcutta High Court
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