Srimati Bhagabati Dasi Vs Kanailal Mitter and Others
.... of maintenance is undetermined. It does not in my mind attain the character of a proprietary right, until the proper amount of maintenance is either ascertained, or is in the course of being determined. When the property passes into the hands of a bon� fide purchaser without notice, it cannot be af ...
Calcutta High Court
Ganeshlal and Another Vs Amir Khan
.... committing the offence, or at the time of the conviction, or of the adjudication of forfeiture, or at any intermediate time." The property therefore attached in this case was at the time of the attachment, which was admittedly intermediate between the time of the commission of the offence for which ...
Calcutta High Court
Umar Khan Vs Amirunnissa Begum
.... t is contended that the prosecution of the suit in 1859, and the decree obtained therein was an interruption, and that after that decree the plaintiff would not get a title until at least twelve years had elapsed from the date of the decree. 2. It is somewhat puzzling to find such a curious state ...
Calcutta High Court
In Re: Mussamat Phuljhari Koer Vs
.... ied for to collect the debts of her deceased husband Ranjit. The appeal is dismissed with costs. * Miscellaneous Appeal No. 110 of 1870, from, an order of the Judge of Bhagulpore, dated the 7th March 1870. (4) Before Mr. Justice Bayley and Mr. Justice Kemp. The 19th February 1870. In t ...
Calcutta High Court
Hyder Hossain Vs Mahomed Hossain and Ali Hossain
.... f its profits receivable by the Owners of the share claimed. These two Officers seem accordingly to have come to the conclusion that, inasmuch as the proof of joint interest, given by the Respondents in the Court of first instance to whatever it amounted, fell short of this, their claim ought to be ...
Privy Council
Mussumat Anundee Koonwur, Widow of Gunput Lal; Mussumat Mankee Koonwur and Mussumat Poonpoon Koonwur Vs Khedoo Lal
.... corroborative of the assertion made by some of the Respondent''s Witnesses that the purchase money was paid out of the funds of Choonee Lal; and further, that if the Shop carried on in the separate name of Gopal Chund was his own separate property, he may well at that date have been in a position to ...
Privy Council
Harish Chandra Chowdhary Vs Krishna Chandra Sandyal Chowdhary
.... e the Government on resumption takes the land as its absolute property, i.e., as not belonging to a Government revenue-paying estate, or forming part of the assets of that estate. Government, it is true, settles with the ex-lakhirajdar on a malikana of 50 per cent., but gives both the settlement and ...
Calcutta High Court
Mussumat Ameeroonnissa Khanum and Mussumat Parbutty Vs Mussumat Ashrufoonnissa
.... n saying, that it was not proved to their satisfaction that the money which was paid for this estate was the proceeds of the property of the Belkissoonnissa Begum? There is a good deal in the evidence to show that the jewels belonging to the Belkissoonnissa Begum were brought to Bankers and others a ...
Privy Council
Radhabenode Misser Vs Kripa Moyee Debea
.... of the principal or interest, is entitled to a large balance from the Mortgagee. Of course the parties might have so agreed, if they pleased, but their Lordships would be loth to put such a construction upon the Agreement unless they were compelled to do so by very plain words. 2. On looking at t ...
Privy Council
C. Seton and Another Vs A.S. Bijohn
.... t, "where the defendant had endeavored to retain possession of land, and set up an unwarrantable defence founded on the alleged un-chastity of a widow under whom the plaintiff claimed, a defence utterly groundless, that, was an act of bad faith sufficient to warrant his recommittal u/s 275." So that ...
Calcutta High Court
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