Mussamut Gowrun Butty and Others Vs Muddun Gopal Lall
.... ily property. 9. Consequently, the three cases may be summarised thus:--In that of Muddan Gopal, the plaintiff''s father and elder brother mortgaged 8 annas of the joint property to Muddan Gopal in consideration of a loan of money which was wanted for a family purpose. 10. In those of Gridhari ...
Calcutta High Court
Gajadhur Pershad Vs The Two Widows of Emam Ali Beg and others
.... and held that he was entitled to foreclose. The case then came before Mr. Capper, the judicial commissioner, and, on the 28th of June, 1870, he made a decree reversing the decree of the officiating commissioner, setting up that of the deputy commissioner, and holding that the Plaintiff could not hav ...
Privy Council
Broughton Vs W.J. Mercer and Others
.... produce income, and the hospital buildings are falling into ruin for want of repairs. The testator has, however, expressly forbidden that the property or any portion of it should be sold, and if this condition thus imposed is valid and operative, I think the Courts cannot order a sale merely because ...
Calcutta High Court
Beejoy Gobind Burral and Others Vs Roy Meghraj
.... usly supposes that the witnesses all stated that the plaintiff lived at A and decides the case accordingly, whereas the witnesses all stated that he lived at Z and not at A,--in such cases, and in any other in which there has been a clear and evident slip or error on the part of the Judge, a review ...
Calcutta High Court
Puddomoney Dossee and Others Vs Juggodumba Dossee and Others
.... of this Court already referred to, and apparently without any supposed conflict with them, it has been held that a suit to declare that a person resident in Calcutta holds lands in the mofussil subject to certain trusts is not a suit for land within the meaning of cl. 12--Bagram v. Moses 1 Hyde., 28 ...
Calcutta High Court
Nawab Syud Ashgur Allykhan and Others Vs Delroos Banoo Begum
.... Act, 1870. "This appeal is from an order of the lower Court in a suit ''for confirmation of possession by declaring proprietary right to the properties real and personal, as per schedule, and for setting aside a forged and invalid will,'' or, according to the statement at the head of the groands ...
Calcutta High Court
Lalah Ameer Chand Vs Nathoo Sahoo
.... urt that "a mortgagee is entitled to say to each of several persons who have [succeeded to the mortgagor''s interest, that he shall not be entitled to redeem a part of the property on payment of part of the debt, because the whole and every part of the land mortgaged is liable for the whole debt. Bu ...
Calcutta High Court
Shurrut Chunder Alias Bholanath Chuttopadhya Vs Rajkissen Mookerjee and Others
.... the minor with interest at 6 per cent. on the money so paid, must give up possession to the plaintiff, accounting for the mesne profits for the time he has been in possession. 8. The decrees of the lower Courts are set aside, and the suit must go back to the Court of first instance in order that ...
Calcutta High Court
Sah Mukhun Lall Panday Vs Sah Koondun Lall and another
.... e commenced to operate had no registration been required; and they reversed the decree of the subordinate Judge, and decreed the claim of the Plaintiffs for the establishment of their rights. They also held that the present suit was not barred by the decision in the former suit, as the point therein ...
Privy Council
Shewratan Singh and Another Vs Jagarnath Singh
.... e time allowed for filing an appeal is ninety days from the date of the decree appealed against; but that in computing the period of limitation the day on which judgment was pronounced and the time required for obtaining a copy of tile decree, sentence, or order appealed against shall be excluded. E ...
Calcutta High Court
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