Powlett, Political Agent and Superintendent of the Kota Rai on the part of the Government of India Vs Girdhari Das
.... e in regard to it, remained in and was inherent in the Rajah himself, and such a suit as the present could only be brought in his own name, by which means, and by which means alone, could his consent as the true plaintiff be made to appear on the face of the record. In such a case the Government of ...
Allahabad High Court
Empress of India Vs Sri Lal and Others
.... ocial status of the respective parties to them, it does not appear that they would have been wholly invalid. The offence of which the appellants were apparently guilty was cheating as defined in Section 415, Indian Penal Code. Spankie, J. 3. I concur in the opinion of Mr. Justice Pearson. O ...
Allahabad High Court
Mohun Dass Vs Lutchman Dass
.... Court is entitled so to act in the case of a person mentally disqualified, so it is also entitled to act in the case of persons who are proved to be morally disqualified. 2. It appears to us that this contention is founded upon an entire mistake, and there is a considerable difference between the ...
Calcutta High Court
Roshun Doosadh and Others Vs The Empress
.... entification." Section 54 of the Evidence Act, though it declares that "the fact that the accused person has been previously convicted of an offence is relevant,"--also declares that "the fact that he has a bad character is irrelevant," except under certain circumstances, which do not exist in the p ...
Calcutta High Court
Brojomohun Doss and Others Vs Hurrololl
.... administration of the trusts. 7. They do, indeed, by their plaint raise a case of suspicion; but in our opinion that is not enough to entitle them to a decree for an account. Of course, if they were personally interested under the will, or in the estate, they would, as of right, be entitled to an ...
Calcutta High Court
Badri Nath Vs Janki Das
.... achment and sale by payment of the debt due, which with interest was within the pecuniary jurisdiction of the Munsif''s Court. The plea, therefore, that the suit upon which the decree on the bond dated 14th November 1864, was given, and in execution of which the plaintiff became the auction-purchase ...
Allahabad High Court
Sawai Ram Vs Gir Prasad Singh
.... Judge too had erred in holding that the claim was barred by limitation, and in dismissing the claim on account of the "khud-khast" lands. 3. We are of opinion that the applications referred to in letters (m) and (n), for compensation for wrongful dispossession, or for recovery of possession of la ...
Allahabad High Court
Gudadhur Paul Chowdhry and Others Vs Bhyrub Chunder Bhuttacharji and Another
.... e in this view of the legal presumption. The presumption spoken of probably is, that which applies to proceedings of Courts, and even if we assume that the presumption applies equally to the proceedings of a Collector''s office, it has no application whatever to the conduct of a person who puts in a ...
Calcutta High Court
Ram Dial Vs Parshadi Lal
.... NT Pearson, J.@mdashThe grounds of appeal are overruled by the Full Bench decision in Sheo Prasad Lal v. Thakur Rai H.C.R. N.W.P. 1868 p. 254, and it does not appear to us that the Appellate Court''s action and order contravened the provisions of Section 214, Act X of 1877. The appeal is dismisse ...
Allahabad High Court
Imrit Tewari and Others Vs Suput Singh and Others
.... e. 10. Now the rateable proportion which the plaintiff''s ought to have paid, assuming that each of the persons who were made liable under the former decree were bound to contribute equally to the amount awarded, would be about Rs. 76; and Mr. Sandel contends, that as regards the difference betwe ...
Calcutta High Court
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