Kasim Saiba and Others Vs Sudhindra Thirtha Swami
.... 2 shows that the Judicial Committee was dealing with the question as one of principle, and as such it was elaborately discussed in the House of Lords'' case by Lord MACNAGHTBN, who delivered the judgment in the Privy Council case. It seems, therefore, that it must now be taken as well established th ...
Madras High Court
Nritto Lall Mitter Vs Rajendro Narain Deb and Others
.... a possession as representing his father and uncle, and that in effect the possession on which he relies, so far as its character is disclosed in the plaint, is not his own, but his father''s and uncle''s; and it is argued that a possession of that description is not juridical so as to entitle him t ...
Calcutta High Court
In Re: Rahmat-ullah Vs
.... hoarding on his own ground, which he had pulled down There must be a reasonable construction put on these vague words of the statute. 2. To refer to the other portion of the order. Mr. Reid at first contended that the Magistrate would have jurisdiction u/s 144 to restrain a man from executing a C ...
Allahabad High Court
Muthukarppa Chetty and Another and Chidambara Thevan and Another Vs Sakkara Thevan and Others
.... d muchilka as required by Section 7 Act VII of 1895 Madras. The former contention is supported by the decision of the Bombay Hige Court in Damodar Gopal Dikshal v. Chintamon Balkrishna Kurai ILR (1892) B. 42 where it is said " If the plaints had alleged that the defendant had wrongfully received the ...
Madras High Court
Darbari Mandar Vs Jagoo Lal
.... it, the Court held that he had not exercised a sound discretion in granting it. In the matter of the petition of Gulab Singh v. Debi Prasad ILR All. 45 Straight, Officiating C.J., sitting alone, expressed the opinion that a fresh sanction could be given, if -that already granted had expired by effl ...
Calcutta High Court
Rama Reddi Vs Papi Reddi and Another
.... ainst that portion of the order which is appealed against. 2. Referring to a contention that an appeal lies in such cases, Muttusami Ayyar, J. in Sundara Ammal v. Kullappa Chetti Appeal against Order No. 15 of 1894, unreported observed as follows: Having regard to the language of Section 19, i ...
Madras High Court
Surendra Narain Singh Vs Bhai Lal Thakur and Others
.... Courts as originally brought as a suit for rent upon an alleged contract. The matter for our consideration, in the first instance, is whether this would be an amendment so as to convert a suit of one character into a suit of another and inconsistent character (section 53, Code of Civil Procedure). ...
Calcutta High Court
Annapurni Nachiar Vs Collector of Tinnevelly and Another
.... of an adopted son should preclude the wife who is actually associated in the adoption from being considered as the mother, and the other wives merely co-wife mothers (Sapatnimata). 15. The preponderance of authority clearly supports the Judge''s finding that where only one of several wives is as ...
Madras High Court
Annapurni Nachiar Vs Meenakshi Sundara Nachiar and Another
.... should preclude the wife who is actually associated in the adoption from being considered as the mother, and the other wives merely co-wife mothers (Sapatni-mata). 13. The preponderance of authority clearly supports the Judge''s finding that where only one of several wives is associated with the ...
Madras High Court
Sri Venkata Tholappala Charlu Vs Venkata Charlu and Others
.... t will be observed that the plaint does not ask for any injunction to restrain defendants from assuming plaintiff''s hereditary titles, or for damages caused by personation or assumption of such titles. It is a suit to establish a claim to an hereditary office, and the plaintiff alleges that the per ...
Madras High Court
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