Jagat Chandra Dutta and Others Vs Kanto Prashad Hazari
.... the face of it, neither a thak map nor a survey map, such as is made by, or under the authority of, Government for public purposes. It appears to have been made by Government for a particular purpose, which is not a public purpose, namely, the settlement of the silted bed of a certain river. That b ...
Calcutta High Court
Municipal Council Vs Rangayya
.... ns made by a council or its officers arbitrarily and without any regard to the provisions of the Act. 9. The case is not in my opinion distinguishable from that cited on the defendant''s behalf Kamayya v. Leman ILR 2 Mad. 37. The plaintiff''s remedy is by appeal under the 97th Section of the Act. ...
Madras High Court
Vizianagaram Maharajah Vs Sitaramarazu and Others
.... his Court in Suryanarayana v. Ramachandra Appeal No. 77 of 1866 unreported. 3. We agree with the District Judge in the conclusion at which he has arrived. We think there is no evidence of the alleged custom. The plaintiff''s appeal must be dismissed with costs. 4. The objection on the part of ...
Madras High Court
Rangammal Vs Venkatachri
.... d and Virasami on the other were friendly to each other, as they afterwards continued to be up to Virasami''s death in December 1893. It seems, therefore, extremely unlikely that the defendant really wanted to arrest Virasami who was his sister''s son. Nor would Narasimmachari have taken an active p ...
Madras High Court
In Re: Nagappa Chetti, an alleged Lunatic Vs
.... dered firstly, with reference to the circumstances connected with his health and personal comfort and the way in which those with whom he has been residing up to the time of the application have been treating him, and, secondly, with reference to the existing arrangements as to the management of his ...
Madras High Court
Surb Narain Singh Vs Birj Mohun Thakur
.... ible Immovable property, and that possession by receipt of rent is actual possession within the meaning of Section 145 of the Code of Criminal Procedure. See Pramatha Bhoosun Deb Roy v. Durga Churn Bhattacharjee IL.R. Cal. 413, Sarbananda Basu Mozunular v. Pran Sunkar Roy Chowdhry ILR Cal. 527, and ...
Calcutta High Court
Mahomed Akram Shaha and Others Vs Anarbi Chowdhrani and Another
.... es to the present case. Mr. Hill in the course of his argument referred to the following authorities: Khyroonissa v. Salehoonissa Khatoon 5 W.R. 238, Achina Bibee v. Ajeejoonnissa Bibee 11 W.R. 45, Bavasha v. Masumsha ILR 14 Bom. 70, Amme Raham v. Zia Ahmad ILR AIl. 282, Patcha v. Mohidin ILR Mad. 5 ...
Calcutta High Court
Suja Hossein alias Rehamut Dowlah Vs Monohur Das
.... ctions and directed execution to issue. The Subordinate Judge held that the application of 11th December 1898 was an application for execution of the decree, and that the order of Sale, J., of the 19th December 1893, "Let a certified copy issue, no cause being shown," was an order for the execution ...
Calcutta High Court
Gopal Sah Vs Janki Koer and Others
.... estion raised in this appeal is whether the application of the 7th October 1893, which was returned for amendment, can be regarded as an application for execution within the meaning of Article 179 of the Second Schedule of the Limitation Act, so as to save the decree from being barred by limitation. ...
Calcutta High Court
Kanti Chandra Chattopadhya, Plaintiff Vs Kristo Churn Acharjee, Defendant
.... lower Courts. The only question argued before us was, whether upon a true construction of the testator''s Will the executor had power to mortgage any portion of his estate. 2. We have considered the arguments of the learned Pleaders and are of opinion that the view taken by the lower Appellate C ...
Calcutta High Court
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