Subramaniam Vs Perumal Reddi and Another
.... th to the transferee all the interest which the transferor is then capable of passing in the property, and in the legal incidents thereof. Such incidents include, where the property is land, the easements annexed thereto, the rents and profits thereof accruing af ...
Madras High Court
Govinda Reddi Vs Thiruvengada Reddi
.... d on May 2nd in such a way that the allegation can be proved or answered. Independently of this, the plaintiff''s wife is sui juris and can sue herself, and we agree in the view of the Allahabad Court expressed in Daya v. Param Sukh ILR (1884) A 104 that in such a case the husband cannot sue in his ...
Madras High Court
Hari Mandle Vs Jafar
.... es,; that a calf, which is valued under fifty rupees, does not come within the provisions of Section 429 of the Indian Penal Code." 2. The case having been reported to this Court with reference to another matter, an order was made on the 4th December last, calling upon the accused to show cause w ...
Calcutta High Court
R. Krishna Pillai and Others Vs K. Rengasamy Pillai and Others
.... edeem being time barred. We agree with West J, in Govindrav Deshmuk v. Bagho Deshmukh ILR (1884) Section 548 in holding that a plaintiff failing to establish the mortgage on which the suit was based should not be allowed to fall back upon some other as to which admissions may have been made by the d ...
Madras High Court
Pragada Krishnamma Naidu and Others Vs Vajja Akhula Naidu and Others
.... nd that consequently all the subsequent proceedings are invalid. 2. We must accede to this contention. It is supported by the decision of this Court in Section A. No. 1580 of 1892. 3. Following that decision, we set aside the order of remand and all the proceedings subsequent thereto, includin ...
Madras High Court
Krishna Pillay and Others Vs Rangasami Pillai and Others
.... laintiff''s claim to redeem being time-barred. We agree with West, J., in Govindrav Deshmukh v. Ragho Deshmukh ILR 8 Bom. 543 in holding that a plaintiff failing to establish the mortgage on which the suit was based should not be allowed to fall back upon some other as to which admissions may have b ...
Madras High Court
Ram Kawal Singh and Others Vs Ram Kishore Das and Another
.... tion for pious and religious purposes is unqualified. In the case of Lakshmi Narayana v. Dasu ILR Mad. 288 the alienation was uphold, on the ground that it related to a very small piece of land, and was, for an indispensable religious necessity, not for the spiritual welfare of the widow, but for th ...
Calcutta High Court
Pullamma Vs Pradosham and Others
.... . "If in an estate belonging in common, without any division or partition, to two or more persons, such as co-partners, co-heirs or others, one of them has mortgaged to his creditor either all his estate or the right which he had to that estate, this creditor will have his mortgage upon the undivide ...
Madras High Court
Prahhala Pullamma Vs Garlapati Bradosham and Others
.... If in an estate belonging in common without any division or partition to two or more persons such as co-partners, co-heirs or others, one of them has mortgaged to his creditor either all his estate or the right which he had to that estate, this creditor will have his mortgage upon the undivided por ...
Madras High Court
Thakuri Vs Kundan and Another
.... nd appeal it is urged that as Section 41 of the Transfer of Property Act was not expressly pleaded, the learned Judge had no power to take it into consideration in disposing of the case; I cannot accede to this contention. The respondents were, prime facie, bond fide purchasers for value; and where ...
Allahabad High Court
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