V. Rama Aiyer Vs S. Sreenivasa Patter
.... t and inasmuch as the respondent''s application was, with reference to the date of the agreement, made after ninety days, the period prescribed for an application by a judgment-debtor under that section. I consider, however, that the said paragraph of the section has no application to this case, bec ...
Madras High Court
The Muir Mills Company Vs The Elgin Mills Company
.... nciple exemplified by Abbott, C.J., in Beg. v. Wheeler 2 B. A. 345 as a new process to be carried on by known implements or elements acting upon known substances and ultimately producing some other known substance, but producing it in a cheaper or more expeditious manner or a better or more useful k ...
Allahabad High Court
Mahabir Singh and Another Vs Saira Bibi and Another
.... t sold, reserving their rights as mortgagees. The result of that was that in such cases, the sale being notified as one in which the property to be sold was subject to a mortgage, purchasers would not come forward to run the risk of harassing litigation with the mortgagee in future suits, and the mo ...
Allahabad High Court
Ranjit Singh Vs Jafer Husain
.... . 397; Dhondi Jagannath v. The Collector of Salt Revenue and the Secretary of State for India ILR 9 Bom. 28 and Maktab Beg v. Hasan Ali ILR 8 All. 551. Although a hardship arises in the case of a respondent who has taken advantage of the provisions of the Code of Civil Procedure, and filed objection ...
Allahabad High Court
Rama Ayyan Vs Sreenivasa Pattar
.... oceedings, inasmuch as it was not certified by the appellant and inasmuch as the respondent''s application was, with reference to the date of the agreement, made after ninety days, the period prescribed for an application by a judgment-debtor under that section. I consider, however, that the said pa ...
Madras High Court
Thayar Ammal and Others Vs Lakshmi Ammal and Another
.... that the provisions of the statute 3 and 4 Will. IV, cap. 42, Sections 28 and 29, were enacted empowering juries to allow interest in the cases specified therein. 25. It will thus be seen that in cases like the present, Courts had, under the common law, no power to give damages for wrongful dete ...
Madras High Court
Syed Meer Hussain Saib, son and legal representative of Silaman Saib (deceased) Vs Subbaramappa Nayanivaru (died) 2. His representative Kumarasami Nayanivaru now called Kumara Timmappa Nayanivaru
.... the sum so paid the appellant acquired, u/s 35 of Act II of 1864, a charge on the palayam. And in suing for the recovery of the amount the appellant in his plaint expressly sought to enforce the charge thus held by him. In the court of First Instance, however, he did not get the relief he prayed fo ...
Madras High Court
Kelu Mulacheri Nayar and Others Vs Chendu and Others
.... hearing a second appeal and that of a Court hearing the first appeal Ganesh Bhikaji Juvekar v. Bhikaji Krishna Juvekar ILR 10 Bom. 398. The next contention on behalf of the respondents was that, as the Subordinate Judge found it necessary to direct that certain persons who had not been impleaded in ...
Madras High Court
Bhagwati Prasad and Another Vs Sheobarat Kuari and Another
.... our of Nand Kishore, one of the appellants here, and one of the defendants to the suit. The plaintiffs are the sons of the son of a daughter of Sheo Charan. Their father and his mother died before suit. This case is governed by the decision in Krishnayya v. Pichamma ILR 11 Mad 287 and is within the ...
Allahabad High Court
Ram Saday Mukerjee and Others Vs Dwarka Nath Mukerjee
.... according to circumstances from which the three years so provided shall run. The first is the date of the decree or order; and this and the second and third are incorporated in Article 6, Part III, Schedule III of the Bengal Tenancy Act; and there are three others which are not so incorporated; and ...
Calcutta High Court
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