Daivanayagam Pillai Vs Rangasami Ayyar
.... 1. We agree with the learned Judge that there is no second appeal. 2. The appeal is dismissed with costs. ...
Madras High Court
In Re: Koothoor Subbarayar's Estate Vs
.... ublished under the 87th Section of the Procedure Code? Clearly not. In the ordinary case of a summons it is necessary in order to establish a charge under the 174th Section of the Indian Penal Code to prove that the summons was duly served on the person charged. In the case of a proclamation persona ...
Madras High Court
Imbichi Kandan and Others Vs Imbichi Pennu and Others
.... chi ILR 15 Mad. 281 and Raman Menon v. Chathunni ILR 17 Mad. 184. It has been decided that the rule of impartibility applies to Makkatayam Tiyans of Calicut and in Rarichan v. Perachi ILR 15 Mad. 281 following the principle that self-acquired property lapses to the tarwad, it was held that the undiv ...
Madras High Court
Queen-Empress Vs Subbarayar
.... ly made and published under the 87th Section of the Procedure Code? Clearly not. 6. In the ordinary case of a summons it is necessary in order to establish a charge under the 174th Section of the Penal Code to prove that the summons was duly served on the person charged. In the case of a proclama ...
Madras High Court
Nobin Chunder Roy and Others Vs Mohimah Chunder Bhuttacharjee
.... same as the law with reference to Purchasers. 3. The plaintiff relies on Article 136 which provides for suits by a purchaser at a private sale for possession of Immovable property sold when the vendor was out of possession at the date of the sale. That is the case here. The plaintiff is a purcha ...
Calcutta High Court
Jaipal Gir and Others Vs H. Dharmapala
.... nd after the restoration of the temple, there was a large image of Buddha in the shrine on the ground floor of the temple, and before this Buddhist devotees used to worship and make offerings. They seem to have been content with this, and before Dharmapala came, no one wanted to do anything more. He ...
Calcutta High Court
Ananda Mohan Roy Vs Hara Sundari
.... r, relates to a different fee altogether, namely, to the poundage fee, which is a percentage calculated upon the price for which the property sells and is payable by the decree-holder after the sale. It may be convenient to reproduce in this place the rule prescribed by this Court in accordance with ...
Calcutta High Court
Damri Thakur Vs Bhowani Sahoo
.... Magistrate, who had only heard a portion of the evidence. 2. There is no provision of law which provides for a change in the constitution of Benches of Magistrates, and in the absence of any such provision we must hold that only those Magistrates who have heard the whole of the evidence can decid ...
Calcutta High Court
Timmanna Banta Vs Mahabala Bhatta
.... Judge rests his order, has no doubt been overruled by a subsequent decision of a Full Bench of the Calcutta High Court, which is to be found in Asmutunnissa Begum v. Ashruff All ILR 15 Cal. 488 and this latter decision was followed by this Court in Subbarayadu v. Pedda Subbarazu ILR 16 Mad. 476. But ...
Madras High Court
Burna Moyi Dassee Vs Burma Moyi Chowdhurani and Another
.... and at the time these cases were decided the only law of limitation in India was that contained in Regulation III of 1793, Section 14, which provided that no action should be tried if the cause of action had arisen twelve years before the suit should have been commenced, unless, inter alia, the plai ...
Calcutta High Court
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