Durga Singh Vs Naurang Singh
.... red for the irrigation of the mortgaged land had been ruined through an inundation of the river Gumti, and that the respondent constructed a new one in its place. The mortgagors, who were parties to the suit, filed a written statement admitting that this had been done with their permission. In my op ...
Allahabad High Court
Ram Surun Singh and Others Vs Rasul Jehan Begum
.... r did not in law forfeit her interest in her husband''s estate, which she took upon his death. With reference to this point, it seems to us, in the first place, that the question does not properly arise in the case, because, as I have already pointed out, it was no part of the defendant''s case that ...
Calcutta High Court
Kanhai Lal Vs Madan Mohan Lal and Another
.... he suit was one governed by Article 80 of the second schedule of the Limitation Act of 1877 and dismissed the suit. The Subordinate Judge was of opinion that there was no express article in the Limitation Act applicable to the suit, and therefore applied Article 120. The question before us was consi ...
Allahabad High Court
Karbari Rawat and Another Vs S.E. Coffin
.... urt and not something incidental to that. The other cases cited, Hameeda v. Budhun 20 W.R. 238, Bama Soonduree Dabee v. Tarinee Kant Lahooree 20 W.R. 415, Duljeet Gorain v. Rewal Gorain 22 W.R. 435, and Mookoond Lal Pal Chowdhry v. Mahomed Sami Meah ILR Cal. 484, are also distinguished either on the ...
Calcutta High Court
Thurai Rajah Vs Jainilabdeen Rowthan
.... ugh apparently the learned Judges would have taken a different view as to the applicability of Section 7, We can see no reason, however, why the Legislature should have intended to allow a minor on attaining majority to appeal to the Privy Council but not to any other appellate tribunal. The omissio ...
Madras High Court
Orr and Another Vs Neelamegam Pillai and Others
.... s to have considered that the phrase "officer of Government" is synonymous with "public servant." Officers of Government are, no doubt, public servants, but every public servant is not an officer of Government. This is clear from the Article itself in which the Court of Wards is expressly mentioned, ...
Madras High Court
The Maharaja of Bhartpur and Others Vs Bhagwan Das
.... ed to the Court to have his name entered on the record in the place of the deceased plaintiff, and an order was passed to that effect. On the 18th of July 1894, an application was presented on behalf of the defendants alleging that the application of the 26th of March 1894, was an application made b ...
Allahabad High Court
Muhammad Asad Ali Vs Barkat-Un-Nissa
.... ument within the meaning of the Court-fees Act and within the meaning of Section 28, and as a suit can only be instituted by the presentation of a plaint, the presentation of an insufficiently stamped document, which if sufficiently stamped could be treated as a plaint, cannot be regarded in law as ...
Allahabad High Court
Queen-Empress Vs Subbaraya Pillai
.... Kallakurichi taluk shall be heard by the Deputy Magistrate--and we understand this to be the case--it follows that all appeals from their decisions shall be presented to the Deputy Magistrate, and the Deputy Magistrate''s Court is the Court to which the appeals ordinarily lie. Had the sanction been ...
Madras High Court
The Himalaya Bank, "Limited, " in liquidation, though the Official Liquidation Vs Ghulam Muhammad
.... n 144 of the Indian Companies'' Act, 1882, authorize an official liquidator with the sanction of the Court to bring or defend any suit in the name and on behalf of the company. This requirement is distinctly of a formal nature, and a substantial compliance with it is insufficient. In the very same s ...
Allahabad High Court
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