Chajmal Das Vs Brij Bhukan Lal and Another
.... s: "Is plaintiff entitled to receive compound interest and interest for the period subsequent to the date promised for payment, or not?" The Subordinate Judge was of opinion that the plaintiff was entitled to receive compound interest as claimed. The High Court on appeal reversed that judgment, and ...
Allahabad High Court
Nasir Ali Fakir Vs Meher Ali alias Chutai Fakir
.... on his own account or on account of some person other than the judgment-debtor, the claim shall be numbered and registered as a suit between the decree-holder as plaintiff and the claimant as defendant," and the Court shall then "proceed to investigate the claim in the same manner and with the like ...
Calcutta High Court
Premanundo Shaha and Another Vs Brindabun Chung
.... and eight. The old woman says she shut the door. Bidya says they were all "sleeping in the north house after having shut the door with a latch," which,, no doubt, means a bolt. She says "the door was shut from the inside." 9. There was no evidence showing any injury to the door or the fastenings ...
Calcutta High Court
Queen-Empress Vs Muppan
.... the offence of ''escape.'' It has been long established that even when the escape is effected by the consent or the neglect of the person that kept the prisoner in custody, the latter is no less guilty, as neither such illegal consent nor neglect absolves the prisoner from the duty of submitting to ...
Madras High Court
Babu Singh Vs Ran Narain Singh
.... quite sure, be lightly made. It is, however, contended that, as the respondent, before the oath was administered, asked to withdraw from his proposal, he should have been allowed to withdraw, and the evidence not taken in the manner proposed by him. In support of this contention we were referred to ...
Allahabad High Court
Karimunnissa Khatoon Vs Aizunnissa Khatoon
.... uf and Mahomed, who held that a marriage with a prohibited woman was void and the fruit of it illegitimate, and that a person contracting such a marriage was liable to hadd if he were aware of the illegality. The severity of the punishment of hadd also doubtless led to the doctrine of semblance or d ...
Calcutta High Court
Dwarka Prasad and Others Vs Ghulam Shabbir
.... tor. This contention is in my opinion unsound. The decree-holders, as such, were not entitled to obtain delivery of possession. It was only by reason of their having purchased the property of the judgment-debtor at auction that they could apply for possession, and it was only in their character as a ...
Allahabad High Court
Chakrapani Asari Vs Narasinga Rau and Others
.... UDGMENT 1. In our opinion the Subordinate Judge is right in his conclusion see also Krishnasami v. Kanakasabai ILR 14 Mad. 183. Furthermore under the 8th Section of the Suits Valuation Act of 1887 it is clear that the suit is within the jurisdiction of the District Munsif. Costs to be costs in th ...
Madras High Court
Rangasami Naidu Vs Virasami Chetti
.... 1894 came into effect there was no purchaser in existence. The new law was passed before the purchase was made and the purchaser must take subject to its provisions. 2. We agree with the opinion expressed by Petheeam, C.J., at the end of his judgment in Girish Chundra Basu v. Apurba Krishna Dass ...
Madras High Court
Ram Newaz and Others Vs Ram Charan and Others
.... cation of the 2nd of May 1892. The judgment-debtors appealed to the Subordinate Judge, who held that the application of the 7th of March 1893 was a fresh application, and could not be executed, as the decree had become time-barred. Against this order of the Subordinate Judge the decree-holders have ...
Allahabad High Court
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