Jaga Singh Vs Chooa Singh
.... of action against them. 3. It will be observed that Sections 69 and 70 refer to and contemplate proceedings between the landlord and the tenant. They have no reference whatsoever to a third party like the present defendants, who, in the course of those proceedings, became depositaries or bailees. ...
Calcutta High Court
Shyama Churn Khawas and Others Vs Biru Mahata
.... n out execution for costs. The case struck off the file." This order appears to us to mean that the Munsif then held that the decree-holder had been put in possession of only the lands decreed to him, and not of any excess land as maintained by the plaintiff (the then judgment-debtor) 5. If then ...
Calcutta High Court
J.G. Harman and Co. Vs Shankar Dat Dube
.... Section 244, it could be determined only by an order of the execution Court and not by a separate suit. If Shankar Dat were to institute the suit mentioned in Section 283 of the Code the only issue, which could be raised in that suit is, are the decree-holders entitled to sell the house in dispute ...
Allahabad High Court
Mohunt Rhagaban Ramanuj Das Vs Mohunt Roghunundun Ramanuj Das
.... taken no chela. No other person appears to have been present. Such evidence is of no value. The next witness was one of Roghunundun s pleaders. His evidence was that Hoygrib about five or seven months before his death brought him a draft of a will, and, having read it and afterwards conversed with ...
Privy Council
Bhagaban Ramanuj Das Vs Ram Praparna Ramanuj Das
.... on appears to have been present. Such evidence is of no value. The next witness was one of Roghunundun''s pleaders. His evidence was that Hoigrib about five or seven months before his death brought him a draft of a will, and having read it and afterwards conversed with Hoigrib, he came to know that ...
Privy Council
Queen-Empress Vs Lal and Others
.... in a public place, disturb the public peace, they are said to commit an "affray." It will be observed that this section does not make fighting "in public," which is likely to disturb the public peace, an affray. The fighting disturbing the public peace which is an affray, is fighting which takes pla ...
Allahabad High Court
Nanda Lal Laik and Others Vs Ramranjan Chuckerbutty
.... erein. If this title be made out, it would be that of an absolute owner of the property, and in this sense the plaintiff would be as much a proprietor as the defendant himself is. As regards the case cited, we think it has no application to this case. There the question was between the zemindar and ...
Calcutta High Court
Gulab Singh Vs Natthu Singh
.... uits, in the one case to obtain a declaration that an alleged adoption was invalid or never in fact took place, and in the other case to obtain a declaration that an adoption was valid. The Legislature in other parts of the schedule, for example, in Article 91 of Schedule ii, of Act No. XV of 1877, ...
Allahabad High Court
Asharfi Lal Vs The Deputy-Commissioner
.... ): "All disqualified proprietors whose property is in charge of the Court of Wards shall sue and be sued by and in the name of their guardians, where guardians have been appointed: provided that no such suit shall be maintained or defended by any guardian without the sanction of the Court of Wards. ...
Privy Council
Reference under Section 28 of Act No. VII of 1870 @RESPONDENT Vs
.... e director,, manager, etc, may compel the latter to repay money or to contribute to the assets of the Company. The power so given to the Court is clearly a summary power to compel defaulting directors and other officials to repay money misappropriated or contribute money to the assets of the Company ...
Allahabad High Court
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