Ajijuddin Sahib Vs Sheik Budan Sahib
.... which was subsequently found to belong to one Ajoodhya Pershad. 8. The report and the judgment are not quite consistent as to the facts, but that the understanding of the facts on which the learned Judges proceeded was as above stated is apparent from the opening sentence of the judgment from wh ...
Madras High Court
Prosonno Kumar Patra Vs Udoy Sant
.... returning it to him and without the intention of gaining anything by the temporary detention, except something to which the taker is legally entitled, notwithstanding the fact that the explanation and illustration, which had been inserted in the Draft Code for , the express purpose of making it thef ...
Calcutta High Court
Jogodanund Singh Vs Amrita Lal Sircar and Others
.... hen the sale which was sought to be set aside in this case was held after the new Act had come into operation (and I may add that the same was the state of facts in the other two cases and also in the case which has given rise to this reference), the assumption that the application of the Act to suc ...
Calcutta High Court
Orr and Others Vs Raman Chettu and Others
.... subject in Sivindon Waterworks Company v. Wilts and Berks Canal Navigation Co. L.R. 7 H.L. 697. "Undoubtedly the lower riparian owner is entitled to the accustomed flow of the water for the ordinary purposes for which he can use the water; that is quite consistent with the right of the upper owner ...
Madras High Court
Jhabhu Singh Vs Ganga Bishan
.... inor and his uncle, the appellant, are members of a joint undivided family possessed of property as such. 2. It is not alleged that the minor possesses any property or any interest in any property other than his interest in the joint property of the family. That being the case, I am of opinion th ...
Allahabad High Court
Husananna Vs Linganna
.... nality contemplated by Section 522 is confined to a determination, by the Court of certain specific matters, such as are enumerated in Sections 520 and 521, which do not include denial of submission or the genuineness of the award or other like circumstances. That there is an undoubted distinction b ...
Madras High Court
Kalavati Vs Chedi Lal and Others
.... ecessary that the next friend or guardian should ask the Court to consider the proposed terms of the agreement or compromise, and before making the agreement or entering into the compromise should obtain permission from the Court to enter into the agreement or compromise proposed. Further, the Court ...
Allahabad High Court
Ledlie Vs Ledlie
.... judicial separation, and is sufficient evidence, in the first place, of the marriage of the parties; and, in the second place, of the cruelty, on which the decree is founded. There is further evidence now of the identity of the parties to the present proceedings, and, further, of the fact that the r ...
Calcutta High Court
Palaniappa Chetti and Others Vs Dorasami Ayyar and Others
.... i v. Ramanuja Jeeyar ILR 3 Mad. 354. 2. It was not necessary for him to decide the question as to possession before passing such order and his finding that counter-petitioners were in possession is merely incidental and in the absence of any necessity in his opinion for the passing of an order u/ ...
Madras High Court
Tara Lal Singh Deo Bahadur Vs Sasi Bhushun Raha
.... in this clause shall be deemed to authorize a tenant having an untransferable right of occupancy, the farmer of an estate in respect of which default has been made in paying revenue, or the lessee of an estate under the management of a Court of Wards, to assign his interest as such tenant, farmer, o ...
Calcutta High Court
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