Maharani Dambar Koeri Vs Rai Sham Kissen Das
.... charjia ILR 27 Cal. 38 (1899), is expressly declared to be capable of attachment, and wholly to be distinguished from the contingent debt which by that ruling was held not to be attachable. 7. In our opinion, then, there was on any given date in December 1901 at least an existing debt, though it ...
Calcutta High Court
Raj Kishore Awasti Vs Jadu Nath Basak and Others
.... who is the sole Appellant before us, says, however, that they are not entitled so to do, and he bases his contention on two grounds. He says the application of the 5th January 1898 to set aside the sale of the 10th December 1897 to the Plaintiffs, and which sale was set aside on the 16th July 1898, ...
Calcutta High Court
Krishna Chandra Goldar Vs Mohesh Chandra Saha and Others
.... y. It is not expressly said by whom an appeal may be preferred. As however has been pointed out by the Allahabad High Court, Jumna Singh v. Kamarun-nisea I. L. R. 3 All. 152 at pp. 156-157 (1880), it may reasonably be assumed that any party to the suit in which a decree is passed may, if he is dissa ...
Calcutta High Court
Surendra Narayan Singh and Another Vs Gopi Sundari Dasi and Others
.... ull Bench. As explained in the case of Asgarali v. Asaboddin 9 C.W.N. 134 (1904), "the essential criterion is not the point of time at which he acquired his interest, but the nature of the decree and the nature of his purchase. If, as purchaser, he is bound by the decree and consequently affected by ...
Calcutta High Court
In Re: Promotha Nath Majumdar Vs
.... petition for review; and the Munsif following the same line that he had adopted on the former occasion, came to the conclusion that no sufficient cause had been made out to grant the review, and he accordingly affirmed the order that he had already made. This last-mentioned order was on the 26th No ...
Calcutta High Court
Maharajah Sir Rameshwar Singh Bahadur Vs Babu Jibendar Singh, and others
.... ndants, including the Plaintiffs. As to this, also, we think the judgment of the Subordinate Judge cannot be supported. Although the original deed executed by Maharajah Madho Singh, granting pergunnah Jabdi (the property now in dispute) to his son Babu Kirat Singh by way of babuana, or maintenance, ...
Calcutta High Court
Vaidinatha Thambiran and Others Vs Chandrasekara Dikshitar and Others
.... aintiffs might wish to make in performing an additional festival at the temple on another day. Both Courts have dismissed the plaintiff''s suit. 4. The District Judge held that there was no legal right to compel the defendants to accept the subscriptions burdened with any condition; that a suit d ...
Madras High Court
J.C. Galstaun Vs Dunia Lal Seal
.... unicipality tried to enforce the Municipal law against the Defendant but succeeded only partially and ultimately gave up the contest. 12. Since then it is proved by the evidence on both sides that the Defendant has spent a very large sum of money, more than two lacs of rupees, in enlarging and im ...
Calcutta High Court
Pran Nath Sarkar Vs Jadu Nath Saha
.... Abdul Karim v. Salimun ILR 27 Cal. 190 (1899), which do not appear to be in point. 3. But then it is said, that, even if it be not a good mortgage, it operates as a good charge under sec. 100 of the Act. See. 100 of the Act says:--"Where immoveable property of one person is by act of parties or ...
Calcutta High Court
Sri Maharani Beni Pershad Koeri Vs Ramdahin Pandey and Others
.... r his agent, containing no specification of the total jama of the taluk, no statement of the arrear of the taluk or of the portion of the taluk which was separated and separately settled with the tenant, nor of the share separated, nor containing a recital that the tenant was registered in the landl ...
Calcutta High Court
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