The Manager of the Court of Wards Vs Ramasami Reddi
.... has been applied even where there has been what may be correctly described as jurisdictional defect in a general sense. Moore v. Gamgee L.R. 25 Q.B. D. 244 may be referred to as an instance in point. There Cave J., in accordance with a previous similar decision of Erle, J. in Jones v. James 19 L.J. ...
Madras High Court
Hari Sankar Dutt Vs Kali Kumar Patra on his death brojendra k. Patra and others
.... e provisions of sec. 8 of the Suits Valuation Act (VII of 1887), the value for the purposes of jurisdiction should have been taken to be the same as the value for the purposes of determining the Court-fees. 7. We have read the two sections carefully, and, in our opinion, the present case falls cl ...
Calcutta High Court
Gopu Kolandavelu Chetty Vs T. Sami Royar
.... yar was validly appointed by Kolandavelu, yet that finding was on a question of law and as the object matter of the present suit is entirely different from that of O.S. No. 181 of 1898, that finding is not conclusive in the present suit. That the object matter is different, there is no doubt, for th ...
Madras High Court
Vaidhinathasamy Iyer Vs Somasundram Pillai
.... within a very limited time; and the party failing to obtain such determination should in execution be precluded from relying on them. This reason would seem to be as much applicable to a payment or adjustment with reference to a decree in which there is nothing more than an order for the sale of mo ...
Madras High Court
Ismail Bin Shaik Badal Vs Ali Bhoy Sarafali
.... ind nothing in any subsequent Act limiting the power of the Court. T therefore decide I have jurisdiction in this matter. The subject matter of this application are two books dealing with Mahomedan religious matters and the only issue raised on the affidavit before me is by the Petitioner, on the on ...
Calcutta High Court
Alimunnissa Chowdhrani Vs Shyama Charan Roy and Others
.... cision The cases of Partha Saradi Ayyanger v. China Krishna Ayyinger ILR 5 Mad. 304 (1882) and Chamanlal v. (sic) ILR Bom. 669 (1897) and Venku v. Mahalinga I.L.R 11 Mad 395 (1888) are distinctly against the Defendants, whilst the observations of the Judges in the cases to be found in Rai Churn Ghos ...
Calcutta High Court
Umed Ali Bhuyan Vs Raj Laksmi Debya
.... s no mention of any attempt to serve an adult male member of the judgment-debtor''s family, the Court may, as suggested by the learned Government pleader, have taken other evidence upon which it came to its finding that the notice had been duly served. As we have had occasion to repeatedly point out ...
Calcutta High Court
Ram Doyal Das Vs Kamala Priya Debya
.... claimed by him. Against this judgment the defendant has appealed. 4. The learned Vakil for the defendant appellant has urged the same point before me that was taken by the Munsif in answer to the plaintiff''s claim for the additional amount of Rs. 3-6-6. I am, however, of opinion that the view ex ...
Calcutta High Court
Ikramul Huq Vs Wilkie and others
.... ce is Rs. 10,000 or upwards, and the amount or value of the matter in dispute on appeal to His Majesty in Council is the same sum or upwards. We do not think he has done this. It is true in his plaint he claims damages amounting to over Its. 10,000, and in his affidavit on this application he places ...
Privy Council
Kristnamrazu Vs Marrazu
.... nder the English Law. To adopt the view contended for by Mr. Swaminadan would be to recognise a right by way of easement in the nature of an easement of convenience. It is admitted that the respondent has a means of access to his property without going over the appellant''s land and we must, accordi ...
Madras High Court
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