Yarlagadda Veeraraghavyya, and Others Vs Gorantla Ramayya
.... but when the original cause of action is the bill or note itself and does not exist independently of it, . . ., here there is no cause of action for money lent or otherwise than upon the note itself, because the deposit is made upon the terms contained in the note and no other." 2. In Pothi Redd ...
Madras High Court
Yarlagadda Veera Ragavayya and Others Vs Gorantla Ramayya
.... ..but when the original cause of action is the bill or note itself and does not exist independently of it...here there is no cause of action for money lent or otherwise than upon the note itself, because the deposit is made upon the terms contained in the note, and no other. In Pethi Reddi v. Velayu ...
Madras High Court
Harihar Ojha Vs Dasarathi Misra
.... sed by the Madras High Court, Unni v. Kunchi Amma ILR (1890) Mad. 20 28, that the decisions of the Judicial Committee relating to the setting aside of adoptions such as Jagadamba Chaodhrani v. Dakhina Mohun Roy Chaodhri ILR (1886) Cal 308 have no bearing on the present case for reasons which I shall ...
Calcutta High Court
Raja Gour Chandra Gajapati Narayan Deb Vs Raja Makunda Deb and Others
.... use recites "Being sorely in need of money in order to pay off the debts duo to my creditors, I mortgage with you by this bond the properties belonging to me, as mentioned below and on the security of those properties I borrow from you this day Rs. 1,50,000." The 8th clause runs : " That I do hereby ...
Calcutta High Court
Harihar Lal Vs Gunendar Pershad
.... cy Act which clearly make the provisions of sec. 19 of the Limitation Act applicable to the execution of rent decrees. But it is argued that to allow the decree-holder a fresh starting point for limitation for the execution of a rent decree is to affect or alter the period of limitation prescribed b ...
Calcutta High Court
Harold Clive Johnson and Others and Porto Novo Cundasamy and Others Vs The Madras Railway Company
.... forceable at the suit of all or any one of them suing for himself and the rest. If this is the correct view of the statutory right given to persons in the position of the plaintiffs in these cases, it is clear that Section 7 of the Limitation Act has no application to suits such as the present, sinc ...
Madras High Court
Ajab Lal Khirher and others Vs The Emperor, at the prosecution of Jogeswar Roy
.... sufficient to meet the ends of justice in the case. He did not think it necessary to proceed further. The complainant then applied to the District Magistrate who directed that the case upon the original complaint should be proceeded with against the three offenders who had not been tried. With regar ...
Calcutta High Court
Bidyaamoyee, Debya Chowdhrani Vs Maharaja Surya Kant Acharya Bahadur and others
.... death, resignation or removal of the District Judge or of his being incapacitated by illness or otherwise : and in such an event, the Additional Judge is authorised to take charge of the office of the District Judge, and to exercise any of the powers of the District Judge. 10. There are one or tw ...
Calcutta High Court
Narasimham Vs Mohamud Valizulla and Others
.... PC merely makes the provision contained in Chapter XLI of the CPC (of which Section 582 is a part) applicable to second appeals. It lays down no period of limitation as applicable to second appeals, but merely directs that the procedure applicable to first appeals (Chapter XLI) shall, as far as may ...
Madras High Court
Sheikh Amir Ali Vs Syed Wazir Hyder and Another
.... d Kareem, his mukhtear and dated 4th July 1898. Now this letter has been laid before us; and, in our opinion, it fully justifies the conclusion arrived at by the District Judge. In this letter Syed Ali says :--"The fatal desease, epilepsy, that at first used to attack me at intervals of 2 or 3 month ...
Calcutta High Court
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