Shaikh Jonab Ali and others Vs Rakibuddin Mallik and others
.... ed that the lands might be considered as appropriated to maintenance of the Chowkidar, that the right of appointing such officer belonged to the zemindar, and that the Chowkidar might be liable in addition to his Police duties to perform such services to the zemindar personally as might have the san ...
Calcutta High Court
Akhileshwar Singh Roy Vs The Emperor
.... ed that the Sub-Divisional Magistrate be called upon to submit an explanation in respect to the matters referred to in the petition and affidavit of the Petitioner upon which the rule was granted. The Sub-Divisional Magistrate apparently has left the District but an explanation has been submitted to ...
Calcutta High Court
The Port Canning and Land Improvement Co., LD. Vs Dharanidhar Sardar
.... ficer of the Corporation or Company who is able to depose to the facts of the case." It is said that. Mr. Hoskins cannot depose to the facts of the case because he only speaks from information and belief. But the section says nothing about actual personal knowledge on the part of the verifier as the ...
Calcutta High Court
Maharaja Manindra Chunder Nundy Bahadur Vs Jamaher Kumari Bibi
.... n law to pay the rent due and that the Plaintiff being interested in the payment of that money is entitled, in equity, as enunciated in sec. 69 of the Contract Act, to call upon the Defendant, the mortgagor, to make good the amount which he had to pay. At first sight it might, no doubt, appear that ...
Calcutta High Court
Rai Banomali Roy Bahadur Vs Jagat Chundra Bhowmick and another
.... resent suit was commenced by the appellant on September 13, 1897, to recover from the putnidars mouzahs Kharamkuri and Chuck Haripur. The material issues were the second: Is the plaintiff''s suit barred by limitation ? and the fifth: Is the lease binding on the plaintiff ? 8. The Subordinate Judg ...
Privy Council
Swaminatha Aiyar and Another Vs Vaithianatha Sastrial
.... red. 5. I cannot accede to the contention that the first paragraph of Section 234 is useless and superfluous since it merely provides for an application being made to the Court which passed the decree and makes no provision for any order being made thereon. I think Section 234 does contemplate th ...
Madras High Court
Gopi Narain Khanna and Others Vs Babu Bansidhar
.... previous decree, and not by separate suit. This contention was in direct opposition to that which he had successfully put forward before the Subordinate Judge. 12. On June 22, 1898, a minute was filed in the suit in which it was stated that a decree absolute for foreclosure had been made in the s ...
Privy Council
Veerabhadra Raju Bahadur Garu Vs Chiranjivi Raju Garu
.... ith my junior sister-in-law and with the minor zemindar, and I have been on friendly terms with them. Ours is a large family. It is difficult to maintain our family with small endowment. It was written in the will that we should be paid at the rate of Rs.500 per annum simply because of my having ins ...
Privy Council
Razia Bibi and Others Vs Maulvi Saiyid Muhammad Munawwar Ali
.... d by this Board, or to examine in detail all the provisions of the deed. It will be sufficient to point out its character somewhat generally. It begins with recitals in which the intending settlors put their own construction upon the deed, and state the objects for which they executed it and the eff ...
Privy Council
Yethirajulu Naidu Vs Mukunthu Naidu and Others
.... he concluding part of the will refers only to those houses the income whereof was referred to and dealt with in the parts of the will just preceding this passage. The corpus of the property thus indicated is given to the grandsons absolutely and the fact that the testator does not attempt to qualify ...
Madras High Court
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