Pullanapally Sankaran Nambudri Vs Musalyam Vittil Thala Kat Mahamed (deceased) and Others
.... defendant has been paying to Government certain revenue for the land since 1885 and it appears from the receipts that special cesses were also paid with the revenue. It is thus clear that the defendant has been holding the land as a ryot under Government. Taking it as a fact that the land was at on ...
Madras High Court
Ambalavana Pandara Sannadhy Vs The Secretary of State for India in Council
.... No. 1851 of 1902 See Sankaravadivela Pillai v. Secretary of State ILR 28 M. 72. and in the present case the channel running through the three villages granted to the plaintiff is only a portion of a channel which supplies other lands both higher up and lower down than the lands granted to the plain ...
Madras High Court
Raghava Chariar (dead) and Others Vs Seshadri Iyengar and Others
.... t claimed in the previous suit was the recovery of the mortgage money by the sale of the property which was quite different from the right claimed in the present suit, the possession of the mortgaged property. We must, therefore reverse, the decrees of the courts below and direct that the suit be re ...
Madras High Court
Prayag Mahton Vs Gobind Mahton
.... t aside in due course of law by a competent Civil Court under sec. 145, Cr. P.C., and he has directed one of the parties to pay costs to the other for damages done to crops as well as costs in the case. 2. A rule was granted to set aside these orders as not having been contemplated by sec. 145. T ...
Calcutta High Court
Guru Prasanna Lahiri and others Vs Jotindra Mohan Lahiri and others
.... culty in holding that the case fell within sec. 596 of the Code Civil Procedure, but it subsequently occurred to us. that, although the case might not fall within either sec. 595 or 596 of that Code, a right to appeal to His Majesty in Council might be successfully claimed by the present Petitioner ...
Calcutta High Court
Ramjoy Nath Sarcar Vs Shambhu Nath Shaha and Others
.... ecd. and accordingly adopted the second alternative as the principle to be applied in this case. Having heard evidence from director of the company as to the information which would have been made available to a prospective purchaser on May 21, 1962, he concluded that the confidential report from Me ...
Calcutta High Court
MacMochi and Others Vs Lee Chin
.... if he has a private right of that kind, which is infringed, an action will lie under sec. 539 of the Civil Procedure Code. The mere result that there are other persons besides himself and those persons associated with him as co-Plaintiffs will be affected docs not take away the right of an individua ...
Calcutta High Court
Sheikh Murullah Vs Sheikh Burullah
.... rder. The attention of the Court was drawn to the case of Bhiram Ali Shaik Shikdar v. Gopi Kanth Saha ILR 24 Cal. 355 (1897), but the learned Judges still thought that if the judgment debtor had knowledge of the proceedings it was not open to them to question the propriety of the sale. 3. In Anan ...
Calcutta High Court
Shaikh Kamar-Ud-Din Ahmad Vs Jawahir Lal and another
.... decree be "realized by sale of the mortgaged property," that "the execution case instituted on the 24th August, 1888, which was sent to the Collector''s Court on the 23rd December, 1887" (this ought apparently to be November 29fch, 1889), "may be revived, and it may be sent to the Collector''s Court ...
Privy Council
King-Emperor Vs Abdul Hamid
.... iving evidence and it may be that they were honestly of opinion that they could not trust his evidence. 21. In the present case I should certainly not set aside the verdict unless I felt that the evidence as to the thumb-impressions was conclusive and as I have indicated I am not prepared to say ...
Calcutta High Court
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