Prafulla Chunder Mullick Vs Jogendra Nath Sreemany
.... ain charitable dispositions which the testator makes. It is not necessary to describe in detail what are the religious acts which the testator desires to be performed as they are all specifically set out in the 11th clause of the Will and then the testator proceeds to direct as follows :--" I also d ...
Calcutta High Court
Karoolal Sajawal and others Vs Shyam Lal
.... iyat of the disputed land and the 1st party without ousting him according to law have tried to settle the Lands with some of his under-raiyats. This they are not entitled to do. They must not therefore interfere with him in the cultivation of the land in his khas jote or the collection of the rent f ...
Calcutta High Court
Laxuman Janu Vs Krishnaji Antaji
.... w as to what should be the outside limit of rent that could be claimed. But it is not clear from the judgment of the lower appellate Court that sufficient importance was attributed to the fact that we are in this case concerned with miras lands which are exempt by reasn of their tenure from unfetter ...
Bombay High Court
Laxuman Janu Vs Krishnaji Antaji
.... w as to what should be the outside limit of rent that could be claimed. But it is not clear from the judgment of the lower appellate Court that sufficient importance was attributed to the fact that we are in this case concerned with miras lands which are exempt by reason of their tenure from unfette ...
Bombay High Court
R.G. Orr and Others Vs Nagappa Chetti and Others
.... 588(10) and not an appeal against a decree. No doubt in acting u/s 113, the Court may pass a decree if the circumstances admit of any decree being passed, but to operate as a decree the decision should be such as to come within the definition of that term in Section 2 of the Civil Procedure Code. T ...
Madras High Court
Ananda Gopal Gossain and Others Vs Naffor Chandra Pal Chowdhdri and Others
.... 5 of the Code of Civil Procedure. On the face it purports to be only an order of remand, but the question whether the notice was properly served or not is, as I have said, the cardinal point in the case. If the view taken by the Subordinate Judge is correct then there is an end of the suit, and the ...
Calcutta High Court
Harendra Lal, Roy Chowdhry Vs Uma Charan Ghosh
.... lusion. We are told that it is in accordance with the law in England and also in this country and we have been referred to certain cases [Gogun Chandra Ghosh v. Dhuronidhur Mundul ILR 7 Cal. 616 (1881) Christa Charlu v. Kariba-sayya ILR 9 Mad. 399 (1885) and Atmaram v. Umed Ram ILR 25 Bom. 616 (1901 ...
Calcutta High Court
Guru Charan Nath Bepari Vs Kartik Nath and Others
.... . C, an application for the execution of a decree for arrears obtained by a landlord shall not be made by an assignee of the decree unless the landlord''s interest in the land has become and is vested in him''. Now, the assignment to Ganga Churn may be a perfectly good assignment, having regard to t ...
Calcutta High Court
Mulji Virji. Vs Bangabashi Saha
.... ome before me as res integra, I should have felt great difficulty in holding that such a decision as this was a ''judgment'' within the meaning of sec. 15. It is said that this view is inconsistent with the opinion expressed by myself in the case of Toolsimony Dasee v. Sudevi Dutssee 3C. W. N. 847 : ...
Calcutta High Court
Lakchmana Sasomallo and Others Vs Sasomulyani and Others
.... press permission to re-marry, only a limited interest in such property with no power of alienating the same, shall, upon her re-marriage, cease and determine as if she had then died; and the next heirs of her deceased husband, or other persons entitled to the property on her death, shall thereupon s ...
Madras High Court
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