Cherathi Amma Vs Raman Nair
.... end and to attach the tarwad properties must be treated as a fresh application, and as it is made more than 12 years after the date of the decree, it is barred u/s 230 of the Civil Procedure Code. 5. We are of opinion that this contention is sound. There was no prayer in the application of the 30 ...
Madras High Court
Nundal Laul Mukherjee and Another Vs Kymuddin Sardar and Another
.... eirs to succession shall continue to enjoy the produces thereof. The cultivation, non-cultivation, decrease, increase, diluviation or accretion, profits and loss of the said laud are all at our risk. We shall not on any ground or for any reason, be competent to raise plea for abatement of the stipul ...
Calcutta High Court
Baburam Rai and others Vs The Emperor
.... entitled to the money, but in the general acceptation of the word he was not defrauded. He was, I think, induced by what may be described as a trick, or a lie which was acted upon to deliver up property (which he had erroneously determined to retain although he was not legally entitled to do so) to ...
Calcutta High Court
Chutterput Singh Vs Maharaj Bahadur
.... given by an Applicant for leave to appeal to His Majesty in Council consists of Government Securities, the market-value of such securities must be Rs. 4,000 on the date of their deposit. 2. In the present case, if the value of the Government Securities be not Rs. 4,000, the applicant must make up ...
Calcutta High Court
Muthukkannu (dead) and Others Vs Shanmugavelu Pillai
.... al prohibition or to protect a fraud such an estoppel may well be regarded as against public policy." The effect of the authorities would seem to be that save the cast of gifts of the kind upheld in that case, transactions having for their consideration future illicit cohabitation whether the transa ...
Madras High Court
Kishori Lal Chatterji and Another Vs The Emperor at the prosecution of Rakhal Maiti
.... h regard to the sentences we are of opinion that it is not too severe. 5. I would therefore discharge the rule. 6. The Petitioners must surrender and undergo the remainder of their sentences. Geidt, J. 7. The facts have been so fully set out in the judgment of my learned brother that it ...
Calcutta High Court
Rash Moni Dassi Vs Soorja Kanta Roy Chowdhuri
.... was in the contemplation of the parties that the mother must obtain a certificate of guardianship from the District Judge before the sale of the property could be effected and that she was to have five months within which to do that. The minor died within the five months. The consequence was that th ...
Calcutta High Court
Hara Kumar Pal Chowdhury Vs Shaikh Safatullah and Others
.... accepted by this Court in the case referred to in the judgments of the Courts below. But then it would appear from the dates that we have already given that, on the 7th November 1900 when after the deficit Court-fee stamps had been put in, the plaint was examined by the Munsif, and after examination ...
Calcutta High Court
Hiatunnessa Bibi and Others Vs Kailash Chandra Saha
.... District Judge was bound to give some reasons for the finding to the contrary at which he arrived. 6. The case will, therefore, be remanded to the District Judge that he may come to a proper finding on the question of limitation that was raised in this case. The District Judge will record his fin ...
Calcutta High Court
Satya Charan Mukherji and Another Vs Madhub Chunder Karmokar and Another
.... fore the transfer to the Plaintiff, was affixed in the Court-house as it ought to have been in compliance with the terms of sec. 268, C.C.P., and it is quite clear from the language of sec. 276, C.C.P., that an attachment can be of no avail as against a person in the position of the present Plaintif ...
Calcutta High Court
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