Meruva Parasuramudu Vs Mandavilli Ramanna
.... e and require to be heard, but I have nevertheless heard him, and even after hearing him I am not at all satisfied that the requirements of the proviso are not satisfied in this particular case. I cannot possibly read the terms of the proviso as indicating that I must go through the whole case and a ...
Madras High Court
Govindaswami Pillai Vs Govinda Padayachi
.... ent, Pichappa Chettiar Vs. Latchumanan Chettiar and Others, which appears on examination to have been a simple " batto memo. " and nothing more. The decision in that case that such a memo. does not amount to a step-in-aid of execution cannot apply to this case. In my view there are sufficient indi ...
Madras High Court
A. Palaniyappa Chettiar Vs K.N. Krishnaswami Chettiar and Others
.... ere was no evidence before the Lower Court on which it could come to a finding that the result of the election had been materially affected. The evidence before it was only on the question whether the rules had been broken and the Court found that the rules had been broken. It has really not proceed ...
Madras High Court
Lingam Veera Raqhava Rao Vs Mallapragada Gurunatha Rao
.... ba Rao, Defendants Nos. 36 and 37, declared that he had no right to the property, and was, therefore, estopped from now putting forward the contrary; and second, that the estate of Subba Rao was sufficiently represented in the execution petition for purposes of execution by the brothers of Subba Rao ...
Madras High Court
Palaniappa Chettiar Vs N.K. Krishnaswamy Chettiar and Others
.... ere there is no evidence before the lower Court on which it could come to a finding that the result of the election had been materially affected. The evidence before it was only on the question whether the rules had been broken and the Court found that the rules had been broken. It has really not pr ...
Madras High Court
The Official Receiver of Coimbatore Vs Palaniswami Chetti alias Ponnuswami Chettiar and Another
.... e case of a mortgage, therefore, there is no reason to hold that the passing of a decree would stand in the way of the Insolvency Court passing an order u/s 53. The order of the Insolvency Court u/s 53 would be binding upon the parties and the ordinary Civil Court would, therefore, not be able to ex ...
Madras High Court
Raghunath Upadia and Others Vs Emperor
.... Criminal Procedure. If the District Magistrate thinks that further proceedings ought to be taken in the matter, he is at liberty to take such proceedings himself, or to send the case to any Magistrate of the first class subordinate to him, other than the Magistrate who passed the order now set asid ...
Allahabad High Court
Nathu Mal Vs Emperor
.... in on all the bettings that took place on the remaining 108 figures. Of course there would be no betting at all on some of the figures. Further, it has been found that the booth-keeper had an opportunity of minimising his probable loss by transferring some of his responsibility to other booth-keeper ...
Allahabad High Court
Badri Das Vs Hoshiar Singh
.... r under the specific provisions of Order 41, Rule 27, CPC which lays down that an appellate Court may for "any other substantial cause" allow evidence or document to be produced or witness to be examined. This was pointed out by their Lordships of the Privy Council in Indrajit Bahadur Sahai v. Amar ...
Allahabad High Court
Manki Kunwar Vs Kundan Kunwar
.... ift or something in the nature of a settlement. We have been referred to several cases, the first one of which was that of Oudh Kumari v. Chandra Dai (1880) 2 All. 561. In that case it was held that the only criterion was the comparative poverty. But it has been pointed out to us that in that case t ...
Allahabad High Court
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