Indurai Bhaurai Desai Vs Shivlal Nabhubhal
.... t only was the right to sue barred by the force of the Act of 1871, the first Act of limitation applicable to the case, but the mortgagor''s right to the land was also extinguished, for it is impossible to distinguish the case I have cited 0:1 the question of principle from the case before us. There ...
Bombay High Court
Indurai Bhaurai Desai Vs Shivlal Nabhubhai
.... , not only was the right to sue barred by the force of the Act of 1871, the first Act of Limitation applicable to the case, but the mortgagor''s right to the land was also extinguished, for it is impossible to distinguish the case I have cited on the question of principle from the case before us. Th ...
Bombay High Court
Ponnuswami Naicker Vs T.P.L.S. Subramania Chettiar
.... rt to stop the sale and his application was refused by the District Court. The appellant who is a creditor now applies in the District Court for the same relief which was denied to the Special Receiver. The Special Receiver represented all the unsecured creditors in previous proceedings and the orde ...
Madras High Court
B.R. Ramanuja Chariar Vs T.V. Kailasam Iyer
.... apart from this, there is another objection to the maintainability of the present prosecution. There has been an acquittal by a competent Court in respect of the offence charged against the accused in the year 1923. If it was an offence not to comply with and carry out the directions of the notice ...
Madras High Court
Ponnusami Naicker Vs T.P.L.S. Subramania Chettiar
.... rt to stop the sale and his application was refused by the District Court. The appellant who is a creditor now applied in the District Court for the same relief which was denied to the Special Receiver. The Special Receiver represented all the unsecured creditors in previous proceedings and the orde ...
Madras High Court
Ramaswamy Nayudu Vs K.N.S. Subbaraya Thevar and Others
.... ed in the decree. In dealing with that argument, the learned Judges say with reference to Section 375 of the old CPC corresponding to Order 23, Rule 3 : "We see nothing in this language to preclude the Court from embodying in the decree the charge which the parties agreed to as security for the debt ...
Madras High Court
B.R. Ramanujachariar Vs T.V. Kailasam Aiyar
.... t from this, there is another objection to the maintainability of the present prosecution. There has been an acquittal by a competent Court in respect of the offence charged against the accused in the year 1923. If it was an offence not to comply with and carry out the directions of the notice issue ...
Madras High Court
P.M.A. Muthiah Chettiar (dead) and Another Vs Venkatasubbarayulu Naidu
.... . Tutsi ILR (1920) A 671 and Collector of Jaunpur v. Jamna Prasad ILR (1922) A 360. The case in Gaya Din v. Jhumman Lai ILR (1915) A 400. has been considered by this Court in Narna v. Ammani Ammal ILR (1916) M 981 in which a Division Bench took a view different from that of the Allahabad High Court ...
Madras High Court
Thadiappan alias Ramiah Vs Veeraperumal Thevan and Another
.... sions of the section. I cannot agree. I am satisfied that at any rate the reasons for the Magistrate finding the accusation to be frivolous or vexatious must be so set out. Even this is absent in the order under reference. All that the Magistrate says is that no case has been made out and no reasons ...
Madras High Court
B.R. Ramanujachariar Vs T.V. Kailasam Iyer
.... from this, there is another objection to the maintainability of the'' present prosecution. There has been an acquittal by a competent Court in respect of the offence charged against the accused in the year 1923. If it was. an offence not to comply with and. carry out the directions of the notice iss ...
Madras High Court
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