Abdul Rahman Vs Abdul Rahman
.... not an inherent right of the subject but only exists where it is expressly conferred by statute. The King v. Hanson 4 Baru & Ald. 519. That view has been more than once affirmed the Privy Council; e.g., Meenakshi Naidoo v. Subramania Sastri (1888) 11 Mad. 26 and Rangoon Bolatoung Co. v. The Coll ...
Allahabad High Court
Jessarat and Others Vs Emperor
.... e witnesses was purely accidental. He say a that if we are not satisfied on this point we should give the Crown a further opportunity to put in a further affidavit on fuller materials. In view of the opinion which I have formed on some of the other points urged on behalf of the appellants, I do not ...
Calcutta High Court
Abdul Rahim and Others Vs King-Emperor
.... Saripali Khan is alleged to be one of the conspirators. Having regard to these facts we are unable to hold that a failure of justice has in fact been occasioned by the omission to frame a specific charge of conspiracy against the appellant Saripali Khan. 4. Another point urged on behalf of the a ...
Calcutta High Court
Sourendra Nath Mitra and Another Vs Jatindra Nath Ghose and Others
.... in fact, sold. In this view of the matter I decline to interfere with the order of the Court below, 2. The Rule is, therefore, discharged with costs three gold mohurs. 3. Let the record be sent down at once. Cuming, J. 4. This is an application u/s 115, C.P.C., for revision of an order o ...
Calcutta High Court
Umar Daraz and Another Vs Sri Ram Das
.... 5. We have not so far touched on the facts but they are very simple. The property which was sold under the sale-deed in suit consisted of two items, namely some land in a village called Karondi and some other land in a village called Wahabpur. The first plaintiff lives in Karondi and has a share in ...
Allahabad High Court
Rajrup Kunwar Vs Gopi and Others
.... once to them that on the death of the lady, they were liable to be evicted. In deed one may go further and gay that even accepting the case as they themselves put it, they had no higher title than that of permanent lessees. In one or two decisions it has been stated in terms that Section 51 does no ...
Allahabad High Court
Makhan Lal Vs Sohan Lal and Others
.... n it. He, however, granted Makhan Lal a decree for the sum of money representing his share in the sale proceeds. 8. The case came up before a single Judge of this Court who has referred it to a Bench of two Judges. 9. It cannot be disputed that as a general proposition of law if only one of se ...
Allahabad High Court
Musammat Raj Rup Kunwar Vs Gopi and Others
.... were liable to be evicted. Indeed one may go further and say that even accepting the case as they themselves put it, they had no higher title than that of permanent lessees. In one or two decisions it has been stated in terms that Section 51 does not apply between landlord and tenant and that if th ...
Allahabad High Court
Gurudas Saha Vs Shaikh Hira Gazi
.... g of the judgment-debtor respondent. In this view of the case he held that it was not necessary to decide the other objection raised by the judgment-debtor and allowed his objections. 2. The learned vakil who has appeared for the decree-holder appellant before us contends that a non-transferable ...
Calcutta High Court
Gurudas Saha Vs Shaikh Hira Gazi
.... spondent. In this view of the case he held that it was not necessary to decide the other objection raised by the judgment-debtor and allowed his objections. 2. The learned Vakil who has appeared for the decree-holder appellant before us contends that a non-transferable occupancy holding is liable ...
Calcutta High Court
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