Bejoy Chand Mahatab Vs Kali Prasanna Seal and Others
.... ed cases, it is manifest that it was the intention of the legislature that the notice must be served on the person who is intended to be bound by it. The notice must be addressed to and served on the person intended to be bound by it in any one of the modes suggested by the section. The section does ...
Calcutta High Court
Rahimuddin Sarkar and Others Vs Umesh Chandra Khasnabish
.... ount of rents payable by tenants are evidence in the same way as entries in the Record of Rights prepared under Ch. X of the Bengal Tenancy Act are admissible as evidence u/s 103B. Prima facie they are evidence against the tenants, though that evidence may not be very valuable." It was not laid down ...
Calcutta High Court
J.C. Das Vs Cachar Native Joint Stock Company Ltd. and Others
.... not, so far as I recollect, raised at that time, the application being confined to the form and extent of the order which had been made. It has now been brought to our notice that the order made by the Subordinate Judge involves the taking of certain accounts before any liability has been establishe ...
Calcutta High Court
Radha Kishan Marwari Vs Sarbeswar Nag and Others
.... ay or may not follow a statement. It remains, therefore, to consider whether in the present case the right to the land in suit was ''claimed'' by the plaintiffs'' lessor by describing it as belonging to him in giving the boundaries of a contiguous plot of land let out under Ex. 4. The word ''claim'' ...
Calcutta High Court
J.C. Das Vs The Cachar Native Joint Stock Company, Ltd. and Others
.... not sofa as I recollect raised at that time, the application being confined to the form and extent of the order which had been made. It has now been brought to our notice that the order made by the Subordinate Judge involves the taking of certain accounts before any liability has been established a ...
Calcutta High Court
Bhuban Mohan Ghose Vs Co-operative Hindusthan Bank Ltd. and Others
.... was void for want of registration of the memorandum. 27. Now one can understand that a man has an interest to object to a declaration that he has mortgaged his wife''s property without her permission, but the judgment of the learned Judge in this case was given in the presence both of Bhuban and ...
Calcutta High Court
Radha Krishna Marwari Vs Sarbeswar Nag and Another
.... t or deed which may or may not follow a statement. It remains therefore to consider whether in the present case the right to the land in suit was "claimed" by the plaintiff''s lessor by describing it as belonging to him in giving the boundaries of a contiguous plot of land let out under Exhibit 4. T ...
Calcutta High Court
Surendra Nath Chaudhury Vs Lakshan Chandra Ray Chaudhury and Others
.... /s 173, Bengal Tenancy Act. The same question was also considered in the case of Jadab Chandra Mukherjee v. Joy Gopal Bhattacharya 20 Ind. Cas. 191 : 19 C.L.J. 81 and the learned Judges after reviewing all the cases on the subject came to be of the same opinion. No appeal, therefore, lies in this ca ...
Calcutta High Court
Abdul Shakur Vs Abu Sayeed @ Abdul Mian
.... ssession passed in the theft case. The first party has no right to challenge in appeal or otherwise the finding of the Magistrate as to possession given in the theft case, for against an acquittal there is no appeal by a private party. As a matter of fact he disputed the correctness of the finding i ...
Patna High Court
Chandulal Suklal Shet Vs Dagdu Mahadu Chaudhari
.... eir claim against the defendants on a single contract, though it is perfectly clear on the evidence that there was not one single contract but five contracts. Consequently the suit must inevitably fail. The provisions of the CPC as regards the misjoinder of parties or the misjoinder of causes of act ...
Bombay High Court
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