Saibai Govind Lavlekar Vs Balkrishna Pandurang Bane
.... dismissed with costs. The appeal met the same fate. 3. Unfortunately the attention of neither of the learned Judges was called to the decision of this Court in Bai Kali v Alarakh Firbhai ILR (1890)15 Bom. 86 where it was held that "under Section 159 of the Civil , Procedure Code (XIV of 1882) a ...
Bombay High Court
Chandra Mohan Talukdar Vs Shaikh Elim
.... and Others Vs. Krishna Chandra Bhattacharjee and Another, . The whole law on the subject has been fully discussed in that case and although the document, the subject-matter of that decision, is different from the one with regard to which an objection has been taken in the present case and in that ...
Calcutta High Court
Nabin Chandra Saha Poddar and Others Vs Dudu Mia and Others
.... udicata in the present one. On behalf of the appellants reliance has been placed with regard to this matter on the case of Alimunmssa Chowdhurani v. Shama Churn Roy [1905] 32 Cal. 749. In that case it was laid down that oases must be decided upon the law as it stands when the judgment is pronounced ...
Calcutta High Court
W.H. Thomas Vs Mrs. Thomas and Another
.... rected to that end are improperly addressed to you. All that the law permits a jury to give is compensation for the loss which the husband has sustained. That is the only guide to the amount of damages to be given. But, undoubtedly if it is proved that a man has led a happy life with his wife, that ...
Calcutta High Court
Nuruddin Ahmed, Receiver Vs Subodh Chandra Mitra
.... nforce his Mortgage, and apparently having heard that the Receiver was contemplating selling the properties for the purpose of paying costs and commission he applied to the Subordinate Judge to restrain the sale by the Receiver. The Receiver opposed the application for injunction, but ultimately the ...
Calcutta High Court
Chandra Mohan Talukdar Vs Shaikh Elim
.... Chandra Bhattacharjee 84 Ind. Cas. 420 : 28 C.W.N. 1092 : AIR (1924) (C.) 1067 The whole law on the subject has been fully discussed in that case and although the document the subject-matter of that decision is different from the one with regard to which an objection has been taken in the present c ...
Calcutta High Court
Barhamdeo Narain Pande and Others Vs Saligram Sahay Pande and Others
.... ies upon the decision of the Madras High Court in Ramasami Ayyangar v. Bagirathi Ammal 6 M. 180 : 2 Ind. Dec 404 and Groves v. Administrator-General of Madras 22 M. 119 : 8 M.L.J. 288 : 8 Ind. Dec. 84. He also relies upon the decision of the Judicial Committee of the Privy Council in the case of Khi ...
Patna High Court
Tukaram Dhondi Takamare Vs Balabai Naigu Takamabe
.... she was the elderly person in the family and was managing the affairs defendant No. 1 consented to the change of Khata to her name. 3. The first issue was: "Dues plaintiff prove that she has possession of the suit land ?" That was found in the affirmative. It is unfortunate that a further issue w ...
Bombay High Court
David Sassoon Vs Emperor
.... stice Mirza who came to the conclusion that the petitioner''s allegation that for some time past his wife had led an. unchaste life and that he was afraid that if his children were to continue to reside with her they would be contaminated, was absolutely without foundation. The learned Judge was sat ...
Bombay High Court
Emperor Vs David Sassoon
.... e conclusion that the petitioner''s allegation that for some time past his wife had led an unchaste life and that he was afraid that if his children were to continue to reside with her they would be contaminated, was absolutely without foundation. The learned Judge was satisfied on the evidence that ...
Bombay High Court
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