Natarajan and Others Vs P.M.A. Muthiah Chetty and Others
.... nson and Bashyam Ayyangar, JJ., that an illegitimate son was entitled to maintenance. The learned Judges observed that in fixing a compossionate, rate of maintenance, regard should be had to the interest which the deceased father of the illegitimate son had in the joint family property and the posit ...
Madras High Court
Shanmugha Mudali Vs Kumaraswami Mudali
.... rs gain is a portion of the interest thus lost by the other subscribers. The remaining portion of the interest earned is retained by the stake-holders as their profit. 13. The fact that emerges from this description is that, while chance determines the disposal of the interest earned, there is ab ...
Madras High Court
Shanmuga Mudaliar Vs Kumaraswami Mudali
.... maining 451 members who receive at the end of the 50th month each a sum of Rs. 50, What the 449 members lose is the interest upon their money and what the first 49 members gain is a portion of the interest thus lost by the other subscribers. The remaining portion of the interest earned is retained b ...
Madras High Court
Ram Narain Vs Nihal Singh
.... eir nonpayment of the amount due to the prior mortgagees. They must be presumed to have known that what they were trying to purchase could not be purchased by them. They entered into the contract with their eyes open and in violation of the express provisions of the law and they cannot take advantag ...
Allahabad High Court
Ganga Vs Mahmud-un-nissa Begam
.... if the plaintiff were to go to the civil Court her suit would be thrown out by the civil Court on the ground that she ought to go to the revenue Court. The civil Court will, of course, not be bound by the previous revenue Court decision and would naturally follow the view of this High Court. 5. ...
Allahabad High Court
Dungar Vs Jahangir and Others
.... that these specific plots belonged to Man Singh and that the plaintiffs-respondents have acquired these specific plots from the person who bad exclusive possession of them as his sir and khudkasht for more than 12 years, and that the plaintiffs-respondents are the owners of these plots. The mere fa ...
Allahabad High Court
Rafiq and Others Vs Shankar Lal and Others
.... tended that all the residents of the village who are not co-sharers, were there in the village for the purpose of cultivating the zamindar''s lands and were, therefore, settled in the village for the benefit of the land-holders. There is a provision in para. 15 of the wajib-ul-arz and it throws some ...
Allahabad High Court
Ram Narain and Others Vs Nihal Singh and Others
.... t be availed of by the latter or justify their non-payment of the amount due to the prior mortgagees. They must be presumed to have known that what they were trying to purchase could not be purchased by them. They entered into the contract with their eyes open and in violation of the express provisi ...
Allahabad High Court
Meser Bepari and Others Vs Emperor
.... ich that section provides is that the accused themselves should have an opportunity of making their statements directly to the Court and not through the intervention of a Pleader. On behalf of the Crown it is stated that information has been received that the accused themselves were questioned. Had ...
Calcutta High Court
Amur Krishna De Vs Rajendra Kumar De
.... icient evidence of his consent. 4. This brings us to the next contention of the learned vakil for the respondent viz., that the consent of the reversioner to transaction by the widow clothes it with validity only in a case where the transfer is made ostensibly for legal necessity: in other words, ...
Calcutta High Court
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