Ved and Sopher Vs R.P. Wagle and Co.
.... nd before the statutory enactment is clearly defined by Lord Justice Brett in Shippey v. Grey. If effect was given to the solicitor''s lien at common law in the sense in which the judgment-creditor asks the Court to give it, it would be frustrating the whole object of the protection which the Court ...
Bombay High Court
Sinnanna Goundan Vs Veerappa Goundan and Others
.... is of a different nature to collecting all that water into one spot and directing it on to the defendant''s land in a concentrated form as sought to be done now. Before the partition it is unlikely that water flowed in any channel across the defendants'' land and it would be likely to be absorbed as ...
Madras High Court
Sinnana Goundan Vs Veerappa Goundan and Others
.... of a different nature to collecting all that water into one spot and directing it on to the defendant''s land in a concentrated form as is sought to be done now. Before the partition it is unlikely that water flowed in any channel across the defendants'' land and it would be likely to be absorbed as ...
Madras High Court
P. Ramiah and Co. Vs T.R. Sadasiva Mudaliar and Bros.
.... ave acted for centuries that, in all cases where something turns upon a mistake or concealment of fact by the fraud or deceit of the other side, the time from which limitation must be taken to run is always the time when it was brought to the plaintiff''s knowledge that there had been a mistake or a ...
Madras High Court
Mula Naramma Vs Mula Rengamma
.... lication is not an occasion for the apportionment of an blame or any enquiry about the origin and causes, and it may possibly be that it would be incumbent on a higher Court to transfer a case from the file of a particular tribunal to another tribunal the moment it is clear that some prejudice has b ...
Madras High Court
Rajaram Dhar Dube and Others Vs Jadunandan Dhar Dube and Others
.... also an interest in the mortgaged property. They are estopped from setting up the interest of a third party. They cannot do so so long as they, have not handed over possession to the representatives of their mortgagors. It, therefore, must be assumed in this case that for some reason or other Raghu ...
Allahabad High Court
Bama Charan Kar and Others Vs Pyari Mohan Gantam and Others
.... have failed to prove is either that the plaintiff''s predecessor or the whole body of the proprietors created them. It may be amply inferred from the findings, more especially from the portion of the judgment quoted above, that the tenures were, in fact, created by some one or more of the proprieto ...
Calcutta High Court
Mahamad Kamel Vs Ahmad Ali and Others
.... supported by any acknowledgment in writing according to law; and it is not also alleged that this amount was paid towards interest. The learned vakil for the appellant, however, argues that it is the absolute right of the creditor when payment is made to appropriate it either towards interest or to ...
Calcutta High Court
Abdul Azahar Chowdhury and Others Vs Collector of Backergunj
.... ace. Now the condition requisite for making an order u/s 93 of the Bengal Tenancy Act is that there should be a dispute existing between the co-owners of an estate or a tenure as to the management thereof, and that in consequence of such dispute there ensues, or is likely to ensue, either inconvenie ...
Calcutta High Court
Adiladdi and Others Vs Emperor
.... ther under such circumstances the commitment should be quashed or not. It is not necessary for us to decide the question in this particular case, as we find that the conviction and sentence cannot stand on the ground that in the Court of Sessions the provisions of Section 360, Cr. P.C., had not been ...
Calcutta High Court
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