Sant Lal and Others Vs Beni Prasad and Another
.... representatives would in Phagun or Chait compare accounts and pay what was found to be due. 3. The learned Counsel for the appellants has relied on the case of Jageshwar Roy v. Raj Narain Mitter (1904) 31 Cal. 195. In every case of this kind the document in question has to be interpreted by its o ...
Allahabad High Court
Jumna Das and Another Vs Kunwar Bai
.... by three brothers who lived jointly. 5. It seems to me that the expression "ancestral property" has nowhere been so applied as to include property inherited from a female. The property inherited from Mt. Sugna is therefore not likely to be termed as ''ancestral.'' Indeed, there is a direct decis ...
Allahabad High Court
Mahadeo Rai and Others Vs Jan Muhammad and Others
.... ss, and that being so, the tenant has no right whatever to sink the well. 3. There is no authority in this Court in support of the plaintiff''s case and this is not surprising for it seems to us that the plaintiff is in no way damnified by the action of the defendants. It has been ruled many year ...
Allahabad High Court
Umesh Narain Chowdhury and Others Vs Secretary of State
.... l of the suit. With regard to the trial of the suit in the Court of first instance he remarked that the learned Sub-Judge who tried the suit did not discuss the facts and law in such a way as might be of any assistance to the appellate Court and that the findings of fact at which the learned Sub-Jud ...
Calcutta High Court
Purna Chandra Thakur and Others Vs Ramesh Chandra Acharjya Chowdhury and Others
.... ettle it with the defendants, the defendants cannot claim to be permanent tenure-holders. Hence the theory of representation, or the absence of it, on which Shib Chandra Roy Choudhury''s case proceeds does not apply to the present case. 2. There is another piece of important evidence in support o ...
Calcutta High Court
Kameshwar Narain Singh Vs Janardhan Prasad Narain Singh and Others
.... 6 and also the easement claimed by the plaintiff as regards his right to hold parties over 2966 but as regards the right of way, the learned District Judge has come to a finding that the plaintiff has succeeded in establishing a right of way from his Baithak to his zenana house along the foot-path w ...
Patna High Court
Udit Singh and Others Vs Emperor
.... criminal trespass. In the present case the Magistrate says that the cattle belonged to the complainant and, therefore, there could be no theft and hence no right of private defence against the rescue of the same accrued to the accused. Another reason why the Magistrate refused the right of private ...
Patna High Court
Sheobhanjan Singh and Others Vs Emperor
.... tates that the trial was completed by the Magistrate in this case while he was a Second Class Magistrate and that he was vested with First Class powers after the hearing was closed and before the delivery of the judgment. The learned Judge relies on Emperor v. Nga Paw 8 Cr. L.J. 48 : 4 L.B.R. 239. I ...
Patna High Court
Brij Nath Prashad Vs Buxi Bindeshwari Prasad Singh and Another
.... e reversed this decision and gave the plaint-ill a decree. He held that the main question was whether the act of the grandfather of defendant No. 2 could be said to be unlawful or illegal; and following the decision in Benares Bank Ltd. v. Jugdip Narayan Pandey 62 Ind. Cas. 465 : 2 P.L.T. 468 : 6 P. ...
Patna High Court
Ladu Narain Singh Vs Goberdhan Das and Others
.... relying on the truth of that representation changed his position to his detriment. But in this case the plaintiff has given his evidence and he admits that he asked Sukhnath to join in the mortgage as Tulsi was an old man and his son Sukhnath would become the malik after his death. The evidence of ...
Patna High Court
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