Palaniandi Gramani Manickammal Vs V. Murugappa Gramanani
.... fic purpose, and the manager shall be deemed to be the trustee thereof. 7. The amended section was in force when this suit was brought, and therefore would be applicable to the suit :Mt. Allah Rakhi v. Shah Muhammad Abdur Rahim 1934 PC 77. u/s 10 no length of time will bar a suit against an ex. p ...
Madras High Court
Tika Ram Joshi Vs Ram Lal Sah and Others
.... s are situated, but also that he had in fact enjoyed such a right and that it has been substantially or materially affected by the acts of the defendant. See Gokal Prasad v. Radho (1888) 10 All. 358, and per Edge. C.J. at p. 386. In the present case the appellant denies that the respondents have eve ...
Allahabad High Court
Siraj Uddin Vs Syed Haidar Hussain and Another
.... ity shifted on to the supurdar. This case however was considered by a Full Bench of this Court in Shakir Husain v. Chandu Lal 1931 All. 567 and definitely overruled. It was said that the previous permission of the Court is necessary only in the case of a guard or watchman where such guard or watchma ...
Allahabad High Court
Derby McIntyre and Co., Ltd. Vs Mitter and Co.
.... xtinguished the liability under the Plaintiff''s claim, and where the case was adjourned for evidence of the parties, and the Plaintiff''s witnesses were heard, but on the adjourned hearing of the case the Defendant absented himself, though his Counsel were present, and where the Court confined its ...
Calcutta High Court
Atul Chandra Rai and Others Vs Sarada Sundari Dhupi and Another
.... means that the lands constituted a service tenure, the character of the lands, being agricultural lands. I am not however basing my judgment upon the interpretation put upon the words "karsachakran." It may be that these words may have been misconstrued, but that would not be a question of law. I do ...
Calcutta High Court
Atul Chandra Roy and Others Vs Sarada Sundari Dhupi and Another
.... he lands constituted a service tenure, the character, of the lands being, agricultural lands. I am not however basing my judgment upon the inters pretation put upon the words ''Karsa Chakran''. It may be that these words may have been misconstrued, but that '' would not be a question of law. I do th ...
Calcutta High Court
Girja Kuer Vs Shiva Prasad Singh and others
.... me the defendant retains possession of the property. Moreover the plaintiff has no right to such mesne profits at the date of suit and he is only allowed such profits in his suit by virtue of a special provision in the Civil Procedure Code. This provision has evidently been made with the object of p ...
Patna High Court
Abu Sayeed and others Vs Damodar Prasad Tewari and another
.... bstruction or nuisance or to appear and move to have the order set aside or modified. Under S. 135 the person against whom the order is made is given an option either to comply with the order, or to appear before the Magistrate and either to show cause against the order or to apply, for the appointm ...
Patna High Court
Wahid Ali Vs Biptu Chamar and others
.... ake the first claim because it was impossible to divide the mortgage up. But in one form or another I am satisfied that they arc entitled to the Rs. 300. 2. It is contended by the learned advocate appearing on behalf of the defendant-appellant that the manner in which the plaintiff had presented ...
Patna High Court
Emperor Vs Chhotan Hasmat Ali
.... of the section. Section 562(1) is expressed in general language. It applies to a person convicted of an offence punishable with imprisonment of not more than a certain period, and, in my opinion, that sub-section, unlike Sub-section (1A), which only applies in the case of convictions under particul ...
Bombay High Court
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