Sir Jamshedjee Jeejibhoy, Bart., and others Vs Sorabji Byramji Warden and others
.... onth on the first day of each English month at the rate of six percent. per annum with compound interest at the same rate with quarterly rests on all arrears of interest not paid on the due date. By S. 58, cl. (a), T. P. Act, it is clear that a mortgage may be given as security not merely for mon ...
Privy Council
Asia Khatun Vs Amarendra Nath Basu
.... on of the Insolvency Court regarding ownership claimed by the appellant, on the basis of her kobala and that notice u/s 80, Civil P.C., was not necessary as the appellant''s right had not been actually assailed in this instance. It seems to me that the provisions of the Mahomedan law in respect of a ...
Calcutta High Court
Taser Pramanik and Others Vs Emperor
.... might be good corroborative evidence of an abduction alleged on or about 2nd March but is no corroboration of the offence alleged on 20th February. But when this witness gave his evidence before the Assistant Sessions Judge he omitted all reference to the dragging merely saying that he had seen the ...
Calcutta High Court
Karnidan Sarda and Another Vs Sailaja Kanta Mitra and Another
.... ecree-holders under Order 21, Rule 63, Civil P.C., and as it is necessary to take back the exhibits of the said case, it is therefore prayed that all the papers etc produced by the claimant may be returned. Apart from that petition there is nothing (as I was saying) in writing to suggest that any ...
Patna High Court
Suraj Narain Chaudhary Vs Maharajadhiraja Kumar Bisheshwar Singh and Others
.... f the respondent was satisfied but to the extent) of Rs. 14,200 only thus leaving him the right to enforce the unsatisfied portion of the mortgage debt against other parts of his security under this mortgage bond of August 1925 namely against the remaining 12 annas of village Kasraur, tauzi No. 16, ...
Patna High Court
Dwarka Prasad Vs Traders Go-operative Bank Ltd.
.... will be recalled that Section 51 uses the words "in addition to any other method of enforcement provided under this Act;" and Section 52 shows that the award is not enforceable merely as a decree, but is something more : for Section 52 provides inter alia that any sum payable by any person or by any ...
Patna High Court
Rameshwar Nath Vs Naramdeshwar Prasad Narain Singh and Another
.... y damage, because ejecting the tenants he could re-settle the lands with other tenants. That argument was met by the deoision of Adami and Kulwant Sahay JJ. in Bhairo Nath v. Shanke Pahan AIR (1926) Pat 605 There, Kulwant Sahay J., in delivering the judgment of the Court distinguished bakasht land b ...
Patna High Court
Lingappa Rayappa Desai Vs Kadappa Bapurao Desai
.... ement filed by the defendant in the present suit it has been admitted in more than one place that the brothers had been joint. In paragraph 3 it is stated that the properties belong to the family of Rayappa Desai and of his joint family brother Mallappa Desai. In paragraph 8 it is stated that: Ra ...
Bombay High Court
V.K.R.S.T. Narayanan Chettiar and (dead) and Others Vs The Right Hon'ble the Secretary of State for India in Council and Others
.... the orders of the Sub-Collector. When the Collector acted on the petition of the second defendant, he was revising the order of the Sub-Collector confirming the sale. So that the position after the Collector had exercised his revisional power was that the sale had not been confirmed. If therefore th ...
Madras High Court
Moslem Khalifa Vs Emperor
.... e direction of the process-server and that in view of the provisions of Section 99, I.P.C., there was no right of private defence. 2. The difficulty in the way of accepting this view is that there is really no evidence to support it. When the prosecution bring a false case it is almost impossible ...
Calcutta High Court
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