Nimmagadda Ramaseshayya Vs Adusumilli Kutumba Rao and Another
.... and not the date of the decree. The inclusion of a decree in the definition of ''debt'' in Section 3(iii) of the Act is quite consistent with this view. For obviously there are many debts which start with the decree, as for instance, when there is a decree for damages, which of itself creates a deb ...
Madras High Court
In Re: Gampala Subbigadu alias Damasagadu Vs
.... he Resident Medical Officer (P.W. 6) examined him the next day. He had four lacerated Vounds on his head, an incised wound on his left ear and abrasions on his shoulder and side. He was unconscious at the time the Doctor saw him and the doctor says that he remained unconscious for 2 or 3 days. He wa ...
Madras High Court
Tajbi, minor by father and next friend Mohamed Alli Vs Nattar Sheriff
.... sif gave a decree for the full amount; but this decree was set aside by the Subordinate Judge of Ellore on appeal. Th6 Subordinate Judge held that the defence was well founded and gave the appellant a decree for Rs. 362-8-0 only. The appellant has appealed to this Court. 2. It is quite clear that ...
Madras High Court
Jainti Prasad Vs Nanak Chand
.... ning of these words in the context in which we find them. If they had been intended to mean that the Rs. 825 in respect of which the receipt was being given were in full satisfaction of the decree, not only would it have been quite simple to say so, but it would have been quite inaccurate to say tha ...
Allahabad High Court
Mohammad Zaman Khan Vs Bahadur Singh and Another
.... s this latter Section is concerned was to preserve the right of pre-emption to those persons who are not members of an agricultural tribe but who nevertheless would have been entitled to purchase property with the sanction of the Collector u/s 3 of the Act. Under the provisions of the Bundelkhand Al ...
Allahabad High Court
Bepin Chandra Ghosh Vs Mahim Chandra Roy and Others
.... ctions does not affect them. The same principle is embodied in Section 8, Bengal General Clauses Act (Act 1 of 1899) which lays down that where this Act, or any Bengal Act made after the commencement of this Act repeals any enactment hitherto made or hereafter to be made, then, unless a different ...
Calcutta High Court
In Re: Genuine Insurance Co. Ltd. Vs
.... (7) of Section 7 is simply a general provision to make available the securities already deposited under the old Act for the purpose of being used as deposits under the new Aot, the provision as to valuation being purely a question of machinery. In my view therefore cancellation can only take place i ...
Calcutta High Court
Subedar Mian Vs Sheo Shankar Missir
.... laintiff for rent. It is contended that there could be no such account and reliance is placed chiefly on Raghubar Narayan v. Mohit Narayan Jha AIR (1929) Pat 87. 2. That was a case of malikana dues. It appears that the Courts were unable to come to the conclusion whether malikana was due and to w ...
Patna High Court
N. Krishnaswami Aiyar Vs T.N. Nagalinga Mudaliar
.... is clear to us that the original debt is not a debt as defined by Section 3(iii) of the Act which defines a debt as "any liability in cash or kind, whether secured or unsecured due from an agriculturist." The proviso to Section 9 deals with any part of a debt which is found to be a renewal of a pri ...
Madras High Court
Alapati Anandarao and Others Vs The President, Co-operative Credit Society and Others
.... d, the conflict is only apparent and the true principle appears to be that the sons are not liable, where the moneys were originally obtained by the father by the commission of an offence; the sons'' liability is, on the other hand, recognised where, in its origin, the debt was not immoral but there ...
Madras High Court
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