Badri Lonia and Others Vs Pandit Dwarka Prasad Ram Shukla
.... a dwelling house erected on the holding by the tenant for his own occupation or a cattle-shed or a store house or any other construction for agricultural purposes erected or set up by him on his holding. Holding is defined as a parcel or parcels of land held under one lease, engagement or gran ...
Allahabad High Court
Daragali Miah Vs Emperor
.... ration of Phooka and the second lays a penalty upon the owner of an animal upon which the operation is performed. As this was a summons case, no charge was framed. u/s 242, Criminal P.C., the particulars of the offence of which the petitioner was accused were thus stated: Cruelty to a milch buffa ...
Calcutta High Court
Mannicheenntavita Cheria Mammu Vs Katavath Teyyil Payankavil Seyina and Others
.... was maintainable, and that it would make no difference even if the melcherthdar was at liberty himself to file another suit to evict the kanomdar. The learned District Judge''s decree is dated 7th July 1936. Some months later in this Court in Polpakara Manakkal Viroopakshan Nambudripad Vs. Pulipre ...
Madras High Court
Bava C. Gopalaswami Mudaliar Vs The Annadhana Kattalai of Sri Tyagarajaswami temple by Trustee, Vaithilinga Pandarasannadhi and Another
.... w money the repayment of money borrowed cannot be enforced by the lender against the company. Yet if the money has been bona fide applied to the purposes of the company, the bona fide lender is entitled to payment as against the company. 6. The learned advocate for the appellant has also referred ...
Madras High Court
Faiyaz Ahmad and Another Vs Jamal Uddin
.... concerned. In other words, both Jamaluddin and Hameed Bano are in the position of mortgagors and therefore in the position of joint debtors under the two mortgage bonds, and their liability under those bonds is co-extensive at least so far as the mortgaged properties are concerned. The question how ...
Allahabad High Court
Gopendra Narain Dhar Vs Radha Krishna Dhar and Another
.... ion proceedings, but was unsuccessful. Eventually he attached certain property. In the meantime the principal debtor applied to a Debt Settlement Board, and on the day fixed for the sale a notice was received staying further proceedings. The respondent then started execution against the appellant. ...
Calcutta High Court
Hari Pada Mukherjee and Others Vs Elokeshi Devi for self and Shebait Sri Iswar Sridhar Jiu Thakur and Others
.... h sides that none of these other shebaits is interested in the property described in schedule Ka of the plaint and the Order Section records do not mention their names. I do not know when the Ka schedule properties were dedicated to the deity, but it seems clear that these properties were possessed ...
Calcutta High Court
Nalini Nath Mallik Thakur Vs Radhashyam Marwari and Others
.... Court "to revise the valuation and determine the correct valuation" and if necessary hold such enquiry as it thinks fit for this purpose. In other words, as pointed out by S.K. Ghose, J. in Jitendra Nath v. Hirenmoy Kumar (1937) IL.R. (1937) Cal. 501, the effect of the new provisions is, to some ...
Calcutta High Court
Bansidhar Seth Vs Gopi Lal Seth and Others
.... real state of affairs. The allegation simply was that Jugeshwar whom the plaintiff believes to be the real owner had mortgaged it in discharge of Khirodhar''s liability. There is not one word in the plaint to suggest that the plaintiff was led to believe that Jugeshwar was doing this because he was ...
Patna High Court
Rm. L.M.L.V. Alagammai Achi and Another Vs Vr. Pl. M. Palaniappa Chettiar and Another
.... that the learned Judges meant to affirm in the last mentioned case. On the other hand, if the part taken by such member in the management of the business goes beyond what can be sufficiently explained by his interest in it as an asset of the family, as for instance, when he joins in borrowing for th ...
Madras High Court
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