M.R. Ranganatha Aiyar Vs Jayavelu Mudaliar and Another
.... n referred to a decision in Krishnappa Chetty v. Abdul Khader Saheb (1913) 26 M.L.J. 449 : ILR 38 Mad. 535, in which it has been held that a suit of this kind is a continuation, of a claim petition with regard to the doctrine of lis pendens. In Krishnappa Chetty v. Abdul Khader Sahib (1913) 26 M.L.J ...
Madras High Court
S. Ramaswami Ayyar Vs Commissioner, Chittoor Municipalty
.... TTAG-ORDER Lakshmana Rao, J.@mdashThe marking of an irrelevant document in evidence is not a ground for ordering retrial and the order of the Sub-Divisional Magistrate cannot be sustained. It is therefore set aside and the Sub-Divisional Magistrate will dispose of the appeal in accordance with la ...
Madras High Court
Mt. Kishni Vs Murli Singh and Others
.... play. The rights of the parties will be determined after the decision of the Appellate or Revisional Court and not before. In an unreported case, First Appeal from Order No. 97 of Mewa Ram v. Prithipal Singh, First Appeal from Order No. 97 of 1938, Decided on 6th November 1939, the Hon''ble Ismail ...
Allahabad High Court
Surendra Nath Sarkar and Others Vs Kali Pada Das
.... a report to the local Government an investigation may be ordered u/s 138. Of course, as a result of such an investigation proceedings might be taken u/s 141-A. 5. We find it impossible to read into this sub-section any prohibition of private prosecutions. It is not merely that there are no words ...
Calcutta High Court
Panchanan Mandal and Another Vs Sashi Bhusan Pradhan and Others
.... e liable for the Government revenue or the road and public works cess, which would remain the concern of the mortgagor. In spite of these personal covenants, their Lordships held that the mortgage was only a usufructuary mortgage. It is obvious that the first of these two covenants was in the nature ...
Calcutta High Court
Sreeram Saksena Vs Emperor
.... ffect upon a person of depraved or prurient mind. In my judgment, the former test should be applied. If the latter test is applied, it is not possible to attach any real meaning to the words used by Cockburn C.J. No question of depraving or corrupting the minds of persons into whose hands they might ...
Calcutta High Court
Surisetti Seethayyamma by father and next friend Boddeda Sahebunaidu and Another Vs Surisetti Venkataramana and Another
.... the wife regarding the rate of maintenance was also dismissed by the learned District Judge. 2. Mr. Ramachandra Rao for the wife has laid strong emphasis upon the unsatisfactory result of the decision pronounced by the learned District Judge. He contends that the learned District Judge having fo ...
Madras High Court
Meherwan Jehangir and Others Vs Dhunbhai Kavasha Mistri and Others
.... y of a Malabar tarwad in respect of these four items must be held to be invalid. Mr. Sitarama Rao contends that the effect'' of the invalidity of this disposition is not to create an intestacy regarding these four items, but to add these four items to the residue which under the terms of the will is ...
Madras High Court
Rai Kiran Chandra Roy Bahadur and Others Vs Brajes Charan Sen and Others
.... xclusively responsible for all the matters specified above. He is also exclusively responsible for the correctness of the statement showing the balance which has to be inspected by the Collector (Section 9 last paragraph). Such being the scope of the Eegulation, proceedings for a summary sale can on ...
Calcutta High Court
Manada Debi Vs Bengal Bone Mill
.... @JUDGMENTTAG-ORDER 1. In our opinion the expression men''s Compensation Act, and the expression "parent other than a widowed mother" in Section 2(1)(d)(ii) do not include a "widowed step-mother." ...
Calcutta High Court
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