Mahant Ramanuj Das Vs Ram Samukh Dass and Another
.... orce in the contention that the Plaintiff Appellant was prejudiced by the production of these account books at a stage of the proceedings. 2. The other argument is that there can be no set off in a Revenue Court. There seems to be underlying this argument a confusion about the exact meaning of th ...
Allahabad High Court
Jogendra Krishna Banerji and Another Vs Sm. Subashini Dassi
.... he Plaintiff, the Banerjee Defendants and the Mitras Defendants, asked us to leave these questions open in this litigation. We accordingly by consent set aside the judgment and decree of the trial Judge so far as they declare that the rent of the two tenancies in question is not liable to be enhance ...
Calcutta High Court
Lalji Singh and Another Vs Balbhadra Prasad
.... udgment Ex. E-2 and decree Ex. 4. Even during the pendency of the rent suits the applicants were interveners and this particular point about their title-was decided against them in Ex. E-l. 3. The Court below has come to the conclusion that the petitioners had no locus standi to file an objection ...
Patna High Court
Ratansi Jethabhai Bhat Vs Balkisan Gangabakas Nandwani
.... is the only sub-Section relevant here, runs (omitting the unnecessary words) as under : Suits for the recovery of money alleged to be due to the plaintiff * * * * * on a written or unwritten engagement for the payment of money not hereinbefore. provided for. On behalf ...
Bombay High Court
In Re: Natesa Padayachi and Others Vs
.... J.@mdashThe complainant was cheated and parted with the money at Trichinopoly and the case can be tried by the Sub-Divisional Magistrate of Trichinopoly - vide Section 182 of the Code of Criminal Procedure. The records will therefore be returned and the Sub-Divisional Magistrate will proceed with, t ...
Madras High Court
The Secretary of State for India in Council Vs Sree Rajah Malraju Venkata Narasimha Rao Bahadur and Another
.... spute was between - and only between - the two persons interested in the common boundary. Upon the decision of the Civil Court, the Survey authorities would have to make the necessary changes in their registers. 5. It is not denied in this Court that the Government was neither a necessary nor a p ...
Madras High Court
Subhadrammal Vs Kannammal
.... e no reason why if the general purpose of the Provident Fund Rules is to ensure that a depositor''s Fund shall go in the absence of other members of his ''family'' to his wife, the fact that a wife has been driven by her husband''s conduct to live apart from him and to sue for the maintenance to whi ...
Madras High Court
Sri Sri Sridhar Jew Vs Manindra K. Mitter and Others
.... consequence follows in each case. Perhaps it should never make a difference. Perhaps in this case it does not. "Whether it does, will fall to be further discussed. I hold therefore that this was a "trust" and to that trust the English law of trusts generally applies. The next question, question 2 is ...
Calcutta High Court
Gurupadappa Mallappa Kalasgond Vs Basappa Shiddappa Kalagi
.... bed period the mortgaged property may be put up for sale. 4. Heaton J. in a concurring judgment stated as follows (p. 958): ... it seems to me that it does not give any right to the decree holder to proceed against any property of the judgment-debtor, except that property on which the judgment ...
Bombay High Court
Rama Shah Vs Lal Chand
.... a payment insufficient to discharge the debt in full but made upon the footing that no more was due, and he expressed the opinion that such a payment would not be within the Section. Their Lordships cannot agree that the Section is to be read as governed by any such principle as is suggested, famil ...
Bombay High Court
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