Madura Devasthanam Vs Masanam Pillai
.... he Act. This rule refers to Section 15 and the section lays down the conditions under which rent due to landholders is to be deemed to be discharged. Relying on the Full Bench decision of this Court in Kotta Venkatraju Garu Vs. Sri Rajah Sahib Maharban Dostan Sri Raja Ravu Kumara Mahipathi Surya Ra ...
Madras High Court
Subbu Pandaram Vs Lakshminarayana Chettiar
.... e scaling down of a mortgage-debt due by an agriculturist joint Hindu family ought to be only with reference to the agricultural lands which happen t6 be included in the mortgage but not with reference to other properties like houses, etc., comprised in the mortgage, is erroneous, as the entire sche ...
Madras High Court
Asharfi Singh Vs Chandrika Prasad Kuari
.... the original contract respected and acted upon unless there is some law disentitling him to do so. To this effect is the decision of the Calcutta High Court in Lal Sahoo v. Deo Narain Singh (1878) 3 Cal 781. In that case it was held that the statutory right of occupancy under Bengal Act 8 of 186 ...
Allahabad High Court
Mohan Lal Vs Gopal Lal
.... shall remain the owner of the property throughout her life and if she goes astray and leads an immoral life the legatees and their heirs and representatives shall have power to take possession of the property. 4. The case for the plaintiff-appellant is that Babu Ram died in 1906 and Sitaram died ...
Allahabad High Court
Nidhusudan Mukherjee and Others Vs Smt. Bibhabati Debi and Others
.... the description of "child." The plaintiffs contend that by "child" minor child is meant. Mr. N.N. Bose for the plaintiffs has referred me to a decision of NasimAli J. in Hemanta Kumar Banerjee Vs. Monorama Debi, . There a father sought to vary an order for maintenance made u/s 488, Criminal P.C., ...
Calcutta High Court
Birendra Nath Basu Thakur and Another Vs Surendra Kumar Basu Thakur and Others
.... sed in col. 1 of Article 183 is different from the language used in col. 1 of Article 182. 8. The last-mentioned Article contemplates, says he, only applications for execution of decrees not falling within Article 183 and no other application, while Article 183 contemplates not only such applicat ...
Calcutta High Court
Ramai Chaubey Vs Ram Datta Sonar
.... ould be no custom having the force of law which would debar him from making it a condition in his grant that he would get one-half of the materials if the building was sold or making it a condition that the materials might be sold and not the right to occupy the land. 2. The question really is on ...
Allahabad High Court
Ramrup Rai Vs Firm Mahadeo Lal Nathmal
.... lieved, he accidentally heard of these two sales and immediately decided to purchase. It was indeed a most fortunate purchase for him, because he bought properties valued at Rs. 10,000 for under Rs. 200. The defendant''s version as to how he came to purchase these properties cannot, in my view, be p ...
Patna High Court
Baijnath Ram Marwari Vs Rai Kumar Sinha
.... estion that arises is what is meant by the words "and occupied by him" in this Section. The new Section is analogous to Section 60(1)(c), Civil P.C., which exempts from attachment and liability to sale in execution of a decree houses and other buildings (with the materials and the sites thereof and ...
Patna High Court
Emperor Vs Ramji Vala
.... hall be entitled to show cause against his conviction, to my mind, means that he can show cause in accordance with law. He cannot claim, for example, in revision proceedings to call fresh evidence. He can only, in my opinion, challenge his conviction in accordance with law, and where the conviction ...
Bombay High Court
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