Ramnandan Prasad Narayan Singh and Another Vs Chandradip Narain Singh and Others
.... on be subject of sale at all, or that the vendor only included it because he knew that it never could become an effective subject of enjoyment or occupation by the purchasers. The word ''fictitious used in Harendra Lal Roy v. Haridasi Debi AIR (1914) PC 67 is not confined to non-existing properties. ...
Patna High Court
Jagat Singh Vs Sangat Singh
.... The learned Judges of the High Court have held that the deed is inadmissible for want of registration and that it has not been established that it was read over to her or that she signed it after fully understanding its meaning or effect. They do not appear to hold that coercion or undue influence ...
Bombay High Court
Jagat Singh and others Vs Sangat Singh and others
.... ration and that it has not been established that it was read over to her or that she signed it after fully understanding its meaning or effect. They do not appear to hold that coercion or undue influence has been proved. At the root of their judgment is an opinion formed by them to the effect that b ...
Privy Council
In Re: Munirathna Gurukkal Vs
.... they had the right of Management - or the petitioners would not have acquiesced in the loss of their authority. Moreover, the petitioners have on more than one occasion described themselves only as archakas, and have allowed others to be called dharmakarthas. 2. The villagers, by allowing the ar ...
Madras High Court
P.L.N.S.P. Subramanian Chettiar Vs R.M.P.L.L. Lakshmanan Chettiar (dead) and Another
.... ct that: The expenses of my (testator''s) obsequies, etc., shall be met by the said Gomati and the expenses of her obsequies, etc., by the said Ramaswami.... 3. This only shows that the testator expected his grandson would survive his widow; and this direction to his grandson that he should me ...
Madras High Court
Vajjula alias Hanumanthavajjula Suryanarayanamurthy Vs Hanumanthavajjula Gopalakrishnamma and Another
.... in the absence of authority from her husband the widow could adopt only with the consent of the nearest agnates, unless consent was improperly withheld, in which case she might lawfully adopt with the consent of the next nearest agnates. If there were no agnates she must look for advice to the cogna ...
Madras High Court
In Re: Muniratna Gurukkal Vs
.... year they had the right of management - or the petitioners would not have acquiesced in the loss of their authority. Moreover, the petitioners have on more than one occasion described themselves only as archakas, and have allowed others to be called dharma-karthas. The villagers, by allowing the ar ...
Madras High Court
Azhar Husain Vs Mansab
.... single Judge decision in Manbahal Rai and Others Vs. Ram Ghulam Pandey, , which has been relied upon by the learned Judge of the lower Appellate Court. That was a suit between two rival licensees, each of whom had been given permission to build a house on a certain plot. The defendant had obtaine ...
Allahabad High Court
Saju Bibi Vs Muksed Mollah
.... and, and it is unnecessary to comply with the formalities of Lian 9. It is well established now that a marriage can be dissolved only by a decree of the Court, and the Court has got to determine judicially whether a charge of adultery was or was not unjustly made. It has been also held in accorda ...
Calcutta High Court
Corporation of Calcutta Vs Bengal Dooars Railway Co. Ltd.
.... are not liable to pay unless their trade is carried on in Calcutta. Prima facie, it certainly seems improbable that the Bengal Dooars Railway Co. Ltd., carried on trade in Calcutta. Be that as it may, there is no evidence on the record at all. The corporation attempted to prove that such trade was ...
Calcutta High Court
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