B. Lallo Singh Vs Jamna Prasad
.... the Court either to set aside or cancel as a condition precedent to the right of action of the reversionary heir. It is true that the appellants prayed by their plaint a declaration that the ijara was inoperative as against them, as leading up to their prayer for delivery to them of khas possession ...
Allahabad High Court
Jitendra Mullick and Another Vs Haji Hafiz Alla Bux
.... y was forfeited. The relevant sections of the CPC are Sections 55 (4) and 145. Section 55 (4) provides: Where a judgment-debtor expresses his intention to apply to be declared an insolvent and furnishes security, to the satisfaction of the Court, that he will within one month so apply, and that h ...
Calcutta High Court
Kuer Rai Vs Baburam Kuer and Others
.... efendant 4 from defendants 1 to 3, and on receipts for rent granted by the gomasta and patwari of defendant 4. 3. The learned advocate referred to the proviso to Section 54(2), Bihar Tenancy Act, which provides that where rent is paid by money order an entry in the money order shall not be eviden ...
Patna High Court
Emperor Vs Jate Uraon
.... f seeing Teju in the early morning when he was interrogated by the police. In the interests of the accused we have carefully scrutinized the statement which he made. 12. There is no reference whatsoever in it to having seen Teju on the morning on which she undoubtedly was killed. The learned Advo ...
Patna High Court
Vishweshwar Narsabhatta Gaddada Vs Durgappa Irappa Bhatkar
.... but it is argued that we should follow and apply the reasoning upon which the decision was based. The reasons are stated by Mr. Justice Beaman in the following terms (p. 349):- The sentiment of the agricultural classes in this country towards their land is well-known to every Judge of experience; ...
Bombay High Court
Vemuri Ramjee Rao Vs The Municipal Council
.... apart from Section 72 of the Contract Act, has been held in Narayanasami Reddi v. Osuru Redd ILR (1901) Mad. 548 , where a person was obliged to pay his landlord some money which was really not due, in order to avert a summary sale of his land. It was held that although the money was not paid by mi ...
Madras High Court
Madina Bibi Sahiba Vs The Ismail Durga Association and Another
.... n a representative capacity, it can only be maintained when it has been instituted in compliance with the provisions of this rule. This was laid down by the Privy Council in Kumaravelu Chettiar v. Ramaswami Aiyar (1933) 65 M.L.J. 87 : L.R. 60 IndAp 278 : ILR 56 Mad. 657 . 5. Before Section 53 of ...
Madras High Court
Alimullah Vs Mohammad Khalil and Another
.... to the rule noticed above has, therefore, no application to the case. It cannot be disputed that by the exchange Mohammad Yakub had transferred a one pie share to Alimullah. The exchange was effected by means of a registered instrument and, therefore, conveyed good title to Alimullah to the one pie ...
Allahabad High Court
Sri Narayan and Another Vs Mohammad Abu Saleh
.... . 1 to the period already undergone. The sentences of fine in the case of both the petitioners as also the order of compensation will, however, stand. Petitioner No. 1 must surrender to his bail to pay the fine. 5. Criminal Bevision Case No. 5 of 1940. - The two petitioners have been convicted u/ ...
Calcutta High Court
Dawarali Jafarali Saiyad Vs Bai Jadi and Others
.... ed very strongly, and the other High Courts relied to some extent, on a decision of the Privy Council in Lachmi Narain v. Balmakuna (1924) 11 AIR PC 198. In that case the High Court had passed a decree for partition by consent, and the suit was then referred to the Subordinate Court to work out the ...
Bombay High Court
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