A. Draviasundaram Pillai Vs N. Subramania Pillai
.... s to be erected over the tomb. The samadhi was to be built in a corner of the plot and only Rs. 300 was to be spent on it. The matam which was to be used for the feeding of the poor was to cost, not less than Rs. 4,000 and within its precincts idols were to be installed, one of Vinayakar and the oth ...
Madras High Court
Bhagwan Singh Vs Hari Ram and Others
.... advances. Nobody has denied that money was advanced to the predecessor-in-interest of the plaintiff. If the plaintiff does not choose to repudiate the transaction there seems to me no reason why the Courts should do so. Learned Counsel for the appellant has also referred me to the case in Ghassu a ...
Allahabad High Court
Rajrup Rai and Others Vs Sheo Shankar Rai and Another
.... n-common. Learned Counsel for the respondents has not been able to bring to my attention any case in which it has been held that the heirs who succeed to the share of a deceased tenant-in-common are not entitled to prosecute the suit for partition which he has instituted. I have never heard, for ins ...
Allahabad High Court
Jitendra Nath Sur and Others Vs Amarendra Nath Sur
.... s. It appears that there was an agreement between Surendra and the landlord regarding the removal of water-hyacinth from the fishery. The zemindar promised to contribute a sum of us. 500 towards the cost of removing water-hyacinth and on 9th May 1983 a sum of Rs. 200 was paid by the landlord by sett ...
Calcutta High Court
Ullasmoni Dasi and Others Vs Sukhomani Dasi
.... oral terms in the contract not embodied in the deed, which the Pradhan failed to carry out. That was a case whioh the defendants were not entitled to set up when the contract had been reduced to writing. 4. It seems that the learned Judge was greatly influenced by the fact that the deed of surren ...
Patna High Court
In Re: R. Ramachandran Vs
.... a pass from any Controller, and it is obvious that he did not understant in what the offence consisted. The learned Joint Magistrate of Coonoor on appeal accepted the petitioner''s statement that he bought the coffee in Mettupalayam and that the permit which he produced was given to him by the vend ...
Madras High Court
Thangammal Vs Gengayammal and Others
.... ive that even if there was a divorce, it was one brought about against the wish of the wife. But there is no such alternative plea and no such evidence adduced by the defendants. What is argued is that the evidence adduced by the plaintiff points to a case of divorce against the wish of the wife. On ...
Madras High Court
Maharaj Singh Vs Emperor
.... rticle was in the house or other place and the culprit was fully aware of its presence there. Reference might be made to some recent cases of this Court: Tulsi Ram Vs. Emperor, , Habib and Others Vs. Emperor, , Abdul Rahman Vs. Emperor, , Ram Charan v. Emperor (''33) 20 AIR 1933 All. 437 an ...
Allahabad High Court
Mst. Intizam Begam (J.D.) Vs Pt. Raghubir Saran (D.H.)
.... as been leased or assigned. 5. It is argued for the appellant. that "rent of a thekadar or person etc." does not mean rent payable to a thekadar or person etc. but rent payble by a thekadar or person etc. For the respondent it is conceded that the words "rent of a thekadar" mean rent payable by a ...
Allahabad High Court
Sristhidhar Mandal Vs Governor-General in Council
.... was undoubtedly enacted to help claimants and not to assist the railway administration to make a dishonest defence. If the notice is served within its terms the Railway have no answer. It does not matter in the least whether any individual officer knew about it or not. It is however sufficient to c ...
Calcutta High Court
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