Krishna Pada Chatterjee Vs Sm. Manada Sundari Ghose and Others
.... relationship of landlord and tenant, at the time when the remedy provided by law is sought to be enforced. 12. It would seem therefore that the view taken by the Full Bench was rendered questionable by the view expressed by their Lordships. Their Lordships next referred to Section 148, Clause (h) ...
Calcutta High Court
Charusila Dassi Vs Mazaffar Sheikh and Others
.... iled by the petitioner should bear a stamp of Rs. 20 only. This argument has no substance. If it were a suit for declaration against a large number of persons brought in a civil Court for a mere declaration that the rents should include the hajat also probably the court-fee put upon the application ...
Calcutta High Court
Mohini Debi Vs Purna Sashi Gupta and Others
.... ld be sold for realization of the maintenance if in arrears. The learned Judge, in support of his view, relied on the case Maina v. Bachchi [1906] 28 All. 655. But there it was laid down that where immovable property of one person had been made security for the payment of money to another, whether t ...
Calcutta High Court
Sikandar Ali and Another Vs Kushal Chandra Sarma
.... uit, Satish Chandra v. Apara Prosad [1907] 34 Cal. 403 Lalji Sahu v. Lachmi Narain [1918] 3 Pat. L.J. 355 T. Kaliappa Mudaliar Vs. Kumaraswami Mudali minor by next friend Poongavanammal, . A different view has been taken in the Bombay High Court in Esmail Ebrahim v. Haji Jan Mahomed [1909] 33 Bom ...
Calcutta High Court
Mahendranarayan Roy Choudhury Vs Abdul Gafur Chowdhury and Others
.... ome to S.10, Regn. 7 of 1822, upon the interpretation of some of the clauses of which the decision of the point before us depends. The previous provisions of the Regulation give directions that in settling resumed mehals the first offer of settlement shall be made to the proprietor and on his refusa ...
Calcutta High Court
Sheikh Yusuf Vs Jyotish Chandra Banerjee and Others
.... rling, L.J., observed: It was not disputed, and I think rightly so, by the counsel for the plaintiff that the action for recovery of these houses would have been well; brought against Herring (the lessee) alone, without joining his weekly tenants. 5. The position will be more intolerable if a ...
Calcutta High Court
In Re: Shyamapada Bhattacharji and Another Vs
.... he actively supported the boycott resolution, although he did not raise his voice against it, and that in moving that copies of the resolution should be circulated his intention may have been to communicate a necessary warning to pleaders and litigants so that the interests of the latter should not ...
Calcutta High Court
K.C. Mukerjee Vs Ainaddin and Others
.... ntradicted statement of the petitioner that for the first time the mistake was discovered when the estate came under partition only recently. But according to the view which I have expressed above I do not think that delay or negligence or laches of the petitioner in making the application for amend ...
Calcutta High Court
Mahammad Raja Mia Vs Naderajjama Mia
.... n the date of default together with interest thereon and the interest chargeable on default was exorbitant. It was further held that the facts of that case made it clear that the creditors were in a position to take advantage of the embarrassment of their debtors and the bargain was unconscionable a ...
Calcutta High Court
Krishna Chandra Roy Vs Surendra Nath Bandopadhya and Others
.... rrect. I do not want to discuss this question at length and I only desire to say that if the question arises in a proper case I may find myself holding a different view. I am not sure that suspension of rent will also carry with it suspension of cesses, which are levied under a special enactment and ...
Calcutta High Court
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