M.A. Rahim and Another Vs Sayani Bai
.... tim, which has been accepted by the Tribunal. There is no contra rebutting evidence. The evidence of P.W. 1 shows that the family of the victim is respectable and, fairly affluent, and the members of the family are long-lived. The children of the brother of P.W. 1 are well educated, one is a doctor ...
Madras High Court
Soliappa Mudaliar and Another Vs Meenakshi Ammal and Others
.... Rao, J., in delivering the judgment of the Full Bench in Parappa alias Hanumanthappa and Another Vs. Nagamma and Others, , in our judgment correctly set out the effect of the Act on the question under review: She could ask for partition and separate possession of her husband''s share. In case ...
Madras High Court
Sivarama Pillai and Others Vs Marichami Pillai
.... ownership of any other land or lands. Any infraction of this joint right or ownership must be prohibited by an injunction even though no damage be proved as pointed out in the case just now referred following Kanakayya v. Narasimhulu I.L.R.(1896)Mad. 38. This decision is clear authority against ...
Madras High Court
Murugesa Muthu Pillai Vs Arumugathammal and Another
.... significant and minor portion of it is allowed to be used for the maintenance of the worshipper or the manager, it may be possible to take the view that dedication is complete. If, on the other hand, for the maintenance of public charity a minor portion of the income is expected or required to be us ...
Madras High Court
Saleh Bros. Vs K. Rajendran and Another
.... s to me to be quite impossible. There is one golden rule which is of very general application, namely, that the law does not impute intention to enter into legal relationship where the circumstances and the conduct of the parties negative any intention of the kind.. It seems to me that this is a cle ...
Madras High Court
S. Arunachalam Asari (died) and Others Vs Sivan Perumal Asari and Another
.... haser will get priority even though he is informed by the first purchaser that the: first sale deed had been executed, the full price there under had been paid and that all that remained was merely the registration of the sale deed within the time provided by the statute. This will be the result if ...
Madras High Court
Sinna Ponnu and Others Vs Singaru Odayar and Another
.... dly he was aware that the title deeds were with the mortgagee; (d) Admittedly he did not even ascertain the amount due under this, mortgage. The second defendant has candidly admitted in cross-examination when pursued as to why he did not take these elementary precautions, to quote his own wor ...
Madras High Court
H.T. Vira Reddi Vs Kistamma
.... s case. At the same time, the putting forward of false defence will destroy the respondent''s credibility. This does not, however, mean that in. all cases, irrespective of the precise setting and the nature of the rival theories, the Court cannot take into account its own findings that the version o ...
Madras High Court
Isherdas Sahni and Brothers by Partner V.N. Sahni Vs Rajah V. Rajeswara Rao and Others
.... lar event or events took place. The answers elicited in cross-examination reveal the unsatisfactory features of the evidence of this witness. This witness admits that the plaintiffs used a new arc lamp right from the beginning, i.e., the Westrex arc lamp. It is very likely and quite probable that th ...
Madras High Court
Karuppa Goundar Vs Muthuswami Goundar
.... e rights of the plaintiff. Without such a case being specifically put forward and without the materials being made available to the Court it is not possible to afford any relief to the plaintiff in this suit/which is merely a suit for a bare declaration in the abstract that the defendant, as a co-ow ...
Madras High Court
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