Venkamamidi Balakrishnayya Vs Nannapaneni Linga Rao
.... id to give rise to the plea of res judicata. 9. But as we have already pointed out, the order of the 6th January, 1939, in E. P. No. 57 of 1937 must be deemed to involve a determination by the Court that the decree in question was capable of execution. The order was made after notice to the appel ...
Madras High Court
Kailasam Pillai Vs Sivabagyammal
.... rt her right till 1933 by which time the building had been long completed. 5. The question then arises as to what are the respective rights of the parties in a case where as here, the site belongs to one, and the superstructure is put by the other. We should add that in this case the superstructu ...
Madras High Court
The Sub-Collector Vs Pillarisetti Parthasarathi Naidu and Another
.... ence on the record upon which it could be decided that any particular number of years'' purchase should be taken as the basis. There was no material for the learned Judge to fix it at twelve years'' purchase and the claimant himself did not put forward any material for persuading the Court to accept ...
Madras High Court
K.S. Nageswara Aiyar Vs S. Ganesa Aiyar
.... pose and notwithstanding the fact that the debtor made a deliberately false allegation that he was a resident within the jurisdiction, the order is not rendered a nullity. The question has been considered by a decision of the Exchequer Chamber in Revell v. Blake (1873) L.R. 8 C.P. 533. The case aros ...
Madras High Court
In Re: T.A. Balakrishna Odayar (Deceased) Vs
.... stances cannot advantageously be realised by the sale. The sanction given for the purposes of this section may be a general permission to do all or any of the above-mentioned things, or a permission to do all or any of them in any specified case or cases. 7. In this case the trustee in bankrup ...
Madras High Court
In Re: P.D. Curtis, an insolvent Vs
.... inuously or intermittently for a total period of twenty-four months, such portion shall be exempt from attachment until the expiry of a further period of twelve months and where such attachment has been made in execution of one and the same decree, shall be finally exempt from attachment in executio ...
Madras High Court
In Re: T.N. Panchapakesa Aiyar, an insolvent Vs
.... ho purported to act for her proceeded upon a mistake of fact in making such a representation to the Court. In these circumstances I hold that the payment of dividends to the other creditors cannot be held to have been duly made within the meaning of the expression in Section 31 of the Presidency Tow ...
Madras High Court
Paladugu Veera Ramachandra Rao Vs Paladugu Parasuramayya and Another
.... reed that an amendment of a decree to bring it in accordance with the judgment does not have the effect of starting a fresh period of limitation. (See Narsingrao Konher Inamdar v. Bando Krishna Kulkarni I.L.R.(1918) 42 Bom. 309, Faqir Chand v. Kundan Singh I.L.R.(1932) 54 All. 622, Ganesh Das v. Vis ...
Madras High Court
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