Kanda and others Vs Waghu
.... he land in suit having been found to be non-ancestral, do the collaterals exclude the daughter''s son according to the custom of the parties and is the gift, therefore, invalid ?" This issue did not arise on the pleadings. 6. Both sides appealed to the High Court at Lahore. The appeals were he ...
Privy Council
Municipality of Hyderabad Vs Mangharam Hukumatrai
.... been the total volume of work performed by the contractor. Now the respondent''s claim in the suit was to the effect that under the contract he was required to fill in a total quantity of 24,00,180 cu. feet of earth and that he had in fact completed the entire work of that amount: a coincidence whi ...
Privy Council
Shankarlal Patwari Vs Hiralal Murarka and others
.... rom the decree of the Subordinate Judge was brought to the High Court at Patna. Such appeal was withdrawn against Mangtulal and the brother of the lessor, but a consent decree was taken against the two widows upholding the surrender. 7. On 28th April 1939, Mangtulal was given leave by the High Co ...
Privy Council
Manaka and others Vs Madharao and others
.... ffs were entitled to Rs. 13,445-2-9, including costs, and be passed a decree for this amount. 6. On appeal the High Court concurred in the finding of the Additional District Judge that the endorsement was on the deed of mortgage when is was filed in Court. The learned Judges did not believe the e ...
Privy Council
Lumbhardar Zutshi and another Vs The King.
.... itioner jointly with him for abetment of the offence alleged to have been committed by the said Zutshi was also illegal, and that the conviction and sentence passed upon your petitioner should be set aside." 4. On this petition leave to appeal was granted by Order in Council of 11th June 1947. ...
Privy Council
Governor-General in Council Vs Constance Zena Wells
.... not fail by reason only of the fact that the workman was at the time of the injury a workman of, or in the service of, or engaged in the work of, the employer." 6. The negligence of the engine driver consisted in driving past a signal set at danger. On the facts it is clear that this was not don ...
Privy Council
Suka Vs The King
.... sions, that leave to appeal was given. 3. Their Lordships have therefore with the assistance of counsel scrutinised with particular care the whole of the evidence and the judgments of the trial Judge and of the High Court. Having done so, they have come to the conclusion that it would be wholly c ...
Privy Council
C.S. Nataraja Pillai (now deceased) and another Vs C.S. Subbaraya Chettiar
.... his judgment in one of the earlier suits (C. S. No. 591 of 1928) that "her attempts to repudiate her solemn acts have been characterised in no uncertain terms by all Courts who have dealt with it". Their Lordships have no difficulty in treating this evidence as completely unreliable. 8. (2) ...
Privy Council
Misri Lal Nayak Vs Surji and others
.... was rightly seized in execution; fourthly that on the application to record the compromise in 1930, there was an agreement between Mukh Lal and Santi Nayak that Mangni Ram would pay the decree money and the sale would be set aside, but there was actually no payment of the decree money and the sale ...
Privy Council
N. Subramania, Pillai Vs A. Draviyasundaram Pillai
.... he poor-feeding Matam aforesaid make arrangements for the supply of butter-milk from 15th Panguni to 15th of Vaikasi (about 1st April to 1st June) from and out of the funds aforesaid and shall appoint a person to supply buttermilk to the persons who go over there and shall thus make arrangements for ...
Privy Council
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
