Madhusudan Pal Chowdhry Vs Piziruddin
.... on of a money payment in a lump sum. 34. If it be now held by my colleagues that by these modifications, up to 1819, and in subsequent years, the prohibitory provision of section 10, Regulation XIX of 1793, so far as it authorizes the grantor, his heirs, and privies to resume a rent-free grant ma ...
Calcutta High Court
Madhusudan Pal Chowdhry Vs John Poulson
.... the land is situated either in Bengal or elsewhere; whereas if the latter applies, the landlord must bring his suit within three years from the time the cause of action arose, but he will, u/s 14 of the Act, be entitled in the computation of the three years to the exclusion of any period during whic ...
Calcutta High Court
Moulvi Abdul Farar Vs Sonatan Ghose and Others
.... , and the Government as zamindars, and the private zamindars wishing to resume rent-free grants previous to 1790, of less than a hundred bighas, as well as parties wishing to contest such demands of the Government or of the zamindars, were all required to sue either in the Collectorate or in the Civ ...
Calcutta High Court
Rajkrishna Mookerjee Vs Parbati Charan Mookerjee
.... y, before the last Law of Limitation came into operation) in the ordinary Courts of Justice, to enforce a right u/s 10, Regulation XIX of 1793, are barred by limitation, if the invalid lakhiraj be proved to have been made since the 1st December 1790. There was a course of decision in the late Sudder ...
Calcutta High Court
Gurdial Mundar and Others Vs Raja Teknarayan Sing and Others
.... ercise a right, which has not yet accrued, is in no sense a claim of a right of pre-emption. On these grounds we are of opinion that it was wholly immaterial whether the plaintiff had made any formal demand of pre-emption at any other time than after the sale became absolute. Bayley, J. 2. It ...
Calcutta High Court
Kowar Bijoi Kesal Roy Bahadur Vs Samasundari and Others
.... ras are made, and on that principle possession of a portion of the dwelling-house equivalent to a 6-anna 8-ganda share must be set apart and given to the plaintiff, the apportionment being made in such a manner as to cause the least possible inconvenience to the defendant. Trevor, Loch and Bayley ...
Calcutta High Court
Nobbo Kissen Singh Vs Kaminee Dassee
.... he time allowed by law. The question, then arises whether sufficient cause has been shown to the satisfaction of the Court for not having presented the appeal within the limited period. Sitting as an Appellate Court for the purpose of hearing this application for extension of the time to appeal, I h ...
Calcutta High Court
Syed Hameedoodeen Vs Syed Moulvie Rayeooddeen Ahmed
.... the date of the decision." In s. 153 of the same law, it is declared that no appeal shall lie from the decree of a Collector in suits under clauses 2, 4, and 7 of ss. 23 and 24 of the Act for a sum less than 100 rupees in value, "unless in any such suit a question of right to enhance, &c., or a ...
Calcutta High Court
Kattemonee Dossee Vs Ranee Monmohinee Dabee and Others
.... nd formed again by accretion on an old site which can be clearly recognized. If we are to understand the Court to have held that "land formed on the site of an old estate," belongs to the person who was the owner of the old estate, and not to the owner of the adjacent dry land, to which it has by sl ...
Calcutta High Court
Mussamat Farzhara Banu and Others Vs Mussamat Azizunnissa Bibi and Others
.... nt bears the signature of the four Judges only whose names are given, at the head of the case. No other judgment is recorded. 2. When a lakhirajdar has entered into a contract with a tenant, whether for a term or in perpetuity, both parties are in strict law bound to the conditions of the contrac ...
Calcutta High Court
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