Chandrakant Mookerjee Vs Kartikcharan Chaile and Another
.... to be bound by what he has expressly declared in the body of the note which he has signed. 3. In the case of Ferris v. Bond 4 B. & A., 679, it was held that a note beginning in the body of it "I, A.B., promise to pay," and signed "A.B. or else C.D.," was a good note against A.B.; in other wo ...
Calcutta High Court
Mussamat Indirjit Kunwar and Another Vs Mussamat Raj Kunwar alias Sheomurat Kunwar
.... ossession to the alleged adopted son the widow acted in a manner warranted by the Hindu law, it cannot be ascertained whether that possession was adverse to the reversioner." Now applying these two judgments to the facts of the case before us, it appears to me very clear, that whatever construction ...
Calcutta High Court
The Court of Wards Bahadur and Another Vs Raja Lilanand Singh and Others
.... he acts of setting up a band constituted a separate cause of action, and the plaintiff''s complaint ought to have been specifically directed to one or more of these, Had the plaint been so framed, or in other words had this been a suit for damages and for a declaration of right based on the alleged ...
Calcutta High Court
Maharaja Jay Mangal Sing Bahadur Vs Lal Bang Pal Sing
.... (1,120), which elapsed between the date of the writing and the institution of the suit, the suit was brought more than three years after the date of the admission contained in the letter. We are of opinion that, the Law of Limitation being a law of procedure, in order to see by what computation the ...
Calcutta High Court
Jugal Kishor Chuckerbutty Vs Iswarchandra Das
.... with the parcels which are subject of the suit, the identification of maps with one another by the aid of objects to be found on the land, and other matters of this kind which may be of use in, and auxiliary to, the proper trial of the suit by the Court before which it is pending. It is not very cle ...
Calcutta High Court
Janki Bibi and Another Vs Fatteh Bahadur
.... but in the present case the estate is lakhiraj, and Government has no interest in the matter. The Judges did not rule that, in all cases of partition, the agency of the Collector was the only one to be employed, but that in suits which affected the revenue, the Collector was to arrange for the batw ...
Calcutta High Court
Mussamat Gosmiah Vs Taffuzzul Hossein
.... r, on the ground that the purchase was made on behalf of another person, not the certified purchaser, though by agreement the name of the certified purchaser was used, shall be dismissed with costs." In the first instance, the name of the certified purchaser was not used by agreement," but was inser ...
Calcutta High Court
Sheikh Mahomed Basirulla Vs Sheikh Abdulla and Others
.... the Court below is right. The decree-holder is not in a better position than any other auction-purchaser, a stranger. In this case if the auction-purchaser had been a stranger, he would not have been entitled to recover his purchase-money, and this must be the case where the auction-purchaser is the ...
Calcutta High Court
Mussamat Harasundari Baistabi Vs Mussamat Jayadurga Baistabi and Others
.... decisions of both Courts as decisions passed without jurisdiction. Still the fact remains that this was in reality an application for the custody of the person of the female minor, and from certain findings of the first Court it would seem as if application for such custody had been made for the pur ...
Calcutta High Court
Gobind Chandra Roy and Another Vs Ganga Gobind Sen
.... etermine a matter between co-sharers of property, and it is clear that the Collector has no power to give a decree of this kind. If all the parties who are jointly entitled to rent due under a kabuliat cannot agree to sue together in the Collector''s Court, and one or more of them has such a right t ...
Calcutta High Court
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