Parbutty Bewah Vs Woomatara Dabee
.... the subject of the present discussion. The question stated is decided in the affirmative and I declare that she plaintiff is entitled to remove the huts, or to be paid Rs. 475 by the defendant, and that she is also-entitled to be paid the casts of this suit on scale No. 2. As it is not desired that ...
Calcutta High Court
In Re: Joymoney Dossee Vs
.... er the provisions of the Court Fees Act by the persons entitled to administer to her, the said deceased''s, estate and effects. Attorneys for the applicants : Messers. Beeby and Rutter. 1 The rule referred to is in the following terms:--"That representatives of the estates of deceased person ...
Calcutta High Court
Mohima Chunder Roy Chowdhry Vs Ram Kishore Acharjee Chowdhry and Others
.... lish his own title to the property as heir of C. It was contended by the defendants, among other things, that K was not disqualified by his insanity, inasmuch as it was not congenital, and also, that by the sale in execution in 1866, under the decree obtained by N against D, the absolute proprietary ...
Calcutta High Court
Gatha Ram Mistree Vs Moohita Kochin Atteah Domoonee and Another
.... and wife should have some means of obtaining an authoritative decision as to whether or no they really stand in that relation. If a decision cannot be obtained binding on all the world, it is at least desirable that one should be obtained binding upon themselves, and upon which other persons may ac ...
Calcutta High Court
Dinobundhoo Bose Vs Haranchunder Ghose <BR> Rajcoomar Daas
.... erties included in the kistbandi. The plaintiff, on the other hand, contended that not only did the kistbandi amount to a satisfaction of Koondun Koomaree''s decree of the 16th September 1861, but that it also extinguished the original debt. The Subordinate Judge held that Koondun Koomaree had a ...
Calcutta High Court
Promotho Dossee Vs Radhika Persaud Dutt and Others
.... create a perpetuity, and as not being a real dedication to the idols, and accordingly made the following decree:-- That the devise of the property to trustees for ever for the worship and residence of the idols, and of the sebaits thereof, and for the residence of the male descendants of the test ...
Calcutta High Court
Aumirtolall Bose and Others Vs Rajoneekant Mitter and another
.... time of Sarodamoye, but it was contended on behalf of the Plaintiff that the fact was alleged in the plaint and admitted by the answer. The statement in the plaint is- That as my youngest maternal aunt unfortunately became a childless widow in the year 1244 (that is, April, 1837) so the right of ...
Privy Council
Ameeroonissa Khatoon and Others Vs Abedoonissa Khatoon and others
.... suitable arrangements for their maintenance, it became incumbent on him to do so out of the property received by him in gift. It then contains an agreement by Wahid to maintain his sister Fuhhurunissa and any other sisters or half-brothers to be afterwards born, in joint mess during their minority, ...
Privy Council
Prosunno Kumari Debya and Another Vs Golab Chand Baboo
.... : The talook itself, with which these jummas were connected by tenure, was dedicated to the religious service of the idol. The rents constituted, therefore, in legal contemplation, its property. The sebait had not tho legal property, but only the title of manager of a religious endowment. In the ...
Privy Council
Strimathoo Moothoo Vijia Ragoonadah Ranee Kolandapuree Natchiar, Alias Kathama Natchiar and Others Vs Dorasinga Tever, Alias Gowry Vallaba Tever
.... lude by a declarator was that within his zemindary there was no such bromuttur tenure as that which some of the Defendants alleged to exist in limitation of the right to enhance, which as a zemindar he would presumably have. In short, he wished to get a declaration, the effect of which would be to p ...
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!
