Hurronath Roy and Others Vs Gobind Chunder Dutt
.... r deduction of improper abwabs, at the sum of Rs. 761." They then proceed,--"In the opinion of this Court, after examination of these two documents, they are held to be unworthy of credit or reliance, because the document filed by the Plaintiff being alleged to be a document from the collector''s of ...
Privy Council
Mukhoda Soondery Dassee Vs Karim Sheikh
.... e Court has resorted to the judgment for the interpretation of the decree, and there is frequently such a want of precision and accuracy in the decrees that if this were not done, much injustice would ensue. For instance, if another suit were brought by the plaintiff to try the question of title bet ...
Calcutta High Court
Lokhee Narain Roy Chowdhry Vs Kalypuddo Bandopadhya and Shamapuddo Bandopadhya
.... es attending the bidding at the sale give corroboration to the story, but the subsequent conduct of Ishan Chunder is inconsistent with his having purchased on his own account, and is entirely consistent with the view that he purchased on behalf of the zemindar, for whom he was acting as manager. The ...
Privy Council
Ram Tuhul Singh Vs Biseswar Lall Sahoo and Soodisht Lall
.... an interest derived under the conveyance impeached could not affect the equitable right of the heir-at-law to have that conveyance set aside for fraud. If this principle has any application to the present case, it seems to be against rather than in favour of the Respondents. The conveyance was set ...
Privy Council
In Re: Petition of Samuel Cochrane Vs
.... d not issue, but postponed the further hearing of the matter, and gave the parties leave to apply under the provisions of s. 290, Act VIII of 1859 to the Court which made the decree. Thereupon the petitioners apply to this Court to quash the whole proceedings taken by the decree-holder against them, ...
Calcutta High Court
The River Steam Navigation Company Vs W. Moran and Others
.... ms which have been imposed upon them by Markby, J. These terms are not such as they have been described by Mr. Jackson to be. They are stringent and substantial, because they provide for the payment not only of rent at Rs. 500 a month, but of any damages which the appellants can show themselves to h ...
Calcutta High Court
Narain Dhara Vs Rakhal Gain, Guardian of Jonardon
.... l share." In a note in page 15 of the second volume of the same work, he observes: "According to the Hindu law, the illegitimate son of a sudra man by a female slave, or a female slave of his slave, may inherit, but not the illegitimate child of any of the three superior classes. It appears in this ...
Calcutta High Court
Gocoolanund Dass Vs Wooma Daee
.... But so far as the parties themselves are concerned, Denobundhoo''s existence was never dreamed of as forming any obstacle. No doubt it is said by Mr. Sutherland: (see his Synopsis, Stoke''s Edition, p. 665), that the only son of a whole brother, if no other nephew exist for adoption, most be adopted ...
Calcutta High Court
Thakoor Jeebnath Singh Vs The Court of Wards
.... ent moment lived with the deceased Maharajahs in common for all the purposes of board, lodging, and worship." Now, in this statement it is not said that the Maharajah Sidnath by any act of his appointed the daughter, nor that the son, her brother, Luchmeenath Singh, did any formal act appointing her ...
Privy Council
Radhanath Mukerjee Vs Tarrucknath Mukerjee
.... clause they bound themselves not to ask for partition. I need hardly say, however, that it is not competent for the owners of property in this country by any arrangement made in their own discretion to alter the ordinary incidents of the property which they possess, for instance, in this particular ...
Calcutta High Court
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