Bussicklol Mudduck Vs Lokenath Kurmokar
.... from removing the materials of additional buildings which he said he had built; reserving leave to the defendant to bring a suit within two months to establish a special custom alleged by him, which would authorize his act. In that case, however, the report does not show under what circumstances the ...
Calcutta High Court
Gobind Loll Seal and Others Vs Debendronath Mullick and Others
.... im to expel them was ever made till lately after ill-feeling had arisen by reason of other litigation, in which some of the parties to this suit were concerned; and that some years ago the defendants built a poojah-dalan in the house at their own expense, though it is sworn, and probably with truth, ...
Calcutta High Court
Bachchu Vs Madad Ali
.... the decree allowing the defendant the option to pay within two years, and there is no doubt the objection is valid. 2. The effect of the order of the Court is that the decree-holder is debarred from taking out execution of his decree or having it satisfied till the expiry of two years from date o ...
Allahabad High Court
Honooman Sahay and Others Vs Pursid Narain Sing and Others
.... ases of necessity, and if there are adult members of the family, perhaps only with their consent. And it is difficult for us to see how the purchasers under a mortgage-decree can obtain any better or more extensive title than the mortgagee and mortgagor could conjointly give. There is no magic in a ...
Calcutta High Court
Ganga Prasad Vs Gajadhar Prasad and Others
.... their own hands. We remand the case to the Judge to enable him to ascertain and determine what the rent should be. On receipt of his finding one week might be allowed for objections, and at the end thereof the appeal as regards appellant will be disposed of. 2. With regard to the objections put ...
Allahabad High Court
Sham Kishore Mundle Vs Shoshibhoosun Biswas
.... ure seems to have been followed. Leave to interrogate was granted to the plaintiff. The order was, "that the plaintiff be allowed to interrogate." In future, I think these applications, should be made in chambers by petition, like other applications, and the order should be, "that the applicant be a ...
Calcutta High Court
Isan Chunder Banerjee Vs Luchun Gope <BR> Kemp
.... ints out, that Section 21 of Act XI of 1865 has not been repealed. What will be the effect of the simultaneous retention of that section with reference to new trials, is a question which we are not at present called upon to determine. The Legislature unequivocally expresses its intention that the pr ...
Calcutta High Court
In Re: Reference by Board of Revenue, N.-W.P., Under Act I of 1879 Vs
.... of Kemble v. Farren 6 Bing. 141, which appears to be a much stronger case in favour of the principle that I would apply than the present. It was an action of assumpsit for the breach of an engagement by the defendant to perform as an actor at the plaintiff''s theatre during several consecutive seaso ...
Allahabad High Court
Durjan Kuar and Others and Piarey Lal and Others Vs Naraini Kuar
.... involved in the suits, be added." But it seems to me that, in exercising the very wide discretion given by these later words, regard should be had to the terms of Sections 28 and 29, and the test as to the joinder of defendants should be whether the relief sought is "in respect of the same matter," ...
Allahabad High Court
Chedi Lal and Another Vs Kirath Chand and Others
.... interfere only when this document has actually been filed in his Court. If the document has been used in the High Court, and the original mistake or inadvertence which permitted its reception in a lower Court, without being properly stamped, comes to light in the High Court, any Judge of that Court ...
Allahabad High Court
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