Ram Lakhan Rai Vs Bandan Rai and Others
.... ainst the plaintiff having passed to them, and that they were accordingly entitled to receive the sale-consideration, or until its receipt to retain possession of the property in question. 2. The respondents have not taken any objections to the lower Appellate Court''s decision, and we are bound ...
Allahabad High Court
Empress of India Vs Kishna and Another
.... ention of screening himself and other offenders from legal punishment. Now Section 201, Indian Penal Code, has been held to refer to persons other, than the actual offenders; and therefore the appellant in this case could not properly be punished for what he may have done to screen himself from puni ...
Allahabad High Court
Ram Sahai Sing and Another Vs Maniram and Others
.... he was obliged to reject that application, because, according to his view of the law, the original pauper application being rejected, any further proceeding must lie by way of a first suit. 5. At that time Skinner''s case (I.L.R. 2 All 241 : s.c. L.R. 6 IA126), which has been lately decided by t ...
Calcutta High Court
Deva Singh Vs Ram Manohar and Another
.... ly. 3. In a recent case before the Judicial Committee of the Privy Council Bissessur Lall Salioo v. Luchmessur Singh L.R. 6 IA 233 : 5 Cal. L.R. 447, decided 15th July 1879, where the question was whether certain family property could be held liable under decrees obtained against members of the j ...
Allahabad High Court
Karunabdhi Ganesa Ratnamaiyar; Karunabdhi Ganesa Ratnamaiyar Vs Gopala Ratnamaiyar and Rangaiyar; Ramaratnamaiyar and another
.... executed by the widow, and adopts the statements made in it; namely, that she was proposing to adopt a son in pursuance of a permission given by her husband. The application to Sawmi Aiyar was not to give his consent to an adoption which the widow could not make without the assent of the sapindas, ...
Privy Council
Pallikelagatha Marcar and Another Vs John Gothfried Sigg and another
.... e by Defendants to the Plaintiffs, or for any part thereof. (2.) Whether, on the 30th of June, 1873, there was a balance of Rs. 613,097. 6a. 5p., due by Defendants to Plaintiffs. (3.) Whether the Defendants have committed any breach of the agreement of the 2nd of January, 1874, and if not, whe ...
Privy Council
Baldeo Prasad and Another Vs Grish Chandar Bhose
.... t negotiable instrument, and, if it be proved that the instrument is lost, and if an indemnity be given by the plaintiff to the satisfaction of the Court against the claims of any other person upon such instrument, the Court may make such decree as it would have made if the plaintiff had produced th ...
Allahabad High Court
Shankar Dial Vs Amir Haidar and Others
.... d to this Court. A preliminary objection appears to us to be valid, to the effect that there is no appeal, and that the decree-holder''s proper remedy is by regular suit. 2. The objections taken to the attachment were of the nature of those to be dealt with u/s 278 and following sections, Civil P ...
Allahabad High Court
Chuhar Mal Vs Mir and Others
.... ved Rs. 250 out of the Rs. 400 borrowed, as Narpat, the surety, had to take Rs. 150, and he further urged that the provision in the bond for such extortionate interest was penal. Khushal, as heir of Narpat, admitted the bond, but pleaded that the debt should be recovered from the debtors, and, if th ...
Allahabad High Court
Hajee Syud Mahomed Vs Mussamut Ashrufoonnissa
.... them. 6. We are satisfied upon the evidence, so far as it was read to us, that the defendant was in no way bound to pay for medical attendance on Mr. Wilson and Mr. McGregor. Mr. Wilson in his examination states,--" I sanctioned Mr. McGregor paying the doctor''s fees out of the factory account es ...
Calcutta High Court
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