Lutf Ali Khan Vs Asgur Reza and Another
.... d to execute the decree, and he gave effect to that decision by refusing to transmit it to the local Court for execution. The Privy Council, affirming the judgment of a majority of this Court, held that that decision, which actually determined the rights of the decree-holder, was a judgment within t ...
Calcutta High Court
Nilmoni Chuckerbutti and Others Vs Bykant Nath Bera
.... at that documentary evidence was irrelevant, and, in our opinion, he was right in so regarding it. Then, the question is whether it might properly be considered under Sub-section 2, Section 120. It seems to us that in enacting that sub-section, the Legislature had before it the attempts which might ...
Calcutta High Court
Mohceb Ali alias Dummur and Another Vs Ameer Rai and Others
.... arers could, under certain circumstances, sue to enhance the rent-Chuni, Singh v. Hera Mahto ILR Cal 633 Kali Chandra Singh v. Rajkishore Bhuddro ILR Cal 615 Rash Behari Mukerji v. Sakhi. Sundari Dasi ILR Cal. 644-or could apply for a measurement of the lands-Abdool Hossein v. Lall Chand Mohtan ILR ...
Calcutta High Court
Khagendra Narain Chowdhry and Others Vs Matangini Debi and another
.... by the amin who was sent to survey it, and that is the map which their Lordships now deal with, and which was dealt with by the High Court and by the Subordinate Judge. Their Lordships arrive at the same conclusion as the High Court with regard to the insufficiency of proof given either by the zemin ...
Privy Council
Iswari Pershad Narain Sahi, Lunatic represented by his mother, guardian and next friend Bhupeswar Koer Vs Crowdy and Others
.... ish India, a period of limitation is specially prescribed for any suit, appeal or application, nothing herein contained shall affect or alter the period so prescribed." The Bengal Tenancy Act specially prescribes a period of limitation for rent suits brought in accordance with its provisions. It is ...
Calcutta High Court
Makhan Lall Datta Vs Goribullah Sardar
.... Tottenham and Ali, JJ.@mdashWe are of opinion that the Small Cause Court has jurisdiction in this case. Clearly neither Article 4 nor Article 11 of the Schedule excludes it, nor does Article 35. ...
Calcutta High Court
Tincowrie Dawn Vs Debendro Nath Mookerjee
.... the law applicable to such a case; but, speaking for myself only, I would say that it appears to have been the intention of the Legislature u/s 287 that the law of limitation by which the Court to which the decree was transmitted was bound should be the law. It is a general rule that Statutes of Lim ...
Calcutta High Court
Vira Chinnammal Vs Akkulu Ammal
.... overnment and contains frequent references to official documents and it was referred to by the Privy Council in The Collector of Trichinopoly v. Lekhamani (1874) L.R. 1 IndAp 314 : S.C. 14 Beng. L.R. 115. 6. We see no reason to doubt that it is an appropriate book of reference in connection with ...
Madras High Court
Rujjub Ali Chopedar Vs Chundi Churn Bhadra and Others
.... s are as follows: He must make an immediate claim or talab-i-mawasibat and subsequently an affirmation with witnesses called the talab-i-ishad. The latter consists in the party going upon the lands the right of pre-emption to which he claims, or to the seller or purchaser, and saying that he is a cl ...
Calcutta High Court
Asirun Bibi Vs Sliarip Mondul and Others
.... Prinsep, J.@mdashUpon reconsideration of this matter, I think that the view taken by the Division Bench which referred this case is correct. The plaintiff will therefore be entitled to a decree, the decree of the first Court being restored with costs. ...
Calcutta High Court
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