Beni Madhub Roy Vs Jaod Ali Sircar and Another
.... Tenancy Act gives certain privileges to persons who have taken proceedings under that Act for the purpose of recovering their rents; and Section 188 says that, where several persons are joint landlords, and when anything under this Act is authorised to be done, they must all join in doing it. That s ...
Calcutta High Court
Manofi Pattuk Vs Narain Mahton
.... e to by Mr. Justice Mitter, and Mr. Justice Macpherson, and referred to in the order of reference; and in answer to the question put to this Bench, we think that the words "amount of rent annually payable by a tenant" occurring in Section 153 of the Bengal Tenancy Act include the case of rent payabl ...
Calcutta High Court
Asgar Ali Vs Troilokya Nath Ghose
.... it shall be rejected. 7. It seems, therefore, difficult to arrive at any other conclusion than that Section 245 treats an application, imperfect by reason that it has not complied with the provisions of Section 237, as an application for execution of decree u/s 23O of the Code, and my opinion, t ...
Calcutta High Court
Hemanta Kumari Debi Vs Brojendro Kishore Roy Chowdhry
.... hen fixed rent, and this was a settlement which was to put an end to the litigation, and which would also prevent the expense and delay, and the uncertainty of the result which was dependent upon the investigation that the Court had ordered to decide what the amount of rent, if it were to be enhance ...
Privy Council
Narayanasawmy minor by his natural father and next friend Venkatarayar Vs Ramasawmy Iyer and Others
.... n knowledge. There is a material distinction, therefore, between the present case and the one cited where both charges related to matters necessarily within the plaintiff''s personal knowledge. Moreover, the circumstance, that in '' the case before the Judicial Committee it was the plaintiff who sou ...
Madras High Court
A.C. Boyd Vs A. Kreig
.... 10. In Hand v. Hall the question was, it is true, as to the construction of English statutes, but the question there was, as the question is here, whether a lease giving an option to renew was a lease for more than the original term of the demise. 11. The reasoning in Hand v. Hall seems to ap ...
Calcutta High Court
Mohini Mohan Das Vs Satis Chandra Roy and Others
.... ial decree: the final decree is made only after the mesne profits have been ascertained. Now, in such cases the value of the suit is made up of two elements, viz., the value of the property claimed and the amount of the mesne profits. Should the plaintiff put any approximate value upon his claim for ...
Calcutta High Court
The Queen-Empress Vs O''Hara
.... ect. After it is fired, MacDermott returns, finds the deceased in the water, and Goldsborough standing there, the other two men being sitting or lying. He finds them laughing. They then all four go away, and pursue their marauding expedition elsewhere. 18. We think that these facts are such as wo ...
Calcutta High Court
Bhagwan Din and Others Vs Bhagwan Sahai
.... within a period of ten years upon repayment of the full amount of the purchase money. It does seem contrary to all principles "of equity and good conscience that when it was stipulated that the money should be repaid within the period of ten years from 1835 the representatives of the vendors could l ...
Privy Council
Pirthi Pal Kunwar Vs Guman Kunwar and another
.... ercise of a sound judicial discretion, he ought to grant a declaratory decree, or that a declaratory decree ought to have been granted by the Court of First Instance and he therefore reversed the decision of that Court and refused a declaratory decree. It appears to their Lordships that the Judicial ...
Privy Council
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