Ram Lal Vs Saiyid Mehdi Husain and others
.... result. In the present case, however, as the whole of the evidence has been brought to their Lordships'' notice, they think it right to add, that in their opinion the Judicial Commissioner could not have come to any other conclusion. 5. When the case was remanded, the Appellant did not think pro ...
Privy Council
Ram Lall Vs Mehdi Husein and others
.... t. In the present case, however, as the whole of the evidence has been brought to their Lordships'' notice, they think it right to add that in their opinion the Judicial Commissioner could not have come to any other conclusion. 5. When the case was remanded the appellant did not think proper or w ...
Privy Council
Rani Pirthi Pal Kunwar Vs Rani Guman Kunwar and another
.... ch, in (he exorcise 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 their Lordships that t ...
Privy Council
Degumburi Debi Vs Aushootosh Banerjee and Others
.... nd other things, and Rs. 3,000 in cash and Rs. 500 in notes said to be in one of the chests, or for the value of such things. As to the meaning of the section, I think it clear that a suit for money is wider than a suit for debts. As to Rs. 3,500 of the Rs. 12,318 claimed, the suit is clearly a suit ...
Calcutta High Court
Hari Das Bundopadhya Vs Khetter Chunder Ghose and Others
.... the person so entrusted must of necessity he empowered to do whatever may be required for the service of the idol and for the benefit and preservation of its property, at least to as great a degree as the manager of an infant heir. If this were not so, the estate of the idol might be destroyed or wa ...
Calcutta High Court
Lall Behary Dutt Vs Thacomoney Dassee <BR> Kanaye Lall Khan
.... 6 per cent, in terms of the decree. 10. The question, whether, under these circumstances, the rule of damdupat can be held to apply so as to prevent the calculation of interest at the decretal rate on the aggregate amount found due by the report, has been considered and determined in this Court b ...
Calcutta High Court
Asgar Ali and Others Vs Jibun Nissa and others
.... talment at the rate of 1 per cent, per mensem, and if she failed to pay the rents due on account of three successive instalments, her ijara rights were to cease on the first of the fourth month, and she says: "I shall not make any default in the payment of any instalment; and if any land be taken by ...
Privy Council
Haidar Ali and Another Vs Tassaduk Rasul Khan and others
.... se name shall be inserted in the second, third, or fifth of the lists mentioned in Section 8, or his heir or legatee, shall die intestate as to his estate, such estate shall descend as follows, and then there are eleven sub-sections forming a scheme of descent. The Plaintiff claims under sub-Section ...
Privy Council
Natesa and Others Vs Ganapati and Others
.... the five shrines in the temple for four days and each member of that batch being entitled to serve for one of the four days. The twenty dikshadars who are on duty for twenty days at a time are called morai-karars or turn-holders and there are thus always twenty moraikarars for the whole temple, fou ...
Madras High Court
Ram Chunder Vs Suddasook Kootary
.... and we think that (subject to what we shall say further on as to the possible effect of the Probate and Administration Act, which came into force a week before Teicum Chand''s death) that this contention may be supported. According to the account of the defendant, which we accept, Teicum Chand made ...
Calcutta High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
