In Re: Bai Parvati Vs
.... lso to save the time of the Court of Session from being wasted over unsuitable cases, goes on to say: "I am of opinion that the power given to Magistrate u/s 195 extends to weighing of evidence, and the expression '' sufficient grounds'' must be understood in a wide sense. I must not, however, be un ...
Bombay High Court
In Re: Chukkapalli Ramayya Vs
.... f the explosion ? The evidence of his father is that he left the house to go to Tenali in order to get a shuttle repaired. I have already pointed out how strange was the conduct of the deceased''s father and brothers in not showing the least concern on hearing of the man''s death in such unusual cir ...
Madras High Court
Goswami Krishna Chandra Deo Vs Durga Panda Bhattacharji
.... cedure, Act XIV of 1882, the existence of a sum of money in favour of the plaintiff is necessary. He relies on Misri Lal v. Banarsi Das I am unable to accede to this contention. A plea of set off is undoubtedly available "where the claims on both sides are in respect of liquidated debts or money dem ...
Allahabad High Court
The Advocate General of Madras Vs A.L.A.R. Arunachellam Chettiar
.... ding on me. On the other hand there are remarks in one of the judgments in Ghazaffar Hussain v. Zarwar Hussain 28 A. 112 : 2 A.L.J. 591 : 208 A.W.N. (1905), which suggest that the learned Judges read the section the other way. I have not been referred to any case in which the alleged concurrent juri ...
Madras High Court
Haran Mandal Vs Mohim Chandra Pramanik
.... ner swears that he is interested in the land in dispute as a tenant of a part of it. There is nothing to show that this is not the case, although the Magistrate considered that his application to be made a party was a mere device on his part, acting as a creature of the second party. The petitioner ...
Calcutta High Court
In Re: Haran Mandal Vs
.... sted in the land in dispute as a tenant of a part of the property in dispute. There is nothing to show that this is not the case, although the Magistrate considered that his application to be made a party was a mere device on his part acting as a creature of the first party. The petitioner seems to ...
Calcutta High Court
Nanda Kumar Saha Vs Gobind Mohan Das
.... ruary, the decree-holder offered a bid of Rs. 3,000. He must have known at the time that the properties were worth Considerably more. His benamdar offered bids successively ranging from Rs. 3,500 to Rs. 6,000. There was only one outsider present, who offered a bid for Rs. 5,700. Under these circumst ...
Calcutta High Court
Katic Graham Vs The Colonial Government of British Guiana by their Agent, B.P. Gibbs
.... Clause (f), of the Transfer of Property Act. That clause provides that if the lessor neglects to make, within a reasonable time of the notice, any repairs which he is bound to make in the property, the lessee may make the same himself and deduct the expense of such repairs with interest, from the re ...
Calcutta High Court
Asfandyar Khan Vs Irshad Khan and Another
.... was absent sending an excuse that he was ill. The second party applied for an adjournment for reasons which did not commend themselves to the Deputy Magistrate. Neither party had at that time filed written statements and they did not produce any evidence, but the Magistrate proceeded to make the ord ...
Calcutta High Court
Ramaswamy minor by his Next friend Mookayi alias Karuppayi and Others Vs Muniandy Servai
.... 302 : 60 L.T. 318 : 37 W.R. 378. But he seems to rely on Wallace v. Kelsall 7 M. & W. 264 : 8 D.P.C. 841 : 10 L.J. Ex. 12 : 4 Jur. 1064, as still good levy notwithstanding the later cases and raises a doubt as to the applicability of the English law to this country. The principal ground of the ...
Madras High Court
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