Muthukaruppa Kone and Another Vs Veerabhadra Kone and Another
.... of a judgment of a foreign Court and he was, therefore, entitled to go into the merits of the award. He was clearly in error in that point also. 4. Following Bhagirath v. Ram Ghulam 4 A.P 283 :A.W.N. (1882) 34 I hold that there is nothing illegal in parties agreeing before punchiayatdars to have ...
Madras High Court
Swaminatha Pillai Vs Mondaiyan and Another
.... interest through the labour of the defendants till within three years before suit and without a break over three years from 1902 till the date of suit, his claim is not barred by limitation. 2. He makes substantially the above allegation in his plaint and his suit ought not to have been dismisse ...
Madras High Court
Baid Nath Sahay Vs Nanku Mahton and Another and Dubri Mahton and Another
.... ase. His action appears to be contrary to the principle laid down by their Lordships of the Judicial Committee in the case of Kessowji Issur v. Great Indian Peninsular Railway Company and the authority which the learned Subordinate Judge cites, MacDonald v. Babu Lal Purbi is clearly distinguishable, ...
Calcutta High Court
Bangarusami Reddi alias Prasanna Chidambara Reddi Vs Kuppanna Goundan and Others
.... he finality of the determination of actual area of holding by the Survey Department: but this does not preclude the possibility of a " dispute as to the amount of rent which the landlord is entitled to demand after the survey; and Section 42 (2) seems to require that in all cases of dispute an appli ...
Madras High Court
Abdul Rahman Sarkar Vs Promode Behary Dutta and Others
.... whether the purchaser had by such possession for 12 years acquired the status of a tenant, but the decision was based on the ground that the possession of the purchaser claiming to be a tenant for a period longer than 12 years to the knowledge of the landlord conferred on him the position of a perso ...
Calcutta High Court
Avasarala Venkata Hanumantha Rao Vs Avasarala Achanna
.... e conclusion that the petitioners had made false statements regarding the right of Venkataswamy Garu. He took action u/s 476 of the Code of Criminal Procedure and directed the prosecution of the petitioners. The point for consideration is whether an officer recording rights under the Estates Land Ac ...
Madras High Court
In re: A.V. Hanumantha Rao and Another Vs
.... nclusion that the petitioners had made false statements regarding the right of Venkataswami Gadu. He took action u/s 476 of the Code of Criminal Procedure and directed the prosecution of the petitioners. The point for consideration is whether an officer recording rights under the Estates Land Act is ...
Madras High Court
Muktanath Roy Choudhury Vs Jitendra Nath Roy Choudhury
.... on of the document by the testatrix, because the motive power was that of Shibendra and that there is no evidence that this was done in accordance with the direction of the testatrix. Shibendra, however, says that Khirodebasini made the Will, that he read over the Will to Khirodebasini, that when he ...
Calcutta High Court
Vithal Ramkrishna Vs Prahlad Ramkrishna
.... is not available, there can be no doubt about the verse, which is quoted by other commentators. I do not consider it any strained application of the rule laid down by Vijnaneshwara to give effect to Vyasa''s text as supplementing the rules laid down by Yajnavalkya. It seems to me that taking the Mit ...
Bombay High Court
In Re: Achath Sankaran Nair Vs
.... g a tender made u/s 83 of Act IV of 1882, was not a condition vitiating the tender. 2. In the present case, the appellant insisted on a return of certain title-deeds which he was not entitled to a return of, as a condition of the tender and "refused to pay the money until he had recovered the doc ...
Madras High Court
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