Bhaiji Ishwardas Shah Vs The Talukpaiu Settlement Officer
.... jarat Talukdars Act. The Talukdari Settlement Officer therefore was entitled to issue notice u/s 79 Act the Bombay Land Revenue Code read with section/31 (2) of the Gujarat Talukdars Act 4. It has been argued that because Vaza became interested in the Jivai property before Section 79 A of the Lan ...
Bombay High Court
Mir Akbaralli Mir Inayatalli Vs Abdul Ajiz Mirsaheb Jahagirdar
.... itle by adverse possession, start afresh after the decree. But we cannot presume since the decree was passed by the High Court on the 7th July 1896 that the plaintiffs in this suit determined at once to hold adversely to the successful party, and in effect in contempt of the decree of the High Court ...
Bombay High Court
Bhaiji Ishvardas Shah Vs The Talukdari Settlement Officer
.... jarat Talukdars'' Act, The Talukdari Settlement Officer, therefore, was entitled to issue notice u/s 79A of the Bombay Land Revenue Code, read with Section 33 (2) of the Gujarat Talukdars'' Act. 4. It has been argued that because Vaza became interested in the Jivai property before Section 79A of ...
Bombay High Court
Narayanan Chetty and Others Vs K.N.P.R. Suppiah Chetty and Others
.... were that the widow had failed to collect the interest on money forming part of her husband''s estate. On the other hand, there is a dictum of the Privy Council in Isri Dutt v. Hansbutti Koerani ILR (1888) Cal. 324 which might be relied on. On the other hand, there is the elaborate discussion of Sir ...
Madras High Court
Jhandi Lal Vs Shiam Lal and Others
.... s the condition laid down by the Court of first instance. If the Appellate Court had found on hearing the appeal that a sum less than Rs. 700 had been the Actual consideration, it would naturally have extended the time for payment. The appellant is entitled to a decision on the question of the amoun ...
Allahabad High Court
Pratap Narain Singh Vs Shiam Lal and Others
.... wn property, which has been validly transferred to the vendee by a person who is legally empowered so to transfer it. The rest of the property consists of the interests of the father and of another step-brother. The interests of all were joint, and to allow the plaintiffs to pre-empt would be tantam ...
Allahabad High Court
Abdul Wahid Vs Halima Khatun and Another
.... Tudball and Muhammad Rafiq, JJ.@mdashWe think that the decision of the court below was obviously correct. The light in respect of which pre-emption is claimed is clearly one to which no custom of pre-emption could possibly apply. We dismiss the appeal with costs. ...
Allahabad High Court
Abdul Wahid Vs Halima Khatun and Others
.... 1. We think that the decision of the Court below was obviously correct. The right in respect of which preemption is claimed is clearly one to which no custom of pre-emption could possibly apply. We dismiss the appeal with costs. ...
Allahabad High Court
Sahibzada Bhai Pratap Narain Singh Vs Shiam Lall and Others
.... by a person who is legally empowered so to transfer it. The rest of the property consists of the interests of the father and of another step brother. The interests of all were joint and to allow the plaintiffs to pre-empt would be tantamount to allowing a man to be both a vendor and a pre-epmtor one ...
Allahabad High Court
Izzat Husain Khan Vs Ram Chander and Others
.... the custom ought to be deemed to apply to it as well. With this we and it impossible to agree. The plaintiff came into Court proving a custom among the so sharers of the 20 biswa mahal in respect to their shares in that mahal. There is no evidence of the existence of a custom among the co-sharers of ...
Allahabad High Court
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