Sangali Solagan Vs Nagamuthu Malavadi and Others
.... ct to sell became infructuous and the subsequent sale to the 3rd defendant was a valid sale. The difficulty in the way of the learned vakil for the appellant on this point, is that the 2nd defendant had, before the 1st defendant entered into negotiations with the plaintiff and executed the agreement ...
Madras High Court
Daulat Ram Vs Kanhaiya Lal
.... drawn up embodying the decision of the Munsif. A copy of that formal order was promptly applied for and when obtained, an appeal was promptly lodged. I think the plaintiff was quite justified in thinking that it was necessary for him to file a certified copy of the formal order against which, in fac ...
Allahabad High Court
Kamar Kamakhya Narayan Singh Vs Bechu Singh and Others
.... o. 8: as a tenant from year to year. 4. In my opinion, the question is essentially one of fact. I can quite understand the position where for a number of years such receipts are granted without any protest by anybody and the inference may be raised that there was creation of a tenancy. But in thi ...
Patna High Court
Kumar Kamekhya Narain Singh Vs Bechu Singh
.... No. 8 as a tenant from year to year. 4. In my opinion the question is essentially one of fact. I can quite understand the position whore for a number of years such receipts are granted without any protest by anybody and the inference may be raised that there was a creation of a tenancy. But in t ...
Patna High Court
Sat Narain Sahu Vs Bindesri Prasad and Another
.... the appellant having himself bean a party to the agreement of the 20th of September, 1915, ho could not reprobate the contract and is estopped from denying the plaintiffs'' title. 3. The respondents'' contention on this point has found favour with the Courts below and the only question to be dete ...
Allahabad High Court
Munshi Ram and Another Vs Bhagwant and Others
.... al was that the suit could not faillin its entirety. The learned District Judge was of opinion that the suit could not fail in toto. He found that the plaintiffs were at least entitled to joint possession, if they were not entitled to separate physical possession. He accordingly assessed the damages ...
Allahabad High Court
Tej Singh and Others Vs Mitter Sen
.... e is not recorded in respect of the particular property which he claims. 3. On the first point no authority has been shown to me nor has any substantial reason been advanced why the section should not apply. The section is perfectly general in its terms. Both kinds of partition are dealt with in ...
Allahabad High Court
Ranjit Singh Vs Ramman Singh and Another
.... s Court held that he had before him a definite finding that the debt which was the foundation of the entire transaction was not tainted with immorality; and he has accordingly dismissed the second appeal. He expressly remarked that he would have remitted the case to the lower appellate Court for a s ...
Allahabad High Court
Askaran Choutmal Vs E.I. Ry. and Co.
.... ccasion. The zeal and the arguments of every counsel, knowing what is due to himself and his honourable-profession, are qualified not only by considerations affecting his own character as a man of honour, experience and learning, but also by considerations affecting the general interests of justice. ...
Calcutta High Court
Askaran Choutmal Vs The E.I.Ry. Co.
.... zeal and the arguments of every counsel, knowing what is due to himself and his honourable profession, are qualified not only by considerations affecting his own character as a man of honour, experience, and learning, but also by considerations affecting the general interests of justice. It is to t ...
Calcutta High Court
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