Radha Kant Missir Vs Purna Chander Tripathi and Others
.... llate Court was without jurisdiction and the decree of the Munsif should be restored. 4. In order to examine the contention raised in this case it would be necessary to mention a few facts which have not been hitherto mentioned. It appears that the suit out of which this application arises was in ...
Patna High Court
Sourendra Nath Mitra Vs Srimati Tarubala Dasi
.... . Their Lordships regard the power to compromise a suit as inherent in the position of an advocate in India. The considerations which have led to this implied power being established in the advocates of England, Scotland and Ireland, apply in equal measure to India. It is a Dower deemed to exist bec ...
Bombay High Court
Chaube Munna Lal Vs Ram Chandra and Others
.... d resort to its inherent power u/s 151, Civil Procedure Code, treating this as an order necessary for the ends of justice. We consider that the applicant ought in justice to receive the Rs. 10 excess which he has paid by inadvertence. If the applicant had paid too small an amount, the Court would ha ...
Allahabad High Court
In Re: Chaube Munna Lal Vs
.... e question is whether the civil court should resort to its inherent power u/s 151, Code of Civil Procedure, treating this as an order necessary for the ends of justice. We consider that the applicant ought in justice to receive the Rs. 10 excess which he has paid by inadvertence. If the applicant ha ...
Allahabad High Court
Munna Lal Vs Ram Chandra and Others
.... stion is whether the civil Court should resort to its inherent power u/s 151, Civil P. C, treating this as an order necessary for the ends of justice. We consider that the applicant ought in justice to receive Rs. 10 excess which he has paid by inadvertence. If the applicant had paid too small an am ...
Allahabad High Court
Banke Behari Lal Vs Raghubar Dayal
.... in my opinion be applicable and the more fact that an assignment has been made would not prevent the decree-holder from prosecuting the proceedings till its final conclusion. 5. This view finds support from the case of M. Ponnusami Pillai and Another Vs. Chidambaram Pillai and Others, whore i ...
Allahabad High Court
Khodaijatul Kubra Vs Krishna Pershad and Others
.... and representatives in respect of Mauza Makhdumpur...and of paying sadr jama of Rs. 36-9-0 year after year and to get a necessary deed executed by me and my heirs and representatives through Court or in whatever way the may think possible and proper. 8. The difficulty in the way of the appellant' ...
Patna High Court
Nageshwar Bharthi and Others Vs Ram Narain Bharthi and Another
.... which they described as an award. If that document be treated as a genuine one, it would show that Sheobaksh was given only for his life the 51 bighas of land. The lower Appellate Court, however, has expressed the opinion that the document is spurious. It may, therefore, be left out of account. The ...
Allahabad High Court
Mt. Rasulan Vs Babu
.... r. But we consider that if that section had meant to refer to one of two joint tenants, the section would have stated so definitely, We may also refer to the wording of Section 22 which refers to an occupancy tenant, and to his interest in the holding. Therefore, in our opinion, Section 22 lays down ...
Allahabad High Court
Jagan Nath and Another Vs Kunwar Girwar Singh
.... Act, and made the suit which is within three years, from the date of the receipt within limitation. The plaintiff''s suit was accordingly decreed. The defendant has preferred the present second appeal. 3. The learned advocate for the appellants has contended that there is nothing in the receipt t ...
Allahabad High Court
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