Shri Ajab Jairam Lad Vs Shri Gulab Jairam Lad And 3 Others
.... 13. As per the plaint averments, it is the case of Gulab that in the year 1947 he had purchased a municipal plot in Ward No.4 out of the funds given to him by Kasabai, the sister of his grandmother. It is further pleaded that the building standing on that plot was also constructed by the plainti ...
Bombay High Court (Nagpur Bench)
Shobhana Sahadev Shah Vs Sangeeta Porbanderwala
.... he Calcutta High Court, and it was in that context that it held that the ''case was required to be put'' to the plaintiff''s witnesses. But nothing in Carapiet v. Derderian requires that cross-examining counsel must put to the witness a series of banal questions with inevitable denials that every ...
BOMBAY HIGH COURT
Ms. Uma Ghate Vs Mr. Umesh Phalpher
.... property, ad valorem Court-fee was to be paid. It would be apposite to reproduce para 4 of the said judgment, which makes the following reading: "Counsel for the plaintiff has made reference to Jagdish Pershad v. Jyoti Pershad 1975 Rajdhani LR 203 , wherein it has been laid down that keeping in ...
DELHI HIGH COURT
Swaran Singh Vs Arjun Singh
.... rty of individual members of a coparcenary as well as of separated members. (1) Property which comes to a man as obstructed heritage (sapratibandhadayd) is his separate property. It is not self-acquired property within the meaning of Hindu law, though in their incidents, there may be no difference b ...
High Court of Himachal Pradesh
Daya Subhash Tiwari Vs Mr. Kashinath Lalta Tiwari and Others
.... ution of Will. Learned senior counsel submitted that averments made in affidavit in reply to notice of motion are not relevant for the purpose of considering the prayer for dismissal of caveat and affidavit in support of caveat. Learned senior counsel invited my attention to paragraph 12 and 13 of t ...
Bombay High Court
Seema Vs Jyoti Rani and Other
.... that the decree shall not be passed. Counsel also refers me to yet another judgment in Valliammai Achi Vs. Nagappa Chettiar and Others, . The Court was considering the effect of Section 180 of the Indian Succession Act relating to doctrine of election of the legatee under a Will to claim that th ...
High Court Of Punjab And Haryana At Chandigarh
Shri Mahadeo Shankar Shinde Vs Shri Maruti Shankar Shinde and Others
.... n remanding the matter back to the trial court for enquiry as to the nature of the property and the power or authority of the testator to bequeath it. The court which considers whether probate or letters of administration should be granted or not (hereinafter referred to as the probate court) is onl ...
Bombay High Court
S. Nagarathinam Vs S. Balakathiresan and Others
.... pellant relied on the decision in Valliammal Achi v. Nagappa Chettiar (1968) 1 M.L.J. 347, to assail the finding of the court below. In that case one Palaniappa''s father Nagappa had considerable properties. This Nagappa made a Will making certain dispositions in favour of his own wife and gave the ...
Madras High Court
Mani Mani and Ors Vs Mani Joshua
.... e ended; and till that time my wife Mariamma shall take and conserve all the profits as described above in the status of an undivided family. The only other declaration or statement in the will which deserves notice is the following : This will is executed by resolving as these and totally cha ...
Supreme Court of India
Valliammai Achi Vs Nagappa Chettiar & Ors
.... from this Court; and that is how the matter has come before us. 8. The same two questions, as indicated above, arise for consideration in this appeal. We shall first consider the question of election in the background of the fact that the entire property left by Pallaniappa''s father was joint f ...
Supreme Court of India
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
