Chinnakarupathal and Others Vs A.D. Sundarabai (dead by Lrs.) and Others
.... aid section could not be invoked. Consequently, it found no error in the rejection of the three applications. The High Court, therefore, by its order dated 26.2.1998, dismissed the said revision petitions which is challenged in this appeal by special leave. 6. The application under Rule 5 of Orde ...
Supreme Court of India
Lakshmi Aachi and another Vs Parvathi Achi (died) Alagappa Chettiar (a) Alagn Chettiar
.... the term ''agriculturists'' in the Act. ''agriculturists'' means a person who -- (a) has a saleable interest in any agricultural or horticultural land in the ''State of Tamil Nadu which is assessed by the Stale Government to land revenue which shall be deemed to include peskash and quit-rent, ...
Madras High Court
C. Kuppuraj and Others Vs R. Vasudevan
.... the defendants are aggrieved and have come forward with this appeal and it is necessary to hold that the defendants are entitled to benefits of Act IV of 1938 and the interest is also calculated only at 9% per annum as per Section 13-A of the Act. Section 13-A of the Madras Agricultural Relief Act, ...
Madras High Court
Selvarajan Vs Meenakshi Ammal
.... e, then the liability would be one for payment of rent and therefore, there cannot be any scaling down of such a liability in accordance with the provisions of the Act. It may be that as a result of the default committed by Sattayappa separate steps had been taken by the respondent to enforce the se ...
Supreme Court of India
Ramaswami and Others Vs C.S. Venkitasubramania Iyer
.... re payment is question of the intention of the parties. The intention of the parties must by inferred from the documents of sale itself and the surrounding circumstances giving due weight to the fact, that the vendor has a statutory lien for unpaid purchase money which he can enforce in the absence ...
Madras High Court
Kannappan Vs Rajeswari Ammal and another
.... the learned Judge in that judgment are very apposite to the present case and it is worthwhile re-producing the same herein. "Courts of law exist to prevent mischief and advance justice. Technicalities sometimes have to be put aside so as to subserve and render justice to parties. As in the instan ...
Madras High Court
Selvalammal Vs Sumathi Ammal
.... uld not tantamount to rejection with in the meaning of the proviso, so as to prevent the judgment debtor from seeking the process of fresh applications under Ss. 20 and 19, the reason being, by such an order there is neither an adjudication by the court on merits not the judgment debtor gave up his ...
Madras High Court
A. Jabar Khan Vs Mohamed Kasim
.... of competent jurisdiction which has entered upon an enquiry on an application under S. 19 of the Agriculturists Relief Act. If this revision were against any such order, I have no doubt that Sathiadev, J.''s decision, following a cater of earlier decisions of this Court, must be followed. This revi ...
Madras High Court
C. Munuswamy Vs Sri Saradha College Education Trust
.... oming to the conclusion that the revision Petitioner is not entitled to the benefits of the provisions of Act XIII of 1980 this Court holds that the lower Court had not committed any error much less illegality or irregularity or error regarding jurisdiction. 7. It is also relevant in this connect ...
Madras High Court
Mothulakshmi Vs Arumuga Padayachi and Another
.... refore that has been rightly rejected. The only other document on which the reliance is placed and as a matter of fact it is admitted by the lower appellate Courts is Exhibit A-6. That document by itself does not prove that on the date of the incurring of the debt the Plaintiff happened to be an agr ...
Madras High Court
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