Ramasamy, by his Next Friend, Mookkayi alias Karuppayi and Others Vs Muniyandi Servai
.... ubts as to the correctness of Steeds v. Steeds (1889) 22 Q.B.D. 541. But he seems to rely "on Wallace v. Relsall (1840) 55 R.R. 707 as still good law, notwithstanding the later cases, and raises a doubt as to the applicability of the English law to this country. The principal ground of the decision ...
Madras High Court
Reyelle Jogayya Vs Nimma Shekai Venkataratnamma and Another
.... w except the opinion of Junes J. 3. In our opinion, no distinction can be properly drawn between the case where a charge is formally created and the case in which the creditor lends for the necessary purposes of the estate to the widow as representative of the estate. In such a case though there ...
Madras High Court
Seshappaya Vs Venkatramana Upadya and Another
.... st of the tenant in an action so far as that interest is subordinate. 7. We do not know of any English or Indian authority in support of this view ; the rule that the interest, to be bound, must be acquired after the action, is supported by the English cases of Dod Thomas Foster v. Lord Derby (18 ...
Madras High Court
Regulla Jogayya and Gundu Agastesvarudu Vs N. Vencatarathnamma and Others
.... w except the opinion of Innes, J. 3. In our opinion no distinction can be properly drawn between the case where a charge is formally created and the case in which the creditor lends for the necessary purposes of the estate to the widow as representative of the estate. In such a case though there ...
Madras High Court
Rameshar Das Vs Emperor
.... t seems clear that in view of the provisions of Section 24 of the Indian Stamp Act, the conveyance in question would have been chargeable with stamp duty upon the full sum of Rs. 20,000, The only exception to be found in Section 24 is the proviso in favour of a mortgagee purchasing the equity of red ...
Allahabad High Court
Kashi Ram and Others Vs Musammat Amri and Others
.... rdinate Judge thinks that property acquired by a female by adverse possession is not her stridhan but this is contrary to the views expressed by their Lordships of the Privy Council in the case of Brij Indar Bahadur Singh v. Rani Janki Koer and also contrary to the decision in Mohin Chander Sangal v ...
Allahabad High Court
Pandit Ram Krishna Vs Shiam Chand and Others
.... and claimed Zamindari rights? On the first, issue, the Munsif found that the plaintiff is found to have all along been in possession since the settlement of the grove land to the exent entered in the sale certificate. On the second point his finding is that the land of the house in dispute belongin ...
Allahabad High Court
Pandit Sadanand Pande Vs Syed Ali Jan and Others
.... in any Civil or Revenue Court. 3. The other section is Section 86. Sub-section (1) is as follows: A list of all erases other than those referred to in Section 56 levied in accordance with village custom shall, if generally or specially sanctioned by the local Government, be recorded by the Se ...
Allahabad High Court
Babu Surajdeo Narain Vs M.H. Mackenzie
.... s because they do not come within the meaning of annual value of land as defined in Section 4 of the Road Cess Act. As regards the facts of this case, no doubt they are distinguishable from the facts in the Full Bench case. There the mela was held for a few days in the year upon agricultural lands b ...
Calcutta High Court
Brijpal Saran and Others Vs Emperor
.... is impossible to say that every person who writes his name on a document of this nature otherwise than as a witness has committed an offence under the Act, because if that was so even a Judge who signed the document as an Exhibit would be liable to a fine. It is a pity no definition is given in the ...
Allahabad High Court
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