Thekkamannengath Raman alias Kochu Poduval Vs Kakkasseri Pazhiyot Manakkal Karnavan and manager Raman Bhattathripad and Others
.... Bahadur Singh v. Gadadhar Bakhsi Singh ILR 24 A. 521 that a mortgagee whose mortgage was created in 1851 and who lost portions of the mortgaged properties in 18531858 and 1864 by acts beyond the mortgagor''s control cannot claim compensation after having acquiesced for 30 years in the diminution of ...
Madras High Court
Chhajju Vs Ayub Ahmad
.... d Additional Judge could not make up his mind as to which of the two sets of witnesses were to be believed. After hearing the argument in the appeal he sent the pro-note to the Thumb Impression Bureau at Allahabad and on receipt of the report of the said bureau he accepted the appeal. It is said on ...
Allahabad High Court
Abharan Singh and Others Vs Lal Bahadur Singh
.... dan Singh were not made parties to the suit in which the decree had been obtained and they then brought a suit to redeem the mortgage and get possession. A Bench of this Court was of opinion that the plaintiffs were entitled to redeem. With regard to this case I can only say that I consider that in ...
Allahabad High Court
Kumar Krishna Mitter Vs Amulya Charan Mitter
.... it is obvious that he has no locus standi on the present application, and his claim may, therefore, be left out of consideration. 6. On 22nd December 1914, the present petitioner applied that the fund might be rateably distributed between himself and Ram Chandra Ray Chaudhuri. For the purpose of ...
Calcutta High Court
In Re: Abdul Kalam Azad Vs
.... sic) Indian Press Act. The complaint of (sic) petitioner is that ''he as a recipient of a (sic) of The Comrade in exchange for his new (sic) paper Al Hilal became the owner of (sic) newspaper.'' I suppose he means of a copy of the newspaper and that he held possession thereof. He appears to consider ...
Calcutta High Court
In Re: Abul Kalam Azad Vs
.... ocal Government under the Indian Press Act. The complaint of the petitioner is that ''he as a recipient of a copy of The Comrade in exchange for his newspaper Al Hilal became the owner of that newspaper.'' I suppose he means of a copy of the newspaper and that he held possession thereof. He appears ...
Calcutta High Court
Thuvoor Venkatasubba Reddy Vs Bagiammal
.... inion, it is not the function of the Courts to do so for them. The learned Judges in Krishna Ayyar v. Muthukumarasawamiya Pillai 29 M.P 217 examine the provisions of the Transfer of Property Act with great minuteness. They point out that there are only 4 or 5 sections which need be considered, namel ...
Madras High Court
T. Venkata Subba Reddi Vs Bagiammal
.... t equity by suitable provision. They have not chosen to do so and in my humble opinion, it is not the function of the courts to do so for them. The learned Judges in Krishna Ayyar v. Muthukumaraswamiya Pillai (1906) 29 Mad. 217, examine the provisions of the Transfer of Property Act with great minut ...
Madras High Court
Chilamakurti Naganna and Others Vs Kavipurapu Rama Row
.... . Dealing with the case under the ordinary-law no reason has been shown for differing from the view of the District Judge that plaintiff was entitled to evict defendants. It is found that plaintiff has been in possesion of the suit lands since 1866 and has let defendants into possession as his tenan ...
Madras High Court
Arunagiri Mudaliar Vs Kuppusami Pillai and Others
.... ee of the mortgage charge. Reliance is placed by the appellant on the case of Mir Esuff Ali Haji v. Panchanan Chatterjee 6 Ind. Cas. 842 : 11 C.L.J. 639 15 C.W.N. 800 where the distinction between these two classes of transactions is pointed out, and the test laid down by Mr. Justice Mookerjee is "w ...
Madras High Court
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