W.W. Broucke Vs Sri Punch Rani Chhatar Kumar Devi
.... suetude lest at the termination of the lease he might find a difficulty in reviving it. Secondly, the detailed particulars given in the schedule of the amount of abwabs payable in each village could only have come from the Raj accounts and jamabandis and the lessor must have known, without any state ...
Patna High Court
Mr. W.W. Broucke Vs Sri Panch Rani Chhatar Kumari Devi
.... detailed particulars given in the schedule of the amount of abwabs payable in each village could only have come from the Raj accounts and jamabandis, and the lessor must have known, without any statement in the lease, exactly how he stood in the matter and how much he might conveniently spend, if a ...
Patna High Court
Lachmi Narain Singh and Others Vs Rebati Debya and Others
.... etermined. He considered that the suit was one to set aside the portion of the sale in the guise of a possessory suit. The suit, however, does not pray for the cancellation of the sale. In fact it was the Plaintiffs'' contention that the property now claimed had never been sold at all. The learned J ...
Patna High Court
Lachmi Narain Singh and Others Vs Rebati Debya and Others
.... He considered that the suit was one to set aside a portion of the sale in the guise of a possessory suit. The suit, however, does not pray for the cancellation of the sale. In fact it was the plaintiffs'' contention that the property now claimed had never been sold at all. The learned Judge appears ...
Patna High Court
Champaklal Gopaldas Vs Keshrichand Maganlal
.... s to Urjun Das Hazari-mull for realization, (3rd line) Urjun Das Hazarimull. (4th line) Accepted by Kunjolal Byjnath to Urjun Das Hazarimull. (5th line) Urjun Das Hazarimull. (6th line) Surajmull Sobajmull. (7th line) To Sha Kunjo Lal Byjnath. 18. The hundi in suit was payable to a ...
Bombay High Court
Gulabrao Yeshvant Harphale Vs Magan Ghelabhai Gujarathi
.... ode. Against that view the decision in Kaunsilla v. Ishri Singh I.L.R.(1910) All. 499 was relied upon. But that decision has been dissented from by this Court in Gopaldas Ganpatdas Vs. Tribhovan Jethiram, where it was held in a considered judgment that Section 48 of the CPC has retrospective effe ...
Bombay High Court
Champaklal Gopaldas and Others Vs Keshrichand Maganlal and Others
.... ) : Hundi sent by Thakur Das to Urjun Das Hazarimull for realization. (3rd line) : Urjun Das Hazirimull. (4th line) : Accepted by Kunjolal Byjnath to Urjun Das Hazarimull. (5th line) : Urjun Das Hazarimull. (6th line) : Surajmull Sobajmull (7th line) : To Sha Kunjo Lai Byjnath. 25. ...
Bombay High Court
Ramaswami Naidu Vs K.N.S. Subbaraya Tevar and Others
.... e with reference to D. S. No. 83 of 1918, the withdrawal of which by the plaintiff is referred to as one of the terms of the compromise. The answer to this contention is twofold : (a) The provisions of Order 23, Rule 3 do not lend any support to the argument, and (b) the parties treated the various ...
Madras High Court
Madhusudhan Kowar Vs Girindra Narayan Singha
.... the Collector, before whom a sale of property was sought, for determination of the question as to whether the property was ancestral and liable to be sold in execution of the decree. The civil Court found chat the property was ancestral and ordered that the case should be struck off the file and the ...
Calcutta High Court
Jnanendra Nath Roy and Another Vs Nalini Mohan Ghose and Others
.... e total was taken to be Rs 15-6 7. To this is added the claim for rent for plot (ka) the original rent of which Rs. 2-14-6 was increased by two annas in the rupee to Rs. 3-4-3. , The main objection taken by the defendants to the suit was that the land mentioned in schedule (kha) had no real existenc ...
Calcutta High Court
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