Manthiri Goundan Vs Arunachalam Goundan and Another
.... Vs. Ramasami Chettiar and Others, , which interpreted the words to mean having an interest in the property sold was wrong, and that decision was overruled expressly by the Full Bench. 3. In these circumstances it is obvious that the learned Subordinate Judge was not right in coming to the contr ...
Madras High Court
In Re: A.V. Jones and Another Vs
.... lvent''s estate has been ordered to be administered in a summary manner, no appeal lies from any order of the Court except by leave of the Court. The proviso to Section 106(1) is concerned solely with the provisions of the Act relating to the discharge of the insolvent and has no bearing on the ques ...
Madras High Court
Angne Lal and Others Vs Sidh Gopal and Others
.... nd that the respondents were not personally liable to the mortgagees for the money that was left with them. The property only in their hands was liable. 6. In our judgment the decision of the lower Appellate Court cannot be supported. Section 69, Contract Act, runs as follows: A person who ...
Allahabad High Court
Hajee Adam Abdul Shakoor Vs Ali Mahomed Ebrahim Shakoor and Others
.... Rajkot, and nowhere else, and he was of the opinion, after perusing the plaintiff''s translation, that he was unable to say from that document that the plaintiff had divested himself of his right to bring this suit in this Court. If the defendant''s translation is accepted it is much more difficult ...
Calcutta High Court
Chandrawati Debi and Others Vs Nandkishore Prasad and Others
.... aid to be completely disposed of when all that has happened is that a preliminary decree has been passed. 2. It must be conceded that the suit out of which this application in revision arises was a pending suit; but the prohibition against passing a decree for an amount of interest for the period ...
Patna High Court
Sevadappa Goundar Vs K.V. Narayanaswami Aiyar, Special Receiver
.... the present case, the Official Receiver in defending the mortgage suit was debarred in any way from putting forward the actual case, which he did in fact put forward both in the suit and in the proceedings under the Provincial Insolvency Act. There is some ambiguity in the way in which his pleading ...
Madras High Court
Mt. Lalita Twaif Vs Paramatma Prasad
.... aration can be made in view of the provisions of S, 19 of the Act. The argument of the learned Counsel is misconceived, because the application is not u/s 19, Guardians and. Wards Act. The application is u/s 25 of the Act, which lays down: If a ward leaves or is removed from the custody of a guar ...
Allahabad High Court
Maharaja Srish Chandra Nandy and Another Vs Supravat Chandra and Others
.... d would remain intact and could be enforced subjectto the law of limitation. In fact the plaintiffs seek to enforce in the suit those pre-existing rights. 11. In deciding the question as to whether the consideration of Ex. Q was the settlement of the pending criminal cases we cannot be confined t ...
Calcutta High Court
Ramdas Bhagat Vs Krishna Prasad Tewari and Others
.... llenged. But it is contended that in spite of that fact Section 92, Civil P.C., has no application to the case since the suit is not founded upon breach of trust but is merely one between rival claimants, a case analogous to the case in Deokinandan v. Brijnandan AIR (1924) Pat 502 where it was held ...
Patna High Court
Baijnath Thakur and Another Vs Sarwan Chaudhury and Others
.... financing a contracting business and the question arose whether an alienation of joint family property to raise money for this purpose was binding on the joint family. That decision has been explained by a Pull Bench of the Allahabad High Court in Ram Nath and Another Vs. Chiranji Lal and Another, ...
Patna High Court
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!