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Govinda Menon, J.@mdashThe order of the learned Sub-Divisional Mag. dismissing the appln. is unsustainable. According to the admitted customof the community to which the parties belong a man, after marriage, lives in hi…
(1) This is an appeal against the judgment and decree in O.S No. 103 of 1957, on the file of the court of the Subordinate judge, Cuddalore,awarding the second plaintiff a decree for damages in a sum of Rs. 6,000/- again…
Ramakrishnan, J.(1) These appeals were heard together, because the points of law that arise in them are substantially similar. They are directed against thejudgments and decrees of the learned Subordinate Judge, Pudukot…
(1) These second appeals have been filed by the plaintiff in two suits: O.S. No. 309 of 1960 and O.S. No. 716 of 1960, which were tried togetherby the learned District Munsif, Vellore. The suit O. S. No. 716 of 1960 con…
1. The defendants in O.S No. 79 of 1961 on the file of the court of the Subordinate Judge, Tirunelveli, who failed before the trial Court as well asthe first appellate court are the appellants before this court. The fir…
N.S. Ramaswami, J.@mdashIn this Letters Patent Appeal, the judgment of Alagiriswami, J., dismissing S.A. No. 85 of 1965, is questioned.2. The first defendant in the suit is the appellant before us. The property in dispu…
Ramanujam, J.@mdashThe assessee-company carries on business in chit funds. At the time of auctioning the chit, it invariably collects a fixedamount, which it credits to a charity account in its books. Under an article o…
1. We think the law is correctly stated in the opinion expressed by Sir Bahshyam Aiyangar in his judgment in the Full Bench case of PeriasamiMudaliar v. Seetharama Chettiar ILR (1903) M. 243. The sons of the deceased ha…