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1. The decree was not so formal as it should have been under the Transfer of Property Act. This is no doubt due to the fact that that Act had onlyjust come into force at the time when the decree was passed. The decree i…
1. In this case the plaintiffs and defendants are the owners in shares of a certain village.2. In 1840 the owners of the village mortgaged it to the first defendant''s ancestor for Rs. 75-4-0. The plaintiffs sued to red…
1. The plaintiff sued in the Tanjore Subordinate Judge''s Court in British India to recover certain sums under decrees passed in his favour by theDistrict Court of Kandy in Ceylon. The defendant raised a number of pleas…
Sale, J.@mdash(after stating the facts as above, continued).--The next question is as to the damages recoverable by the plaintiff company. It seems that on the defendant cancelling his contracts and declining to take de…
1. It is not disputed that plaintiff has bought the right to certain dignities and emoluments under the name of Malji Dharmakarta Miras in theGonjeevaram Devarajaswami Devastanam and also that these rights have been acc…
1. The Subordinate Judge has found that there was fraud, and on the facts found by him, there can be no doubt of it.2. The result is that, upon that finding and uponbur, former order in this case, the appeal is allowed.…
1. If the document in question was nothing more than a mere relinquishment presented by a tenant, the first defendant, to his landlord, the plaintiff,u/s 12 of Act VIII of 1865 which authorises the former to relinquish …
1. Two points are raised in this appeal. The first relates to the claim for interest accruing after the due date fixed for the payment of the principal inthe mortgage instrument of the 19th December 1882. The Dis trict …
Shephard, J.@mdashThere is no doubt that the plaintiff knew of the first defendant'' adoption as long ago as in 1885, that is more than six yearsbefore the institution of the present suit. The Subordinate Judge finds th…