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1. Though such irregularities as have occurred are mainly due to the zamindar''s repeated applications for adjournment, yet, on considering all thefacts of the case, we are not prepared to hold that the District Judge w…
Sale, J.@mdashThis is an application for an attachment of the pay of a Military Officer in execution of a decree. 2. I have been furnished with a note by the Registrar, Mr. Belchambers, which gives, I think, a correct …
1. The only plea urged before us is that the suit is barred under Articles 61 and 99, Schedule 2 of the Indian Limitation Act, on the ground that thesuit was not brought until more than three year''s had elapsed from th…
1. The facts in this case have been set out with sufficient accuracy by the lower Appellate Court, but we are of opinion that some of the documentshave been misconstrued, and the rights of the plaintiff have been misund…
1. The plaintiff sued the defendant on a promissory note. The parties reside at Palni and the money was to be paid there; but the note wasexecuted at Dindigul, where the parties were on a temporary visit. The Subordinat…
Subramania Ayyar, J.@mdashThe facts of the case material for our present purpose are as follows: The land, for the possession of which the Appellant sues, was held by him under a mittadar who is alandlord within the mea…
Subramania Ayyar, J.@mdashOne Govindan Nair and his younger brother Nanu Menon were, in the year 1892, the only surviving members of atarwad subject to the Marumakkatayam law. The former, who was the karnavan, adopted o…
1. The abetment of an offence is an offence of itself and is punishable under separate Sections of its own. None of those Sections is mentioned inClause (b) of Section 195 of the Code of Criminal Procedure, and therefor…
1. Reading Sections 98 and 100 of the Local Boards Act (V of 1884) together, it is clear that the notice prescribed by the former Section is amere preliminary to the action to be taken by the president himself and not b…
Macpherson and Banerjee, JJ.@mdashThe petitioner, who has been convicted by the Deputy Magistrate of Goalundo u/s 53 of the Excise Act (Bengal Act VII of 1878), for manufacturing a liquor called sanjivani sura without a…