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Subramania Ayyar, J.@mdashThe objection taken is that, unless all the decree-holders join in assigning the whole of the interest possessed by them under the decree, no order should be passed u/s 232, Civil Procedure Cod…
1. The only question is whether the receipt required registration under Clause (n) of Section 17 of the Registration Act.2. It may be doubted whether in view of the decision of this Court in Venkatarama Naik v. Chinnath…
Macpherson, J.@mdashThe plaintiff having obtained against the ten defendants a decree u/s 9 of the Specific Relief Act for the possession of 22 plots, comprising 1 khada 14 pakhis of land, which he claims to hold under …
Ghose and Gordon, JJ.@mdashThe plaintiffs and the defendants are co-sharers in a joint estate. The defendants took possession of, and exclusively cultivated, 4,128 bighas of the joint lands. Thereupon the plaintiff''s b…
1. The plaintiff can only recover on the strength of his title-deed (Exhibit B). By that instrument Subbarayadu, the then owner, agrees to hold theproperty only so long as there is male issue in his family. On failure o…
1. The appellant is the purchaser of eight villages sold on the 11th April 1891 at an auction sale held in execution of decrees passed against therespondent and his father. The respondent, who was at the date of sale a …
1. Plaintiffs, as the alienees of two villages of the first defendant''s zamindari under Exhibit I, applied to the Collector under Act I of 1876 to havethe two villages registered in their names. Owing to the first defe…
1. The finding is that the transfers made by the widow in favour of the appellant were not made, as alleged by him, for purposes binding upon therespondent, a reversioner. It was, however, contended on behalf of the app…