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Kandasami Pillai Vs Murugammal
Subramania Ayyar, J.@mdashThe plaintiff in this case seeks to set aside the decree passed in Original Suit No. 129 of 1887 in favour of thedefendant, his wife, awarding to her a maintenance of ten rupees per mensem. The…
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Rangayya Chetti Vs Thanikachalla Mudali and Others
Subramania Ayyar, J.@mdashThe plaintiff, as purchaser under a sale deed dated 24th February 1894, executed by the Official Assignee, claimspossession of the house in dispute, which admittedly was the family property of …
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Acts
Queen-Empress Vs Venkataratnam Pantulu
1. We are not prepared to hold that the Chief Presidency Magistrate was wrong in refusing a copy of the charge-sheet to the prisoner''s attorney atthe present stage of the proceedings.2. The petition is dismissed.3. Gor…
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Maliaperumal Iyengar and Another Vs Nachiappa Chetty
Best, J.@mdashIt is contended that the decree gives no remedy beyond the property ordered to be sold in default of payment within six monthsand that such ''payment was optional with the defendants. I am unable to accede…
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Acts
Dikshathar Seshagiri Iyer Vs Marakathammal
Shephard, J.@mdashI am unable to agree with the District Judge and think that he was bound to pass an order in accordance with the prayer ofthe petition. The judge refused to do so on the supposition that the decision i…
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The British India Steam Navigation Company Vs Ibrahim Sulaiman and Others
1. This is an appeal under the Letters Patent against the decision of Sir T. Muttusami Ayyar, J., upon a case referred to the High Court by theChief Judge of the Presidency Small Cause Court. It was objected on the plai…
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Koopmia Sahib Vs Chidambaram Chetti and Others
1. The plaintiff has never been in possession, nor has he made his mortgagors parties to the suit. It is conceded he must fail unless Section 74 of theTransfer of Property Act applies to this case, the argument being th…
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Acts
Krishnayya Vs Secretary of State for India
Shephard, J.@mdashIt seems to me desirable before we decide this appeal, which raises an important question, that we should have before usmore distinct findings on the facts. It appears from the District Munsif''s judgm…
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Saminadha Pillai and Others Vs Thangathanni
1. We agree with the conclusions of the Subordinate Judge on the second and third issues. The question whether the rule of survivorship holdsgood among a group of heirs who succeed on the extinction of a divided branch …
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