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Muthusami Aiyar, J.@mdashThis was a suit on a hypothecation bond, dated the 19th April 1882. As regards the principal amount Rupees 200both the Courts below decreed the claim. As regards interest, the bond provides that…
1. We are clearly of opinion that the subordinate Judge was in error in holding that it was necessary for plaintiff to ask for consequential relief bycanceling the decree in original suit No. 19 of 1892.2. It is not nec…
Best, J.@mdashAs observed by the Subordinate Judge, the difference between the present suit and the former one is that in big former suit plaintiffasked only for a declaration of his status without seeking further Relie…
Muttusami Ayyar, J.@mdashThe learned Judge rests his decision in this case against the plaintiff on his practically admitting that the contract suedon was for payment of differences only, and on the reasons assigned by …
Muttusami Ayyar, J.@mdashThis is a regular appeal from the decree of Mr. Justice Davies. Plaintiff (appellant) is a sowcar and defendant(respondent) is a Pleader of the High Court, both residing at Madras. On divers dat…
Trevelyan, J.@mdashIn this case the suit was brought by a landlord against his tenant praying (a) that it may be declared that the defendant had no right to build houses; (6) upon determination of the above prayer, the …
W. Comer Petheram, C.J. and Beverley, J.@mdashIt does not appear that the Code contains any provision for the trial of claims which may be preferred to property which is distrained u/s 386, and any orders which this Cou…
1. This is a petition by the Agra Bank to revise an order of the First-class Magistrate of Ootacamund under Sections 145 and 146, CriminalProcedure Code, attaching two plots of land as to which he was not able to decide…
W. Comer Petheram, C.J. and Beverley, J.@mdashThis is a rule to quash a commitment to the Sessions Court on the ground that the prosecution was commenced after the expiration of the period during which the necessary san…
1. The plaintiff is a First Grade Pleader practising at Ellore in the Godavari District. The plaint sets forth that the plaintiff was engaged on the 22ndof January 1888 to conduct the defendant''s affairs as pleader and…