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1. We must follow the decision in Valu v. Ganga ILR 7 Bom. 34 and Vishnu Shambhog v. Manjamma ILR 9 Bom. 108 and hold that unchastity ofa widow deprives her wholly of her right to maintenance. No text has been cited in …
W. Comer Petheram, C.J., Prinsep and Norris, JJ.@mdashThis is a reference made by the Second Judge of the Small Cause Court of Calcutta u/s 617, Code of Civil Procedure. In a suit before that Court the defendant appeare…
Beverley and Ameer Ali, JJ.@mdashWe think that, having regard to the fact that the insolvency alleged took place so long ago as in 1873, and that the second appeal in this case has been admitted by a Bench of this Court…
Beverley, J.@mdashThis is a Letters Patent appeal from a decision of Mr. Justice RAMPINI sitting alone on the Appellate side of this Court, in a suit which was brought under the following circumstances. 2. The plaintif…
Prinsep and Ameer Ali, JJ.@mdashThis is a case under Act XIII of 1859, in which the Magistrate has refused to act against a cooly woman under contract to a tea garden, who has already been committed to prison under the …
Beverley and Hill, JJ.@mdashThis is a suit on a roka for the recovery of a sum of Rs. 2,607-5-8. The plaintiffs are the representatives of the payee of the roka who is now dead. The defendants are the widow of the maker…
Shephard, J.@mdashThis is an application with regard to certain funds held by the Official Trustee as trustee of the marriage settlement of StellaErnastine Dagmar Mantel. She and her husband have filed their petition in…
Muthuswami Aiyar, J.@mdashThe judgment awarded no separate costs but the decree awarded separate costs. To this extent there was variance between the judgment and the decree, The Munsiff had jurisdiction to interfere u/…
Banerjee and Rampini, JJ.@mdashThis appeal arises out of a suit brought by the plaintiffs, respondents, who are some of the bhakats, or members of a religious fraternity, in Assam, against the satria, or head of the fra…
1. On the 8th February 1882 a document described as testamentary was executed in favor of Narayanasami Mudali by Unnamalai Animal thewidow of Pachayappa Mudali the adopted son of Kondappa at the date of the execution, a…