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1. In this case the Collector made the prior attachment under the provisions of the Madras Abkari Act (I of 1886), Section 28. The lands were subsequently attached by a private creditor and sold in execution. The questi…
1. We are of opinion that the suit is not sustainable u/s 49 of the Rent Recovery Act. The prayer of the plaint is not for damages, but for the releaseand restoration of specific moveable property, together with some ot…
1. We are of opinion that the suit is not sustainable u/s 49 of the Rent Recovery Act. The prayer of the plaint is hot for damages, but for the releaseand restoration of specific movable property together with some othe…
1. This was a suit brought by the appellant to compel the first, second and third respondents to refund Rs. 5,630, with interest thereon at 9 percent. per annum, from Rs. 28,600 drawn by them out of the amount paid to t…
1. We think the Subordinate Judge is right in holding that the value of the whole property determined the jurisdiction and not the value of the moiety. An adopted son is an heir as well as coparcener of his adoptive fat…
Pigot and Banerjee, JJ.@mdashAgainst the order rejecting their application, the judgment-debtors have preferred this appeal, and it is contended on their behalf-- First, that the sale having been held, with notice of K…
1. It has been found that there was a settlement of accounts between plaintiff and defendant on 13th July 1887, and that defendant promised topay R Section 642-5-6, the balance struck, with interest at 12 per cent. per …
1. The appellant is the zamindarni of Kasimkota and respondent is a raiyat in the zamindari. In fasli 1298 the former gave the latter notice to quit,and there is no dispute as to the sufficiency of the notice. The respo…
1. These are appeals against the decree of the District Court of Kistna in Original Suit No. 25 of 1889.2. In that suit plaintiff, a minor, by his natural father as next friend, sued for a declaration that he is the ado…