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Best, J.@mdashThe following are the facts of this case:-- First defendant mortgaged the plaint house to 2nd defendant in 1884 under Exh. II for asum of Rs. 350. Exh. II was written on the 28th July 1884, but was not sig…
1. We think that the Sessions Judge is right in holding that the principle of the decision in Manjaya v. Sesha Shetti ILR 11 Mad. 477 is applicableto the case of persons making statements in the course of an investigati…
1. It is contended in the first place that the lower Courts were in error in holding that the suit was barred by limitation and that the special limitation of six months provided by Section 156, Act V of 1884, is not ap…
1. We are unable to accept the view of the District Magistrate as to the interpretation of Section 454, Criminal Procedure Code, which must, wethink, be read along with Section 443. The Second-Class Magistrate was disqu…
Muthusami Aiyar, J.@mdashThis appeal relates to the immovable property left by appellant''s father, named Sheriff Mahomed Khan Sahib aliasSyed Miyan Sahib, a Mittadar at Dharampuri in the District of Salem. He died on t…
Muttusami Ayyar, J.@mdashThis appeal relates to the Immovable property left by appellant''s father, named Sheriff Mahomed Khan Sahib aliasSyed Miyan Sahib, a Mittadar at Dharmapuri in the district of Salem. He died on t…
W. Comer Petheram, C.J. and Beverley, J.@mdashThis suit was brought to partition property which had belonged to Budur-uddin, who died on the 14th of June 1883. 2. A prior suit had been brought on the 17th of April 1884…
1. The objection to the jurisdiction of the 2nd Class Magistrate is clearly untenable. The charge is one of forgery and it is argued that because the document in respect of which the forgery is alleged was registered, t…
1. The appeal is from a decree which directed ejectment and awarded mesne profits. The Court-fee should be calculated on the land and the mesne profits which are the subject-matter of the appeal. 2. The Judge is right …