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1. The contest in this appeal is as to the right of succession to the property of one Muttusami Mudali deceased. He died without issue in 1879,leaving him surviving a widow Swarnathammal, who died in the year 1888. Appe…
1. The appellant is the plaintiff, an infant of 41/2 years, who sues, nominally by his next friend his maternal uncle, to set aside, so far as his share isconcerned, certain alienations made by his father, the 1st defen…
1. A minor cannot be treated as if he was of full age during the investigation of any material averment in a suit. He must always be represented by aguardian, and no order made without his being so represented is valid …
1. The appellant is the plaintiff, an infant of 4 1/2 years, who sues nominally by his next friend, his maternal uncle, to set aside, so far as his share isconcerned, certain alienations made by his father, the first de…
1. A minor cannot be treated as if he was of full age during the investigation of any material averment in a suit. He must always be represented by a guardian, and no order made without his being so represented is valid…
1. We think that the Acting District Judge was right in holding that the plaintiff, as the registered zamindar, had a right under Act VIII of 1865 tocompel defendant to accept a patta. The decision in Valamarama v. Vira…
1. We think that the Acting District Judge was right in holding that the plaintiff as the registered Zamindar had a right under Act VIII of 1865 tocompel defendant to accept a patta. The decision in c v. Virappa, I. L. …
Muthusami Aiyar, J.@mdashIn August 1888, the appellant obtained a decree against respondents for Rs. 5,804 and for costs in O. S. No. 10 of1888 on the file of the District Court of Trichinopoly. The respondents had at t…
Prinsep and Beverley, JJ.@mdashThe plaintiff''s, landlords, contracted with the defendants, tenants, that they were at liberty to make a transfer of the under-tenure given to them, but that, unless the transferee furnis…
Norris and Beverley, JJ.@mdashThe plaintiffs in this suit are the 10 annas co-sharers of a certain zemindari mehal, No. 6490 of the Mymensingh Collectorate towjee. That mehal appears to have formed a portion of a larger…