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1. Defendants are the appellants in A.S.No. 830 of 1984 and in C.M.A.NO. 407 of 1986.2. The suit was filed by the respondent for recovery of possession of the suit property. The first defendant became a tenant under him…
Wort, J.@mdashThis is an appeal by the defendant in an action brought by a receiver appointed by the High Court, Bombay, claiming accounts against the defendant, one Gowa Petha. The action succeeded and an account has b…
1. Following Lachminia Kuar v. Ruder Deo Naram Singh 9 Ind Cas. 207 we hold that the Court has got a discretion to stop the proceedings in theinquisition for proper grounds, there being no provision in the Act which ent…
1. The defendants'' in O.S. 153 of 1976 on the file of Sub-Court, Ramanathapuram at Madurai are the appellants in the above appeal. Therespondents, plaintiffs in the said suit filed the same for declaration and permanen…
1. Mother is one who gives birth to and nurtures the newborn. We call her mother because of her mothering and creative qualities. All created beings are inter-dependent and sustain one another with their actions. The wh…
Fazal Ali, J.@mdashThis appeal arises out of a suit for the partition of a number of villages which once belonged to a family represented by one Chintaman. Chintaman left five sons--Madhumangal, Bishwanath, Bijaygobind,…
Dhavle, J.@mdashThese appeals arise out of three suits brought by the junior descendants of one Dharam Narain Singh for declarations that three certificate sales were void, or failing this, that their own shares in the …
Harries, C.J.@mdashThese two connected miscellaneous appeals and revisions arise out of the same matter, and the two revision applications have been filed in the event of it being held that no appeal lies from the order…