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1. In this O.P. No. 19 of 1928 the petitioner, a creditor of the estate of the 2nd respondent (insolvent), seeks to set aside a sale to the 1strespondent of certain properties. The 3rd respondent is the Official Receive…
Venkataramana Rao, J.@mdashThis second appeal arises out of a suit for recovery of damages instituted by the plaintiff against the defendant inthe Court of the District Munsif of Berhampore. The plaintiff obtained a dec…
Burn, J.@mdashIt cannot be disputed that the claim for (1) marriage expenses, (2) arrears of maintenance, (3) lump sum on account of residenceand (4) clothing for first plaintiff was a claim for debts provable in insolv…
King, J.@mdashThis petition raises a question of jurisdiction to try O.S. No. 532 of 1941 on the file of the learned District Munsiff of Udumalpet.The District Munsiff has held that he has jurisdiction to try the case a…
Subba Rao, J.@mdashThis is an appeal by the Crown against the acquittal of accused l to 3 u/s 302, Penal Code. The learned Public Prosecutorargued that on the facts accused I should have been convicted under Part 1 of S…
Subrahmaniya Aiyar, Offg. C.J.1. A usufructuary mortgage, dated the 16th May 1898, was executed in favour of one Subbarayudu who took possession of the mortgaged landsand subsequently died. The plaintiff, who is Subbara…