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Walter Salis Schwabe, K.C., C.J.@mdashIn this case the suit was commenced before the District Munsif and it appears that there was anundervaluation of the suit. If it had been properly valued, the case would not have go…
Srinivasa Aiyangar, J.@mdashThe petitioner in this case was charged before the Stationary 2nd class Magistrate of Mannargudi with an offenceu/s 159 read with Section 207 of the Local Boards Act (Madras Act XIV of 1920).…
Madhavan Nair, J.@mdashThis Civil Miscellaneous Appeal raises the question whether an appeal lies u/s 476-B of the Code of CriminalProcedure to the High Court from an appellate order of the District Judge making a compl…
Waller, J.@mdashNo doubt, the language used in the three parts of Section 253, Criminal Procedure Code, is different, but it is, I think,impossible to lay down any general principle Or to attempt to define what precisel…
Waller, J.@mdashThe respondent in this Second Appeal is a landholder within the meaning of the Estates Land Act. The appellant, who is a minorinamdar holding under him, was found by a Bench of this Court in a litigation…
Ramesam, J.@mdashThis appeal arises out of a suit for specific performance. Plaintiff is the appellant before us. The facts out of which the suitarises are as follows. The suit property which consists of four-fifths sha…
Madhavan Nair, J.@mdashThe plaintiff is the appellant. She is the daughter of one Rami Reddi, a divided brother of defendants 1 and 2 andanother Seethareddi deceased. The suit out of which this second appeal arises was …
Venkatasubba Rao, J.@mdashThe plaintiff attacks in this suit certain alienations made after his father''s death by his stepmother and grandmother,who acted as his guardians during his minority. This appeal has been file…
Alfred Henry Lionel Leach, C.J.@mdashThis appeal raises the question of right of illegitimate sons of a member of a joint family of the Sudra casteto maintenance out of the family estate when it is impartible. The suit …
1. The lower Appellate Court''s judgment proceeds on the plaint alone, but the Judge appears to have lost sight of the fact that the property isstated in the plaint to have been entrusted to first defendant for the bene…