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Das, J.@mdashThis second appeal arises out of an action for malicious prosecution. The defendant is the appellant before me. He had filed a complaint against the respondents alleging that they had committed offences und…
1. Our judicial conscious was shocked to learn the factum of 400 missing persons being reported every month in the limits of Bangalore City alone. Hence we thought of taking this matter seriously to arrest this trend of…
Phillips, J.@mdashIn this case the 1st respondent in Appeal Suit No. 238 of 1920 on the file of the District Court of Tanjore died during the pendency of the proceedings. An application was put in within three months fo…
Sadasiva Aiyar, J.@mdashThe 2nd plaintiff is the appellant. The suit was brought for redemption of a mortgage effected under a document, the counterpart of which is alleged to be Ex. H, which is dated in 1824. 2. The m…
Coutts Trotter, J.@mdashThe fourth and the fifth defendants in this case who are the appellants, brought a suit, Original Suit No. 305 of 1918 in the District Munsif''s Court of Ambasamudram, against the second defendan…
1. The facts are fully stated in the judgment of the Lower Court and it is unnecessary to restate them. Two points are taken for the appellant in the appeal- 2. First it is contended that the discharge of the bankrupts…