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Krishnaswami Aiyangar, J.@mdashThe plaintiff is the appellant. The property in dispute is a house in Allipuram, a suburb of Vizagapatam. Theoriginal owner was one Sekharamantri Appalaswami, the father of the first defen…
Ayling, J.@mdashIn this case the plaintiff (respondent) sued on a promissory note as the assignee of the widow of the promissee. He produced nosuccession certificate. The Subordinate Judge, gave him a decree directing a…
@ S.G. Shah, J.@mdashThe sole issue is pertaining to the eligibility of a married daughter to get maintenance from his father, since applicant-father has challenged the order of maintenance in favour of his daughter…
@ Bhaskar Bhattacharya, C.J.@mdashThis Special Civil Application has been referred to a Larger Bench by a Division Bench consisting of Jayant Patel & Mohinder Pal, JJ. under the following circumstances: 1.1 The…
K.A. Puj, J. Since common issue is involved in all these petitions, the same are being disposed of by this common judgment. 2. The petitioners have filed these petitions under article 226 of the Constitution of India …
Bhawani Singh, C.J.@mdashShri D.V.Chauhan (respondent) was a Conductor at Bardoli Depot of Gujarat State Road Transport Corporation (Corporation for short). On 3.5.1990, his duty was on Surat " Mandvi road. When the bus…