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1. It is not necessary for us to consider whether we should be prepared to accept the finding of the Subordinate Judge on issue No. 5 for thereasons stated by the learned Judge in paragraph 8 of his judgment.2. We are o…
Walter Schwabe, C.J.@mdashThis is a suit for nullity of a marriage under the following circumstances. The respondent, when a Hindu, wasmarried to a Hindu. The respondent changed his religion being converted to Christian…
P.V. Rajamannar, C.J.@mdashThis appeal and the memorandum of cross-objections arise out of an acquisition of an area of 2-52 acres out of ablock of 7 acres odd in the village of Vinayakatheru in Tanjore District belongi…
M.M. Ismail, J.@mdashThis is an appeal, preferred by the plaintiff in O.S. No. 65 of 1972 on the file of the Court of the Subordinate Judge,Nagapattinam, dismissing the suit solely on the ground that the same was barred…
Anantanarayanan, J.@mdashThis is a Letters Patent Appeal by the defendant in O.S. No. 721 of 1947 on the file of the Additional Judge, CityCivil Court, Madras. The appellant was also the plaintiff in O.S. No. 999 of 194…
Kailasam, J.@mdashBoth the petitions am filed against the order of the labour court, Coimbatore, in Industrial Dispute No. 41 of 1961 dated 23June 1965. Writ Petition No. 3533 of 1965 is by the workmen employed in the U…
M.M. Ismail, J.@mdashThe petitioner is the owner of premises No. 23, Nungambakkam High Road, Madras-34. The total area of the buildingwith the adjacent vacant site all round is about 34 grounds, out of which the buildin…