REGENT COMPUTRONICS PVT. LTD.

LAKSHMI AMMA ALIAS ECHUMA AMMA Appellant

V/S

DEVASSY Respondents

Referred Judgements :-

GARDNER V. LUCCAS [REFERRED TO]
ABBOTT V. MINISTER OF LANDS [REFERRED TO]
DIRECTOR OF PUBLIC WORKS V. HO PO SANG [REFERRED TO]
FREE LANKA INSURANCE CO.,LTD. V. RANASINGHA [REFERRED TO]
RAFIQUENNESSA V. LAL BAHADUR CHETRI AIR [REFERRED TO]
SHAMRAO V PARULEKAR STATE OF HYDERABAD VS. DISTRICT MAGISTRATE THANA BOMBAY:DISTRICT MAGISTRATE THANA BOMBAY [REFERRED TO]
STATE OF PUNJAB VS. MANOHAR SINGH PRATAP SINGH [REFERRED TO]
RAM KARAIA VS. SIMLA BANKING INDUSTRIAL COMPANY LIMITED [REFERRED TO]
SAKHARAM ALIAS BAPUSAHEB NARAYAN SANAS VS. MANIKCHAND MOTICHAND SHAH [REFERRED TO]
DAYAWATI VS. INDERJIT [REFERRED TO]
GUJARAT ELECTRICITY BOARD VS. SHANTILAL R DESAI [REFERRED TO]
SUKHRAM SINGH VS. HARBHRJI [REFERRED TO]
CHORI OUSO VS. SASOON HELEGUA [REFERRED TO]
DELHI COTTON AND GENERAL MILLS CO VS. INCOME TAX COMMISSIONER [REFERRED TO]

JUDGEMENT

(1.) Raman Nayar, C. J. (Govindan Nair, Mathew and Balakrishna Eradi, JJ. agreeing with him): Until the 20th of May 1967, S.27 of the Kerala Land Reforms Act for short the Act read thus:

(2.) A number of decisions, both English and Indian, have been cited before us for the purpose of showing what is the true import of the words, "right accrued" within the meaning of the section. But we do not think we can do better than extract the following passage from Maxwell (The Interpretation of Statutes, Twelfth Edition, pages 17 and 18) which puts the matter succinctly and clearly. We would lay special emphasis on the question from the judgment of Lord Moris of Borth-y-Gest in Director of Public Works v. Ho Po Sang 1961 AC 901 :

(3.) To answer the question posed it is necessary to understand the true meaning of S.27 of the Act, as it stood before the repeal of sub-s.(2) thereof, and, for that purpose, it is necessary to refer to certain provisions of the Act:

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LAKSHMI AMMA ALIAS ECHUMA AMMA Vs. DEVASSY

Referred Judgements :-

JUDGEMENT

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