AIR 1927 BOMBAY 40

Bombay High Court

Hon'ble Judge(s): Fawcett, Madgavkar , JJ

(A) Grant - Inam - Kadim Haks. Kadim Haks are grants made prior to the grant of the village in favour of the inamdars, and independently of them. (B) Bombay Act (2 of 1863) , S.2— Absence of inamdar's signature on sanad does not affect the fact that sanad has been issued and acted upon. What is contemplated under S.2 is the issue of a sanad as the final authorization of the settlement, and where there has been such an issue, the mere fact that there are no signatures of the inamdars on the sanad does not affect the fact that sanads have been issued and have been acted upon. (C) Grant - Inam - Entry in settlement statement and Alienation Register. The entries in the settlement statement or in the Alienation Register do not in any way outweigh the express statements in sanads on the subject. (D) Contract - Repudiation. A person cannot repudiate merely that part of the agreement which he does not like after having accepted benefits thereunder. (E) Grant - Inamdar accepting settlement is bound and can ....