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1. We think the decision of the lower Appellate Court in this case must be reversed. It appears that the defendant in the present suit instituted a suit, No. 43 of 1877, against the present plaintiffs, claiming that ren…
Pontifex, J.@mdashWe think this case must go back to the District Judge, who has disposed of it on a preliminary technical objection, which we do not think applies. The plaintiff in the case sued for partition, and obta…
Cunningham, J.@mdashThe question raised in this case is the competence of a Magistrate, u/s 147 of the Criminal Procedure Code, to dismiss a complaint; and, u/s 468 of the Code, to sanction the prosecution of the compla…
Montague E. Smith, J. 1. This is a suit brought by the Respondents, Ram Kishen and others, against Dooli Chand, the Appellant, to recover back a sum of Rs. 78,393 which the Respondents had paid to the Appellant to pre…
M.E. Smith. 1. This is a suit brought by the respondents, Ramkishen and others, against Dulichand, the appellant, to recover back a sum of Rs. 78,393, which the respondents had paid to the appellant to prevent the sale…
Pontifex, J.@mdashIn this case the defendants are the appellants on the second appeal to this Court. It appears that, on the 24th November 1864, the defendants had, at a Sheriff''s sale, purchased property, in which the…
Wilson, J.@mdashDecided that, where a matter is before arbitrators, it is out of the hands of the Court; that although the CPC gives power to the Court to interfere in various ways in arbitration matters, it makes no pr…
Morris, J.@mdashThis is a case of riot, which resulted in the death of one Gopeenath Manjhi, permanent injury to the right arm of Khaim Sheikh caused by gunshots, and minor injuries to others, also caused by gunshots an…
Morris, J.@mdashRegard being had to the definition of probate in Section 3, Act X of 1865, and to the words of Section 256, [Section 256:-Every person to whom any grant of administration shall be committed shall give a …
Richard Garth, C.J.@mdashThe Judges of the Division Bench having differed in opinion, this case has been referred to me as a third Judge, and we have heard the point in difference again argued before us. 2. The suit wa…