Found 0 result
Showing 1157491- 1157500 of 0 result for ""
Morris. J. 1. We think that an attachment before judgment cannot have effect against the Official Assignee who holds the property of the judgment debtors under a vesting order of Court made before the order for attachm…
Pontifex, J.@mdashWe think that the order of the Subordinate Judge in these three cases is an erroneous one. It appears that a certain undertenure was sold in execution of a decree for rent, and after this sale, an appl…
Prinsep, J.@mdashIn execution of two decrees held by Norchunder Dutt and Mohanund Dutt, the right, title, and interest of the judgment-debtor, appellant, in three mouzas, Kharn, Kharkhan, and Palmo, were attached and ad…
Field, J.@mdash(who, after stating the facts of the case as above, continued):- Section 265 of the Contract Act is as follows: "In the absence of any contract to the contary, after the termination of a partnership, each…
Cunningham, J.@mdashIn execution of the decree which forms the subject of this appeal, the Subordinate Judge, on the 29th February 1868, found, that the property under attachment being debutter could not be sold, but wh…
Richard Garth, C.J.@mdashThe plaintiffs claim a prescriptive right of passage for boats over a certain water-channel belonging to the defendant ; and they say that the defendant has wrongfully obstructed that passage. …
Cunningham, J.@mdashThe first question which calls for consideration is, whether we can regard the decision of the Deputy Commissioner of 18th June 1879 as a finding of a Civil Court on a case properly certified u/s 5 o…
Barnes Peacock, J. 1. This is a motion on the part of the British India Steam Navigation Company, the owners of the ship Ava, to relax and dissolve the inhibition and citation issued in a certain pretended appeal of t…
B. Peacock, J.@mdashThis is a motion on the part of the British India Steam Navigation Company, the owners of the ship Ava to relax and dissolve the inhibition and citation issued in a certain pretended appeal of the ab…
Cunningham, J.@mdashIn this case, in a suit for rent, an endeavour is made to use an ex parte decree obtained by the plaintiff as conclusive evidence against the defendant as to the amount of rent. 2. The defendant den…