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Pontifex, J.@mdashIn this case certain Chowdhries held a taluq under Maharani Surnomoyee; and by an ekrar they hypothecated certain other property belonging to them as security for the rent of the taluq. The Maharani in…
Mitter, J.@mdashThis is a second appeal against a decree in conformity with an award made by an arbitrator. The first Court held that the objections raised by the defendants should be disallowed, and passed a decree in …
Tottenham, J.@mdashThe question for decision in this appeal is, whether the execution of the decree held by the respondent is barred by limitation as is contended by the appellants. The law applicable is Act XV of 1877.…
Morris, J.@mdashThis suit was instituted by one Grish Chunder Bundopadhya, one of two auction-purchasers, who, on the 13th January 1871, jointly purchased the estate, Talook Sributso Doss, when it was put up to sale for…
Morris, J.@mdashThe plaintiff, appellant, lent money, in December 1875, to one Asman Singh, who, as security for the repayment of the loan, mortgaged an elephant to the plaintiff, retaining possession of the animal. 2.…
Richard Garth, C.J.@mdashWe think that this appeal must be dismissed. [The learned Judge here stated the facts and continued.] 2. The only ground of defence which has been relied upon is that in the former suit, which …
Pontifex, J.@mdash(The learned Judge, having gone through the evidence, confirmed the finding of the Sessions Judge. His Lordship then continued.) 2. The deposition before the Deputy Magistrate of one of the complainan…
Robert P. Collier, J. 1. The history of this case, as far as it is material to the judgment, is as follows: The Government of India, requiring land for a public purpose under the provisions of Act X. of 1870, gave the…
Pontifex, J.@mdashThe accused has been convicted u/s 60 of " The Bengal Excise Act," VII (B. C.) of 1878. This Section enacts that, " every licensed retail vendor who sells by wholesale...shall be liable for every such …
Cunningham, J.@mdashIn this case the plaintiff''s cause of action is the forcible obstruction in September 1877 of a right of way through the defendants'' premises, which the plaintiff alleges that he has peaceably and …