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Richard Garth, C.J.@mdashBefore answering seriatim the questions referred to us, I think it necessary to explain what I consider to be the law with regard to the non-joinder of plaintiffs in actions of contract. This ex…
Cunningham, J.@mdashThe prisoner in this ease applied for a certificate under Act XL of 1858 in respect of the estate of two infants, and in support of his application he gave a sworn deposition on the 4th October last …
Mitter, J 1. These appeals arise out of the same trial. The appellant s have been convicted of being members of an unlawful assembly, in which one Guru Churn received fatal injuries and one Babul Chund was less severel…
Morris, J.@mdashIn all the suits for arrears of rent out of which these appeals arise, the Subordinate Judge has declined to recognize the rates of rent fixed by the Collector in the proceedings held by him at the insta…
Pontifex, J.@mdashIn April 1878, rent being due from the defendant to the plaintiff for the years 1281, 1282, and 1283, the plaintiff instituted a suit for the rent of 1281, for which she obtained a decree. 2. Although…
Morris, J 1. We think that this appeal must prevail upon the authority of the decisions which have been quoted to us, viz., Mohidin v. Muhammad Ibrahim (1. Mad. H. C. Eep. 245), Nund Eishore Singh v. Hurree Pershad Mun…
McDonell, J.@mdashNow it appears to us that the plaintiffs are not entitled to succeed in this suit. It may be well to point out in the first instance that the case of the plaintiffs is, not that the defendants, holding…
McDonell, J.@mdashThis is a suit for enhancement of rent. The defendant in a tenant, under the plaintiff, of a holding, which originally consisted of 1,202 bighas, and the rent of which was originally fixed at Rs. 641-1…
Mitter, J.@mdashVarious objections have been taken by the defendants against the plaintiff in this suit, and the lower Courts have overruled them all. Some of them have been also taken before us in this appeal, but it w…
Mitter, J.@mdashWho, after stating the facts as above, continued.---Upon these findings of fact by the Subordinate Judge he framed the following judgment: It is hereby declared that only four-eighth-anna of Nirpur and …