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1. In this case Rs. 10. a month of the salary or wages of a peon in the Arni Jaghir have been attached in advance in execution of a decree.2. The District Judge has confirmed the order of the District Munsif and this is…
Wilkins, J.@mdashThis is a rule calling upon the District Magistrate of Backer-gunge and the accused Ahamad Ali to show cause why the order of the Deputy Magistrate of Barisal, dated the 3rd May last, directing that the…
1. We do not think that Exhibit III is evidence of an implied undertaking by the plaintiff that he accepted the rates and terms of the patta, Exhibit A.2. But the second point urged that the suit was not brought within …
Shephard, J.@mdashThe question is whether the plaint, having been presented with an insufficient Court-fee stamp on the last day allowed by thelaw of limitation, viz., the 29th March 1893, and subsequently within the ti…
1. On the facts found by the District Judge we do not think he was justified in his conclusion that the transaction was in fraud of creditors.2. The Judge finds there was good consideration for the mortgage, but conside…
Banerjee, J.@mdashThe petitioners were called upon by the Deputy Magistrate of Mymen singh u/s 514 of the Code of Criminal Procedure to show cause why the bond executed by them as sureties for Ram Kant Chango and Hara C…
1. This is an appeal from the District Judge allowing an execution petition on the ground that though dated more than three years after the lastpreceding application it is in effect a mere revival or continuation of it.…
1. This is an appeal from the District Judge of Tanjore allowing an execution petition on the ground that though dated more than three years afterthe last preceding application, it is in effect a mere revival or continu…
1. According to the law declared in the Contract Act, Section 43, especially when taken with Section 29 of the Civil Procedure Code, it is clearthat it is not incumbent on a person dealing with partners to make them all…
1. The case set up in the plaint is that the well was not the private property of the defendants, but was situated in poramboke land and was used bythe plaintiffs, and those on whose behalf they sue, as a matter of righ…