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Mitter, J.@mdashIn this case the appellant has been adjudged liable for about Rs. 1,200 as mesne profits due for three years on account of the respondents'' share, three annas eight gundas one dumri, in Mouza Juggut, fo…
Garth, G.J. 1. The plaintiff, who is the owner of Mouza Mokimpore, brings this suit for the purpose of having a certain boundary ascertained between his mouza and the mouza at Chuck Gopal, which belongs to the defendan…
James W. Colvile, J. 1. The only material point to be decided upon this appeal arises in a somewhat peculiar manner. The suit was originally brought by the Plaintiff, Appellant, who is a mahajun carrying on business i…
J. W. Colyile, J.@mdashThe only material point to be decided upon this appeal arises in a somewhat peculiar manner. The suit was originally brought by the plaintiff, appellant, who is a mahajun carrying on business in t…
Pontifex, J.@mdashThe District Judge in this case has refused to grant an application under Act XXXV of 1858, to declare that one Kasinauth Boy is a lunatic, and to appoint a manager of his estate and guardian of his pe…
R. P. Collier, J. 1. The suit out of which this appeal arises was institued in the Court of the Deputy Commissioner of Lucknow, in the Province of Oudh, by the respondent, the Superintendent of the Court of Wards, on …
Robert P. Collier, J. 1. The suit out of which this appeal arises was instituted in the Court of the Deputy Commissioner of Lucknow, in the province of Oudh, by the Respondent, the Superintendent of the Court of Wards…
Richard Garth, C.J.@mdash(who having stated the facts continued):-We think that the lower Court has made a mistake in this case. 2. The plantiff says in his plaint that he was a party to the adjustment of accounts whic…
R. P. Collier, J.@mdashThe facts necessary to the understanding of this case are as follows:- Romanath Lahiri, who died in October 1831, had five sons, and left a widow, who died in the year 1849. One of his sons, Rogho…
Montague E. Smith, J. 1. This appeal arises in an action brought by Bangari Seshamma against his half-brother, Pedda Ramappa, to recover possession of the important polliam of Bangari. Several points, which resulted i…