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Morris, J.@mdash(who, after stating the facts, proceeded as follows):-The first question that arises is, whether Nilmoney Singh, as creditor of Taranath, has any locus standi? Whether he has such an interest in the esta…
Mitter, J.@mdash(who, after stating the facts, continued).-The Rajah and Madhub and Narain Mondul have appealed against the result of the case. It is contended on their behalf that specific performance cannot be decreed…
Richard Garth, C.J.@mdashThe plaintiff brought his suit to recover possession of an eight-anna share of taluks numberd 278 and 456, under the following circumstances: These two taluks and another numbered 96, together …
Richard Garth, C.J.@mdashWe think it clear that the last day on which a suit for the recovery of arrears of rent can be instituted under the Section referred to, is the last day of the third year from the close of the y…
Richard Garth, C.J.@mdashWe think that, having regard to the rule laid down by the Full Bench in Emam Momtazooddeen Mahomed v. Rajcoomar Das 14 B. L. R. 408; s.c. 23 W. R. 187, and to subsequent decisions of this Court,…
Richard Garth, C.J.@mdashThere is no doubt that the plaint in this case has been verified in an irregular way; but having heard Mr. Kennedy''s explanation, we have already informed him, in the course of the argument, th…
Richard Garth, C.J.@mdashIt appears to us that the real answer to this suit was rather a matter of law than of jurisdiction, but we think that the questions referred to should be answered as follows: 2. (i) A plea to t…
Pontifex, J.@mdash(who, after going into the merits of the case at some length, and stating the facts material to the question of res judicata, continued): 2. The question we have now to determine is, whether the prior…
White, J.@mdashThe appellant was the plaintiff in the lower Court, and that Court dismissed his suit without going into evidence. The question, therefore, to be determined upon this appeal is, whether in his plaint he s…
White, J.@mdashThis is an appeal against the order of the Judge of the 24-Pargannas, declining to sanction a lease, which sanction was applied for by Nitumbini Debi, as guardian of her two infant sons, u/s 18 of Act XL …