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White, J.@mdashThis is an appeal against an order of the Subordinate Judge of the 24-Pargannas, dated the 13th of October 1879. 2. It appears that the High Courts, on the 4th of August 1876, upon the application of Hur…
James W. Colvile, J. 1. This appeal is one of several which have come before this Board in suits concerning the estate of the well-known Colonel James Skinner, the construction of his will, and the somewhat peculiar r…
Jackson, J.@mdashIn this case I have the misfortune to differ in opinion from my learned colleague, and as the difference relates to a point of law, the appeal will have to be referred, u/s 575 of the Code of Civil Proc…
Mitter, J.@mdashI think that the question referred to us should be answered in the affirmative. An adopted son, according to Hindu law, takes by inheritance from the relatives of his adoptive mother in the same way as a…
White, J.@mdashThis is a second appeal against a decree of the lower Appellate Court, which rejected the appellants'' appeal as being put of time. 2. It is not disputed that the first appeal was barred, unless a certai…
Maclean, J.@mdash(after shortly stating the nature of the suit and defence, continued):--The first point in the defence filed by the Collector on behalf of the defendants is a denial of the alleged statement of account …
Jackson, J.@mdashWe are altogether unable to approve of the decision of the Sessions Judge in this case, as it appears to us that he has missed the true points in the case, and has given prominence-and given, so to say,…
Mr. Piffard 1. The Provisions of Section 72 point out clearly the officers who are to have jurisdiction over European British subjects. The Magistrate in this case had no jurisdiction. [Jackson, J.-- Your clients have …
Wilson, J.@mdashThe insolvents in this case, Messrs. David Cowie and John Cowie, with Bazette Colvin, were the partners in the firm of Colvin, Cowie, and Co. This case was heard on the 8th, 9th, and 10th instants; and t…
Morris, J.@mdashThis is a case referred by the Sudder Munsif of Sudharam, u/s 617 of the Code of Civil Procedure, raising the question of the date of payment fixed in a bond as governing the application of the law of li…