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Ramcoomar Mitter Vs Ichamoyidasi
Jackson, J.@mdashWe are unable to concur in the judgment of the Courts below, although, of course, in dissenting from two Hindu gentlemen on such a point we feel considerable diffidence. But it appears to us that the pl…
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Chimman Singh Vs Subran Kuar and Others
Robert Stuart, C.J. and Oldfield, J.@mdashThe widows of Thamman Singh and guardians of his son the plaintiff, and of another son, Sirdar Singh, since deceased, executed on 19th July 1870, three deeds of mortgage of prop…
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Nobocoomar Mookhopadhaya Vs Siru Mullick
Richard Garth, C.J.@mdashI confess that I have considerable doubt as to the correctness of the judgment of the Court below; but as my learned colleague thinks that the judgment is right, and as I find that, on the Origi…
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Ramessuri Dassee Vs Doorgadass Chatterjee
White, J.@mdashThe respondent in this case obtained a decree against the husband of the appellant on the 8th April 1878, and before application was made for execution the husband died. On the 29th March 1879, the respon…
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Khetturpaul Sritirutno and Another Vs Kedarnath Nag
Tottenham, J.@mdashThe appellant in this case holds a jumma in the estate of the Sobha Bazar Rajah, the late Sir Radha Kant Deb Bahadoor, of which estate the plaintiffs are trustees. 2. By his lease the defendant was p…
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Rajender Dutt Vs Sham Chund Mitter and Others
Wilson, J.@mdashThis case came on for settlement of issues on the 19th and 22nd April, when the several questions of law arising in the case were argued. It was admitted that there was no real contest as to the facts of…
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Haran Chunder Banerji and Others Vs Hurro Mohun Chuokerbutty
Tottenham, J.@mdash(who, after shortly stating the facts, proceeded as follows:-- The material issues on the merits were, whether the will of Nobokishore, of which probate had been granted, could be questioned in this s…
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