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1. The plaintiff -respondent sued to recover a sum of money upon an account stated on the 14th December 1874, between defendant and himself, which, however, was not signed by the defendant or his agent duly authorised i…
Sir R. P. Collier. 1. This case was reduced during the argument to a point of law, which becomes intelligible upon the statement of a few facts. 2. Brojo Kishor and Ram Kishor were brothers, joint in estate, of whom R…
Robert Stuart, C.J.@mdashThis is a reference to the Full Bench of the Court by Straight, J., and my self respecting a deficiency of court fees reported to us by the Office. The question was raised in a first appeal (No.…
Morris, J.@mdashIn our opinion, u/s 129 of the Presidency Magistrates'' Act, with the exception of the Advocate-General, Standing Counsel, Government Solicitor, or other officer generally or specially empowered by the L…
Straight, J.@mdashThe following facts must be recapitulated in order to make the grounds upon which this appeal is baaed intelligible. On the 24th April 1877, Mahadeo Lal, defendant No. 2, brought a suit for work done a…
White, J.@mdashThis is an appeal against the decree of the District Judge of Burdwan reversing the decree of the Munsif, which had been passed in favour of the plaintiff, who is the appellant before us. 2. From the lan…
Jackson, J.@mdashThe Appellate Court had also the survey map of the year 1844, to which objection had been taken, that objection being the old formal one, that, by an order of the Board of Revenue, the entire Government…