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Mahmood, J.@mdashI am of opinion that this appeal must prevail, and the decree of the Lower Appellate Court be set aside, and the case be remanded for disposal on the merits. My reasons for this view are, that the suit …
White, J.@mdashWe have heard Mr. Sandel for the appellant, who is the plaintiff in the first Court. 2. The appeal is confined to a sum of Rs. 395. The lower appellate Court has held that the claim of the plaintiff is b…
Wilson, J.@mdashI don''t think there is any reason for doubt in this application. The facts are simple. Mr. McCorkindale employed the firm of Messrs. Orr and Harriss as his attorneys. On the 23rd of January last he died…
Straight, J.@mdashSection 43 of Act X of 1877, as amended by Act XII of 1879, is more apposite to the present case than s. 13. An obligation and a collateral security for its performance constitute the cause of action, …
Straight, J.@mdashIn this case the applicants were charged u/s 323 of the Penal Code with voluntarily causing hurt. The Magistrate, upon a careful consideration of all the evidence, acquitted them, but being of opinion …
Morris, J.@mdashThe ground taken by the Judge is, that this "defendant as tenant is not bound to pay his rent fractionally a single hour longer than he chooses so to do." And he supports this proposition by quoting a pa…
Sir M. E. Smith. 1. This was an application by Ganesh Lai Tewari, the appellant, as the representative of Maddan Mohan Tewari and Kalipershad Tewari, who had obtained a decree against the respondents, to execute that d…
Straight, J.@mdashThe applicant in this case was convicted by the officiating Magistrate and Collector of Gorakhpur of an offence against Section 34 of Act XVIII of 1869, for not having truly set forth in a sale-deed ex…