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In Re: In the Matter of the Petition of Bhekraj Koeri
Richard Garth, C.J.@mdashUpon the assumption contained in the question referred, we are of opinion that the Court has power, under proper circumstances, to set aside the sale, notwithstanding the Judicial Commissioner''…
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Khetter Chunder Mookerjee Vs Khetter Paul Sreeterutno
Wilson, J.@mdashI think that the document is admissible in evidence. There are two questions to be considered first, proof of the contents of the document tendered; secondly, proof of execution. Section 65 of the Eviden…
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Acts
Pepin Vs Chunder Seekur Mookerjee and Another
Wilson, J.@mdashThis is a suit by the assignor against the assignees of a lease, in which the plaintiff seeks to be indemnified in respect of money which he has been compelled to pay by reason of the defendants'' failur…
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Ganpatji and Another Vs Saadat Ali and Others
Oldfield, J 1. The case of the plaintiffs is that taluka Birpur with all the villages appertaining to it and all existent and contingent rights connected with it had been hypothecated to Nawab Jafar Ali Mirza, for mone…
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Bemola Dossee Vs Mohun Dossee and Others
Richard Garth, C.J.@mdashThe question we have to decide in this appeal is, whether two adult ladies, who are the widows of two members of an undivided Hindu family governed by the law of the Dayabhaga, are bound by a mo…
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Kallu and Others Vs Gobind Singh
Straight, J.@mdashThis is a first appeal from a decision of the Subordinate Judge of Aligarh of the 30th June 1879. The plaintiffs-respondents sued for possession of mauza Chiti, pargana Chandos, by redemption of a mort…
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