Found 0 result
Showing 1157761- 1157770 of 0 result for ""
White, J.@mdashThe defendant urges in appeal before us that Section 10 does not apply to the suit, but that the suit is barred by the operation of Article 120 of the Act. 2. In England, the Statute of Limitation does n…
White, J.@mdashThe circumstances out of which the present litigation has arisen are these: 2. The appellants, who were the plaintiffs in the first Court, claim to be entitled to certain shares in two properties, formin…
Pontifex, J.@mdashOn the preliminary objection taken by the respondents to the hearing of this appeal, we think that no appeal lies to this Court. Although Section 629 does give an appeal, yet second appeals to this Cou…
Wilson, J.@mdashIn this ease a decree had been made and a reference ordered. Then in 1875 the case was struck out of the reference list under Rule 537 in Mr. Belchambers'' book, and the application now made is to restor…
Pontifex, J.@mdashWe think that this is not a case in which a certificate ought to have been granted under Act XL of 1858. The applicant in the Court below is Mussamut Nazirun, and according to her own statement, at the…
White, J.@mdashIn this case the appellant (who is the defendant in the first Court) was sued u/s 52 of Beng. Act VIII of 1869 for the purpose of being ejected, and also for the recovery of certain arrears of rent. 2. O…
1. Mr. J.D. Bell for the Government contended, that Government should not be called upon to appear, but should only be called upon when a plaintiff seeks to institute a suit in order to see that the revenue is not defra…