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Barnes Peacock, J. 1. This is an appeal from a decision of a Full Bench of the High Court of Judicature at Calcutta. It was admitted by virtue of a special Order of Her Majesty in Council, whereby the Appellant had le…
B. Peacock, J.@mdashThis is an appeal from a decision of a Full Bench of the High Court of Judicature at Calcutta. It was admitted by virtue of a special order of Her Majesty in Council, whereby the appellant had leave …
Barnes Peacock, J. 1. The question in this case is whether the Judgment-creditors, who on the 14th of January 1867, obtained in the Court of the Judge at Agra a decree against the respondents, were on the 9th of April…
Pearson, J.@mdashThe amount of the bond consisted of two items, viz., Rs. 1,650, principal, and Rs. 350, interest in advance at the rate of two per cent, per mensem for the period between the date of the bond and the 16…
Morris, J.@mdashA preliminary objection is taken by the decree-holder, respondent, that no appeal lies in this case, because the order appealed against is not an order passed u/s 351, declaring the judgment-debtor, appe…
Robert Stuart, C.J.@mdashThe circumstance that the accused, O''Brien, was at the time of the offence of which he was convicted under the influence of drink cannot in the least degree mitigate his guilt. The facts materi…