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Robert P. Collier, J. 1. In this case a suit was instituted by two younger brothers against their elder brother, all being members of a joint Hindu family, whereby the younger brothers claimed two-thirds of the Inam v…
J.W. Colvile, J. 1. Accepting the facts found by both the Courts in India, their Lordships agree with the High Court that the liability of the appellant, as accommodation acceptor of the hundis, depends on the answer …
Richard Garth, C.J.@mdashWe think that there is no difficulty about the point which has been raised in these appeals. We have been referred by the appellants'' pleader to certain cases which were decided under the Limit…
Jackson, J.@mdashIt appears to us that this was properly a case cognizable u/s 471 of the Indian Penal Code, and not u/s 196; and that, consequently, the Magistrate had no jurisdiction to convict, but ought to have comm…
Prinsep, J.@mdashThis was a suit brought u/s 77 of the Registration Act, III of 1877, to obtain a decree, directing the registration of a document which had been refused by the Registrar. 2. The document in this case w…
James W. Colvile, J. 1. In this case the Appellant sued on a mortgage title, completed, as he alleged, by foreclosure under Regulation XVII. of 1806, Section 8, to recover possession of the property in suit from the R…
J. W. Colvile, J.@mdashIn this case the appellant sued on a mortgage title, completed, as he alleged, by foreclosure under Reg. XVII of 1806, Section 8, to recover possession of the property in suit from the respondent,…