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Ghose and Wilkins, JJ.@mdashWe think that this rule must be made absolute. The District Registrar has made an order directing the prosecution of the petitioner in respect of certain statements made by him before the Sub…
Sale, J.@mdashI will make the order for grant of probate, as I am satisfied on the evidence that the deceased intended by signing his name in the attestation clause to execute the will. See In the goods of Casmore (L R …
Banerjee, J. and Maclean, C.J.@mdashThis appeal arises out of an application made by the respondent for setting aside the sale of a ganti tenure in execution of a decree for arrears of rent, on the allegation that he ho…
Banerjee, J.@mdashThis appeal arises out of a suit brought by the Plaintiffs, Appellants, to recover a sum of Rs. 1,004, on the allegation that the Plaintiff No. 1 gave to the Defendant a Currency Note for Rs. 1,000 for…
Rampini, J.@mdashIn this suit the Plaintiffs sued for possession of a plot of land and to prove his title thereto. The Court of first instance gave the Plaintiffs a decree, The Lower Appellate Court has reversed the dec…
1. We agree with the Sessions Judge in the conclusions at which he has arrived. We accordingly set aside the conviction and sentence.
1. In this case a rule was issued calling upon the other side to show cause why the order of the Subordinate Judge giving rateable distribution under sec. 295 of the CPC should not be set aside. It appears that in a ren…
Trevelyan and Stevens, JJ.@mdashThe facts necessary to narrate for the determination of this case are not many. A suit was brought for possession of a certain property, and a decree was made on the 10th August 1886 givi…
1. Prior to the institution of the present suit, the plaintiff had instituted another, viz., Original Suit No. 189 of 1893, against these same defendantswho are contesting this suit. In that suit he sought to compel the…