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Richard Garth, C.J.@mdashThis suit is brought by the Bank of Bengal to recover from the defendant the sum of Rs. 14,700 and interest upon his promissory note. 2. The defendant''s answer is, that the note was given to s…
Richard Garth, C.J.@mdashIf we were satisfied that, in the Mundul''s case (19 W.R. 101) their Lordships of the Privy Council intended to decide the question which is now referred to us, it would, of course, have been un…
Wilson, J.@mdashThere is no doubt that the practice should be settled, because the procedure is new, and it is very important that there should be a settled practice. I do not entertain any doubt as to what practice is …
Jackson, J.@mdashWe think there can be no doubt upon this question. It appears that, by the second schedule of the Code of Civil Procedure, Chap. xlvii, which deals with review of judgment, is extended absolutely to Cou…
Pontifex, J.@mdashThis case is one more instance of the plentiful crop of litigation which has sprung out of the decisions in the reported cases of Gridharee Lall (L.R. 1 IndAp 321: S.C. 14 B.L.R. 187) and Deendyall Lal…