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Wilson, J.@mdashThe plaintiffs in this case are the successors in title to one Mutty Loll Seal, who died in 1854; and as such they seek to recover a house, of which the defendants are in possession. 2. The defendants a…
Wilson, J.@mdashThis is a suit by an ejected tenant of land in Calcutta against his landlord, in which he claims to be entitled to remove buildings alleged to have been erected on the premises in question by him, or his…
Straight, J.@mdashI had at one time the intention of disposing of the case in its present condition, but upon carefully going over it I feel that to do so would be to countenance an irregularity of procedure that ought …
Jackson, J.@mdashThe plaintiff appealed, and his appeal was heard by the Judge of Jessore. In that Court the plaintiff appears to have relied upon a judicial interpretation of Section 27 of Act VIII, but the Judge concu…
Jackson, J.@mdashUpon the precise question raised in this appeal, no previous ruling has been brought to our notice. The plaintiffs are some of several co-sharers who, indeed, owned much the larger portion of the estate…