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Morgan, C.J. 1. "I gave my reasons for affirming the decree of the District Court orally at the conclusion of the argument. So far as I can now recall them, they were substantially as follows. 2. "Admitting, as the …
Jackson, J.@mdashThe present suit was brought by the plaintiff, who is a co-sharer in a certain khas chuck in the Sunderbuns, against the defendants Nos. 1 to 7 as principal defendants and under-tenants, and against the…
Morris, J.@mdashWhere a suit is brought u/s 52 of the Rent Law, for the recovery of arrears of rent and for ejectment in the same action, and the amount claimed is less than Rs. 100, an appeal cannot, u/s 102, lie to th…
Jambs W. Colvile, J. 1. This suit was brought by the Plaintiff, the widow of one Gopal Lall Mullich, to recover possession of property which formerly belonged to his nephew, Gocool Chunder, who died in November, 1841.…
Morris, J.@mdashThe Judge of Rajshahye, to whom the decree had been sent for execution in this case, was wrong in declining jurisdiction and in refusing to entertain the application made by the judgment debtor u/s 258 o…
Morris, J.@mdashIn our opinion the lower Appellate Court has put a wrong interpretation upon the decree of the 6th July, 1871, and has thereby extended the period for which the judgment-creditor is entitled to mesne pro…
Richard Garth, C.J.@mdashWe think it clear that, in this case, the evidence of the marriage is not sufficient to justify a conviction for adultery. 2. The marriage of the woman, as observed by the learned Judges who re…
Robert Stuart, C.J.@mdashI am quite clear that the Civil Court could entertain this suit, and on this point I agree with Mr. Justice Pearson that the contention to the contrary is so unreasonable as to be at once reject…