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1. That the late Narasinga Rau''s widow Seshammal did in fact adopt the respondent as the son of her husband, was practically admitted on behalfof the appellants, the first of whom is Narasinga Rau''s undivided nephew a…
1. This is an appeal from an order made by the District Judge of Mozufferpore granting letters of administration with a copy of the Will annexed. The first question before the learned Judge was, whether the document was…
1. This was a suit by a tenant to recover specific property alleged to have been wrongfully distrained by his landlord, the defendant. The plaint prayed for the recovery of the property, or of its price,Rs. 100.2. The d…
1. This was a suit by a tenant to recover specific property alleged to have been wrongfully distrained by his landlord. The plaint prayed for therecovery of the property and of its price, Rs. 100. The defendant pleaded …
1. The answer to the first question referred to us is that there is a right and a moral duty in the mother, but no legal obligation. The answer to thesecond question is that the duty of the father is a religious one and…
1. The District Judge while stating the law correctly has failed to properly apply it.2. The last male owner died in 1880, and the defendant at once took possession of the property. The last male owner''s daughter, who …
Ghose, J.@mdashThis is an application for the transfer of a rioting case now pending trial in the Sessions Court at Faridpur, and the rule that was granted by us was upon two grounds, first, that by reason of the intere…
Maclean, C.J.@mdash(Banerjee, J. concurring). This appeal raises a very short point. The plaintiff is a zemindar, the defendant is his tenant. By the kabuliat the defendant agreed to pay the plaintiff an enhanced rent o…