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Maclean, C.J.@mdashThe answer to the question submitted by this reference appears to me to depend upon the question how the interest arises. If it arise and be held to be payable by virtue of Act XXXII of 1839, it appea…
Maclean, C.J.@mdashThe question for our decision is: "Whether, having regard to the provisions of Section 265 of the Civil Procedure Code, the Civil Court can make a partition of land of a revenue-paying estate when no …
Maclean, C.J.@mdashThe question for our decision is, "whether, when the parties to a suit, have by an agreement adjusted the subject (sic) of the suit the Court can or cannot, by an order made in the suit, (sic) order s…
Banerjee, J.@mdashThe facts of this case, as set (sic) Government. In 1854 his father gave a putni (sic) share of the estate to the defendants'' preder(sic) alleges that the land being held ijmali, although separately f…
Banerjee, J.@mdashThe facts of this case, as set out in the referring order, are shortly these:-- The Plaintiff is the proprietor of an entire estate paying revenue to Government. In 1854, his father gave a putni lease…
Francis William Maclean, C.J. and Banerjee, J.@mdashThis appeal arises out of a suit brought by the plaintiffs, appellants, for a declaration of their right by purchase to a 1 anna 15 gandas 2 karas 2 krantis share in c…
Treyelyan, and Beverley, JJ.@mdashThis suit was brought by all the members of a Mitakshara family (sic)e one, namely, Mangru Mahton, who was the fifth defendant, for the (sic)pn of obtaining possession of property which…
1. The Subordinate Judge has given excellent reasons, founded on clear documentary and oral evidence for his conclusion that the transfers to the6th defendant were bynami for the family of the plaintiff and defendants 1…
1. The Subordinate Judge has given excellent reasons founded on clear documentary and oral evidence, for his conclusion that the transfers to thesixth defendant were benami for the family of the plaintiff and defendants…