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Goury Pershad Vs Sunkur Pershad
Broughton, J.@mdashThe plaintiff (respondent) sued his brother the defendant (appellant) in this suit for Rs. 3,065 principal and interest, and being, as he describes it, the amount of debt due by the defendant and paid…
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Dwarkanath Mytee Vs Junmajoy Mullick
Mitter, J.@mdashThis is a suit to recover possession of 31 bigas and 5 cottas of land as appertaining to Mouza Hijultola. A dispute arose between the plaintiff and defendant as to the boundary of their respective villag…
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Acts
Bepin Behari Singh Vs The Government
Mitter, J.@mdashIn this case the Munsif awarded a partial decree in favour of the plaintiff, but on appeal the District Judge has reversed the judgment of the Munsif, and has wholly dismissed the plaintiff''s suit. 2. …
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Daimoddee Paik Vs Kaim Taridar and Another
Jackson, J.@mdashThe point raised in this special appeal is one which was considered on more than one occasion previously. We have no doubt that the Judge is in error in thinking that the parties are at liberty to rely …
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Acts
Gouri Nachiar Vs Chidambaram Chettiar and others
James W. Colvile, J. 1. This appeal arises out of a suit brought by the younger son of one Gouri Vallabha Tevar, the late zemindar of a dependent zemindary carved out of the great Sivaganga estate, against his elder b…
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Gulab Dai Vs Jiwan Ram and Others
Pearson, J.@mdashThe lower Appellate Court''s finding that the former suit was withdrawn by the plaintiff is, in our opinion, an incorrect construction of the fact. The fact is that she failed to deposit the talabana re…
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Auhindro Bhoosun Chatterjee Vs Chunnoololl Johurry and Another
Pontifex, J.@mdashDecree for an account of principal and interest due on the mortgage to the plaintiff, in default of payment the property to be sold and plaintiff to be paid first, after satisfaction of the decree of B…
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