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Beverley, J.@mdashThis was a suit brought by seven Gyawals to restrain the defendant from taking certain action in respect of a masonry platform round a sacred tree in the town of Gya, and the plaintiffs came into Court…
1. We think that this Rule must be made absolute. The applicant in this Court has purchased some mortgaged property and has obtained possession of the said property u/s 319, C.C.P. The applicant in the Court below, Shib…
1. We do not clearly understand the grounds on which the District Judge has dismissed this suit. The second defendant''s Vakil, in the course of thetrial, raised an objection that the promissory note was not endorsed to…
Knox, Burkitt and Aikman, JJ.@mdashThis case was called for on a perusal of the Sessions statement of the Bareilly District for the month of October 1896. The Sessions Judge had convicted an accused person of separate o…
Beverley, J.@mdashThis is a suit upon a mortgage bond, and the only question raised in this appeal is whether or not the suit was instituted within twelve years from the date on which the money sued for became due. 2. …
1. We are of opinion that this Rule must be discharged. The Rule calls upon the opposite party to show cause why the proceedings directing the partition of the properties mentioned in the petition should not be stayed p…
Arthur Collins, Kt., C.J.@mdashThe question referred to the Full Bench is whether the decree, made in a suit in which the karnavan of aNambudri illom or a Marumakkatayam tarwad is in his representative capacity joined a…
Ghose and Gordon, JJ.@mdashAfter hearing both sides in this matter, we think that the rule should be made absolute upon both the grounds on which if, was granted. 2. The complaint was one for illegal obstruction of wha…
1. There can be no doubt that in the letter the defendant''s husband merely asked for a loan of money. The letter does not amount to a promise,and no obligation would have arisen unless the addressee had consented to co…