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Ainslie, J.@mdashWe think that the Judge is right in the view he took of the question of limitation. 2. The suit as framed was not one coming under the provisions of Section 27 of the Rent Law. The zamindar appears not…
Ainslie, J.@mdashThe final order in the suit, out of which the present case arises, was made by Her Majesty in Council. u/s 610 of the CPC the decree-holders were bound to produce a certified copy of the final order whe…
Pearson, J.@mdashHaving inspected the Collector''s proceedings we are of opinion that the first ground of appeal is valid and must be allowed. It appears that the plaintiffs father applied for a partition of 19 biswas a…
Ainslie, J.@mdashThe prisoner in this case laid an information at the police thanna against Sadheram, Bhokteram, and two others, stating that he suspected them of committing a robbery in his house. The police officer in…
Mitter, J.@mdashWe think that, upon the facts stated in the petition, the applicant is not entitled to a certificate under Act XXVII of 1860. The petition is based upon an unoomoti puttro alleged to have been executed b…
Mitter, J.@mdashOne Khoonjo Behary died on the 7th June 1878, leaving him surviving two sons, Gujadhur and Kanny, and his widow Musst. Gourah Koeri. Gujadhur and Kanny are step-brothers, Kanny''s mother being Gourah Koe…
Mitter, J.@mdashThis is a suit for arrears of rent at an enhanced rate. The rate at which the defendant pays being Rs. 3 per biga, the plaintiff in this action seeks to raise it to Rs. 5. 2. The plaintiff also prays fo…