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Jackson, J.@mdashThe appeal out of which this second appeal arises was dismissed by the Subordinate Judge of Jessore, on the sole ground that the document put in evidence by the plaintiff, and which is called a sale-cer…
Jackson, J.@mdashThe plaintiff, who was the auction-purchaser of a taluk, sued to recover from the defendants, who were very numerous, a certain quantity of land. He claimed this land of course as having been a part of …
Pearson, J.@mdashThe appeal must prevail. The decision of the lower Courts is opposed to numerous rulings of this Court see Husain Bakhsh v. Madge ILR All. 525 to the effect that an application to transfer a decree for …
Ainslie, J.@mdashWho after stating the facts continued:The proceedings of the Deputy Magistrate have, no doubt, been very irregular, but it appears to us that the result arrived at is that which he must have arrived at …
Jackson, J.@mdashThe plaintiff''s suit has been dismissed on the ground of limitation, the Munsif not having taken the trouble to read with care the terms of the present Limitation Act, XV of 1877. He says: "The plainti…
Ainslie, J.@mdashThe Judge and assessors have concurred in finding the prisoners guilty of culpable homicide not amounting to murder committed in the course of a riot, and they have been sentenced u/s 304 of the Indian …