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Pontifex, J. 1. A question of construction arises on the testator''s will in this case. He left two sons, and a grandson by a deceased son. The plaintiff is the widow of the grandson who died after having attained his…
Ainslie, J.@mdashThere can be no doubt that at the date of the mortgage there was a two-annas share held by the decree-holder, which has subsequently passed to the judgment-debtors, and which obviously could not be subj…
Birch, J.@mdashIn this case the Judge states that he is unable to grant a certificate, inasmuch as the witness called by Mussamut Jussoda admits that the father of the minor is alive, and, therefore, in the Judges opini…
Birch, J.@mdashThis suit was brought to obtain a refund of the amount paid by the plaintiffs in excess of the rent due to the defendant for three years and a half, from the 1st Kartick 1277 to the end of 1280. 2. The S…
Jackson, J.@mdashIt is not stated that evidence was given of any special custom in this point. 2. The sale of the tenure would apparently pass all that was growing upon the land, unless the growing crops were excepted …
Jackson, J.@mdashIt appears to us that this case should have been dealt with under Chap. xix, and Section 648 has no reference to it.
Montague E. Smith, J. 1. The decision of this appeal is attended with considerable difficulty, since it presents a case which is not provided for by the Code of Civil Procedure. It becomes of importance to the parties…