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Robert P. Collier, J. 1. This is an appeal from a judgment of the High Court of Judicature at Madras rejecting a plaint under the 82nd section of the Code of Civil Procedure as containing no cause of action, a proceed…
Montague E. Smith, J. 1. This was a suit brought by Ramabai, the widow of Ramchandra Pant, against Narayanrao Ramchandra Pant, his eldest son, to recover arrears of maintenance. The claim states: " The liability to ma…
Richard Garth, C.J.@mdashIn this case we are unable to agree with the learned Judge of this Court. The suit was brought by the plaintiff to recover the rent of a jote from the ryot-defendant, upon the ground, that he ha…
Mitter, J.@mdashThe defendant in this case is owner of some 800 bigas contained in 56 plots scattered over four villages within the plaintiff''s patni taluks, The plaintiff, considering himself entitled to enhance the r…
Richard Garth, C.J.@mdashWe think that this case is quite undistinguishable in principle from that of Deendayal Lal v. Jugdeep Narain Singh ( L.R. 4 I A 247; S.C.I.L.R. 3 Cal 198). It was there held by the Privy Council…
Birch, J.@mdashThe plaintiffs'' case is, that they as mokudums of a 13-anna 6-gunda share of a jalkar have demanded an enhanced rent for their share of a fishery from the defendants after serving a notice calling upon t…
White, J.@mdashThis suit is instituted by persons who are creditors of the estate of Aushootosh Day, on behalf of themselves and all the other creditors of that estate against the defendant Mackintosh and also against C…
Robert Stuart, C.J.@mdashThe procedure before the Munsif in this case appears to me to have been most irregular. u/s 323 of Act VIII of 1859 the Munsif could only remit the award for reconsideration if an objection to i…
Mitter, J.@mdashThis is a suit to recover possession of 7 1/2 bighas of land upon the allegation that the defendants who held it as the plaintiff''s tenants were served with a notice by which their tenancy was determine…