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Mitter, J.@mdashThe only point that has been raised before us is that Section 50 has no application to this case, because that section refers only to documents the registration of which is optional. 2. We think that th…
Jackson, Officiating C.J. 1. It seems clear that, upon the facts which have come out in the course of the hearing, the plaintiff had really no just cause of action against the tenant-defendant. The tenant had paid his …
Mitter, J.@mdashIn special appeal the decree-holder contends that, although in form the application of the 22nd of December 1874 was an application to execute the decree, in substance, under the circumstances of the cas…
Markby, J.@mdashIt appears to me that the judgment of Mr. Justice Ainslie was right. The plaintiff, who was an auction-purchaser, and claimed the privileges of Section 37 of Act XI of 1859, sued, not to eject but to enh…
White, J.@mdashThe point raised by this appeal is, whether the defendant (the respondent before us) is entitled from the annual profit,--viz., Rs. 11,700,--payable by him to the plaintiff (the appellant before us) under…
Robert Stuart, C.J.@mdashI doubt very much whether this appeal lies. The original trial took place before Mr. Liston, the Deputy Commissioner of Jhansi, and, as directed by Section 36 of the Criminal Procedure Code, the…