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Autoo Misree and Others Vs Bidhoo Mookhee Dabee
Jackson, J.@mdashNow Section 207 applies only to cases where only one of several decree-holders for himself claims to execute the decree. In that case the Court is authorized to allow such claim, taking proper steps to …
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Koylash Chunder Paul Chowdhry Vs Preonath Roy Chowdhry and Others
Markby, J.@mdashThis was a suit instituted on the 30th May 1876. The limitation, therefore, which is applicable, is that which is contained in Act IX of 1871. The suit is brought not to set aside any order, but to estab…
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Rungo Lall Mundul Vs Abdool Guffoor and Others
Richard Garth, C.J.@mdashOur only doubt in this appeal has been, whether we ought to decide the case upon the materials before us, or to remand it for re-consideration; and we think that perhaps the safest course will b…
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Acts
Nirod Krishno Roy Vs Woomanath Mookerjee and Others
Markby, J.@mdashIn this case the Subordinate Judge of Furreedpore, upon the application of the plaintiff, and without any opposition on the part of the defendants, instructed an ameen to prepare a map of the land in dis…
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Karam Ali Vs Halima and Others
1. The Munsif appears to think that obtaining a certificate is indispensable to the competency of an heir to apply for execution u/s 208 of Act VIII of 1859. This is erroneous. A person who has not obtained a certificat…
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In Re: Petition of Hurro Soondery Chowdhrain
Ainslie, J.@mdashOn the 12th of this month we made an order directing the Magistrate to issue a commission for the examination of Hurro Soondery Chowdhrain, at the same time giving him leave to show cause why the order …
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Hurronath Bhunjo Vs Chunni Lall Ghose
Markby, J.@mdashI think that there is no ground upon which we can say in special appeal that the judgment of the lower Appellate Court was wrong. The decree is dated the 18th July 1864. By some reason or other the decre…
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The Empress Vs Nurul Huqq and Another
Ainslie, J.@mdashIn the case of Nilmadhub Ghosal 19 W.R. Cr. Rul. 1, a Bench of this Court held that we have no power to reduce the amount of recognisances which have been forfeited. The Bombay High Court has expressed …
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Ramjisdas and Imtiaz Ali Vs Rajah Bhagwan Bax and another
Robert P. Collier 1. This is an appeal from a judgment of the Commissioner of the Lucknow Division of the Province of Oudh, by which he varied an order made by the Superintendent of Incumbered Estates under the Oudh T…
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