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Jackson, J.@mdashIn this case the plaintiff sued upon an instrument called a chitta, which purported to acknowledge the receipt of money repayable with interest at 12 annas per cent. This instrument being tendered in ev…
Barnes Peacock, J. 1. The Appellants in this case are Messrs. Jardine, Skinner, & Co. They were the Defendants in a suit brought against them by Rani Sarut Soondari Debi to recover possession of a 2 annas 15 gunda…
Jackson, J.@mdashAs we have no doubt whatever as to what ought to be the result of this appeal, and as there are other cases depending upon it, we may as well announce what our decision is. We may, if necessary, hereaft…
R.C. Mitter, J.@mdashIn this case we think that the lower Appellate Court has taken a correct view of the law of limitation applicable to the facts about which there is no dispute between the parties. 2. The rent claim…
Barnes Peacock, J. 1. This is a suit brought by Doorga Persad Singh, son of Gopi Nath Singh, alleging himself to be the proprietor of talook Guddi Chakai and other property in Zillah Monghyr. The suit is against Tekai…
Broughton, J.@mdashThe plaintiff in this case such for adjudication of right to, and confirmation of possession of, land. He bases his title on a deed of sale dated 16th Falgoon 1267 F.S., corresponding with the year 18…
L.S. Jackson, J.@mdashVarious questions have been raised on the part of the special appellant, one of which is that the plaintiff''s suit must fail, because it was a suit for enhancement and no notice of enhancement had…