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B. Peacock, J.@mdashThis 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 Takaitni …
Richard Garth, C.J.@mdashThe only question in this appeal is that of limitation; and, in order to the proper solution of that question, having regard to the authorities to which our attention has been called it is neces…
Richard Garth, C.J.@mdashThis is a suit brought by the plaintiff Protap Chunder Dass to recover from the defendants the sum of Its. 20,740 for principal and interest due upon two hundis each dated the 17th of September …
Richard Garth, C.J.@mdashI am of opinion that the property in question did not pass to the defendant under the sales made by the Sheriff. 2. It may be, that if the suit instituted by the Land Mortgage Bank on the 10th …
McDonell, J.@mdashThe plaintiff sued to recover 994 rupees 5 annas 9 pie principal, with interest, under a teep executed by the defendants. Both the lower Courts have decreed the plaintiff''s claim. In special appeal it…
Ainslie, J.@mdashThe question raised by this application is whether, in 1876, Section 12, Act VIII of 1859, applied to the Sonthal Pargannas in respect of suits in which the subject of dispute exceeds Rs. 1,000 in value…
Jackson, J.@mdashThe specific ground on which the special appellant impugns the conveyance which has been upheld by the lower Appellate Court is that the guardian who conveyed the property on behalf of his minor son was…
L.S. Jackson, J.@mdashThe plaintiff''s sued in this case to recover possession of land which they claimed under two distinct titles--one being a title by sale and the other under a lease or usufructuary mortgage. The Co…
Maclean, J.@mdashThe appellants have been convicted by the Sessions Court of the 24-Pargannas of an offence under the Registration Act, VIII of 1871, and as the trial was held with a jury, the petition of appeal filed o…
Markby, J.@mdashThis is a suit for arrears of rent under Beng. Act VIII of 1869. It has been dismissed by the Court of first instance as barred by limitation; and plaintiff''s appeal having been dismissed, he has brough…