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Ainslie, J.@mdashThe Registrar of Deeds having refused to register a certain document, an application was made in 1872 to the District Judge under Act VIII of 1871. On 23rd August 1872 the District Judge rejected the pe…
Markby, J.@mdashHe (the plaintiff) now brings the present suit for contribution, claiming that the defendant is liable for the mortgage-debt in proportion to the property comprised in the mortgage which was purchased by…
Oldfield, J.@mdashThe property in suit belonged to Sardar Singh, and at his death ho was succeeded in 1861 by his paternal grandmother, Muna Kuar, in the absence of nearer heirs. She died in 1873, leaving a daughter, Ph…
Pontifex, J.@mdashI think that the gift of this legacy of Rs. 20,000 to Paul Apcar, deceased, falls within the rule that, if a testator leaves a legacy absolutely as regards Ins estates, but restricts the mode of the le…
Pontifex, J.@mdashGranted leave; but, as the defendant was at Peshawur, directed that the time within which the defendant might obtain leave to appear and defend should be extended to the period of twenty-eight days. Th…
Ainslie, J.@mdashWe think that in the present case there can be no doubt that a suit does lie for the purpose of recovering the money which the plaintiff alleges to have been wrongly paid to the defendants under colour …
Markby, J.@mdashIt is impossible to distinguish this case from the decision in Mohummad Zahoor Ali Khan v. Thakooranee Rutta Koer 11 Moo. I.A. 468. There the suit, as originally brought against nine persons, was held by…
Turner, J.@mdashIt appears that licenses for the sale of spirituous and fermented liquors by retail may be granted in the North-Western Provinces for any term not less than three calendar months and not exceeding one ca…
L.S. Jackson, J.@mdashAnswering simply the question put to us, we think we are bound to say that Article 75 of the Indian Limitation Act of 1877 docs not apply, according to its strict terms, to a suit brought upon a ve…
Mitter, J.@mdashThe plaintiffs'' claim in this case is in respect of a large tract of chur lands, which was, it is alleged, formed by the recession of the River Kosi between 1273 and 1275 (1867 and 1869). The plaintiffs…