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Richard Garth, C.J.@mdashAs regards the last point urged upon us, which only affects the question of costs, we think that the tender of the Rs. 1,043-5 was made in such a way, that the plaintiffs could not accept the su…
Wilson, J.@mdashIn deciding this case it seems to me important to see what questions are open and what not. With regard to a large part of the case there is no dispute. The plaint on one side, and the written statement …
Ainslie, J.@mdashWe think that the Sessions Judge might have disposed of this case u/s 419, Criminal Procedure Code without a reference to this Court. 2. The words "Court of appeal" in that section are not necessarily …
Kemp, J.@mdashThis is an application, not as the Judge states for a certificate to collect debts due to the estate of Kalee Sundari Chowdrain, who had no interest beyond a life-interest, but it is an application for a c…
Robert Stuart, C.J.@mdashI am reminded by the order of reference that in the case of Chando v. Alim-ud-din 1874 HCR NWP 28 I gave my judgment with hesitation. I did so, no doubt, but chiefly, if not solely, in consequen…