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Ainslie, J.@mdashIndependently of this there is another reason for which the order must be set aside. In the order of the Magistrate by which he referred the case to the Deputy Magistrate for explanation, it is said tha…
Richard Garth, C.J.@mdashWe have felt some difficulty in coming to a conclusion upon this case, partly from the peculiar nature of the rights claimed by the plaintiffs, and partly from there being no provision in the Li…
Richard Garth, C.J.@mdashWe think that, in this case, the lower Court is in error, through misconstruing the meaning of the Full Bench decision--Beer Chunder Munick Bahadoor v. Ramkishen Shaw 14 B.L.R. 370 : 23 W.R. 128…
L.S. Jackson, J.@mdashWe do not think it necessary to call upon the Government vakeel in this case, because we are of opinion that the judgment of the Court below is substantially correct. The terms of the kabooleut, wh…
White, J.@mdashThe appellant in this case applied, u/s 208 of the Code of 1859, for leave to execute a decree, which she alleged she had purchased at an auction sale. The Court below, taking into consideration a certain…
Spankie, J.@mdashWho, after stating the facts, continued: With reference to former precedents of the late Sudder Dewanny Adawlut of those Provinces, we cannot say that the Subordinate Judge was in error in dismissing bo…