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Sajedur Raj Vs Baidya Nath Deb, and Radha Raman Dhur
Macpherson, J.@mdashDoes not sec. 32 imply that they are not parties? This refers only to conduct of the suit. If the person who represents them under sec. 30, mismanages the suit, the others can come in under sec. 32, …
Rewat Mehton and Others Vs Dakeshur Pershad Narain Singh
Trevelyan and Beverley, JJ.@mdashIt is difficult to conceive of a case where the formalities of the law have been more neglected than in the present instance. 2. The suit was brought against a minor. No guardian ad lit…
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Acts
Jawadul Huq Vs Ram Das Saha
Macpherson, J.@mdashIn my opinion the decision of Mr. Justice Beverley is right. There is no Jaw in this country which prevents one of several co-proprietors holding the status of a tenant under the other co-proprietors…
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Munshi Jawadul Huq Vs Ram Das Shaha
1. This was a suit brought by the plaintiff to obtain khas possession to the extent of his share in a certain jote of five bighas of land in which the principal defendant had put up to sale and purchased the necessary r…
Augada Ram Shaha and Another Vs Nemai Chand Shaha
W. Comer Petheram, C.J. and Rampini, J.@mdashThe question we have to consider is, whether a statement made in the pleadings in an action, and which effects the caste of the person of whom it is made, is absolutely privi…
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Acts
Protap Chunder Sen Vs Tunsook Dass
Sale, J.@mdashThis application raises the question as to the meaning of the last clause of Section 70 of the Small Cause Court Act. The plaintiff obtained judgment in the Small Cause Court for a portion of his claim. So…
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Acts
Jiwat Dube Vs Kali Charan Ram and Others
Blair and Aikman, JJ.@mdashThis is the appeal of a decree-holder. The sole point urged upon us is one of limitation. It has been found that the application before the Court below was an application not made within three…
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