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Ainslie, J.@mdashThere is no evidence to show that, by agreement or otherwise, the accumulation of water is limited to a certain quantity; and that when the water rises to a given height, the defendants, or the plaintif…
Richard Garth, C.J.@mdashI am of opinion that in this case the plaintiffs are barred by the former judgment. It is to be observed, that the present suit is not to recover khas possession of the property in question. The…
Richard Garth, C.J.@mdashThis suit is brought by the plaintiff, the zemindar of the mehals of Khurukpore, to recover from the defendants certain arrears of rent in respect of Taluk Kukwara, appertaining to the Khurukpor…
Jackson, J.@mdashThis is an appeal from the judgment and decree of Mr. C.T. Manson, Deputy Collector, also called Extra Assistant Commissioner, of Rajmehal, which is admittedly and entirely within the Sonthal Pergannas.…
Richard Garth, C.J.@mdashWe are of opinion that "applying to enforce the decree" in Article 167 means the application (under Section 212, CPC or otherwise) by which proceedings in execution are commenced, and not applic…
Markby, J.@mdashThe plaintiff in this case sued to recover possession of a mouza which ho alleged to be his ancestral property. He stated that the property had been sold to the defendant by his father in May 1862, that …
Pearson, J.@mdashThe first two grounds of the appeal appear to be incontrovertible. The plaintiff is doubtless entitled to the whole of the dower which her late husband agreed to give her, and which was fixed not in ref…
Kennedy, J.@mdashIn this case it seems that I have omitted to give judgment on a question as to the right of a mother on partition amongst her sons to obtain a share'' as representative of a deceased son, as well as a s…
Kemp, J.@mdash(who, after stating the facts, continued as follows): In special appeal it is contended that the Judge committed an error in law in holding that in Assam a Hindu cannot divorce his wife, and that he has al…
Richard Garth, C.J.@mdashThis was a suit for an injunction to restrain the defendants from infringing an invention of the plaintiff for the rolling of tea, leaf, the specification of which was filed, under the provision…