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Bhagwan Singh and Another Vs Murli Singh and Another
Spankie, J.@mdashWe understand that the shave of the defendants is expressed in bighas of which they are in possession and which they cultivate. These they have mortgaged to the plaintiffs, covenanting to give possessio…
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Jugdeep Narain Singh Vs Deendyal Lal
James W. Colvile, J. 1. The Respondent in this case is the only son of one Too/am Singh, and, the family being governed by the law of the Mitakshara, is joint in estate, in the strict sense of the term, with his fathe…
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Jugdeep Narain Singh Vs Deendyal Lal
J.W. Colvile, J.@mdashThe respondent in this case is the only son of one Toofani Singh, and, the family being governed by the law of the Mitakshara, is joint in estate, in the strict sense of the term, with his father. …
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Kali Churn Dutt Vs Jogesh Chunder Dutt
Ainslie, J.@mdashIt is obvious, that the defendant has received from the plaintiff, under successive decrees made during the long period that elapsed between the decree for enhancement and the reversal of that decree by…
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Sahebzada Roy Vs Raj Koomar Singh and Others
Richard Garth, C.J.@mdashAs this question has arisen from a conflict of opinion between individual Judges, Reporter''s Note--The rule as at reference to a Full Bench, passed in July, 1867, provides for reference to a Fu…
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Sheik Piru Vs Mohesh Mahto and Another
Richard Garth, C.J.@mdashWe are of opinion, that as this was a suit cognizable by the Court of Small Causes, no special appeal lies to this Court, although a question of title may have been incidentally raised in it. Th…
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Maharajah Pertab Narain Singh Vs Maharanee Subhao Kooer and others
J.W. Colvile, J. 1. The question raised by this appeal is the right of succession to the taluq of the late Maharajah Sir Man Singh, one of the most considerable, if not the most considerable, of the great landholders …
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