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L.S. Jackson, J.@mdashIn answering on my part the question referred to the Full Bench, I have little to add to the reasons which I gave in referring this case. Those reasons, to my thinking, have not been answered. It i…
Kennedy, J.@mdashI have not been referred to any authority which shows me that the old practice with respect to the addition of parties to a suit has been retained. The CPC seems to have been introduced by the rules of …
Richard Garth, C.J.@mdashWe are clearly of opinion that no appeal lies in this case, and that we ought not to grant leave to admit the appeal. Leave granted by a Judge to institute proceedings is not a ''judgment'' with…
Robert Stuart, C.J.@mdashIn this reference the question is whether the Sessions Judge of Mainpuri was justified in ordering a commitment to this Court on a charge under Sections 457 and 380 of the Indian Penal Code q.v.…
M.E. Smith, J. 1. This suit was instituted by Mr. Robert John Jackson, who upon his death has been succeeded on the record by the present plaintiff, for the purpose of setting aside certain conveyances by him to the t…
Montague E. Smith, J. 1. This suit was brought "by the present Appellants to obtain possession of an eight annas share of mouzah Toee, and the plaint also prays for the annulment of the mokurruri tenure which the Resp…
M.E. Smith, J.@mdashThis suit was brought by the present appellants to obtain possession of an eight-anna share of Mouza Toee, and the plaint also prays for the annulment of the mokurari tenure which the respondents cla…
Birch, J.@mdash(after stating the facts, continued as follows): I do not treat the suit as one brought to annul the sale on the ground of its having been made contrary to the provisions of Act XI of 1859. What the plain…