Found 0 result
Showing 1158391- 1158400 of 0 result for ""
Prinsep, J.@mdashThe plaintiff, as ijaradar of a third share, sues for rent at an enhanced rate. After the determination of the rate to which he is entitled, the rent has been decreed by the Lower Appellate Court. In sp…
James Colvile, J. 1. This is an unfortunate ease, inasmuch as, though reduced to a question of the interest of two Hindu widows in that which seems to be an inconsiderable estate, it now comes for the third time befor…
M.E. Smith, J. 1. This suit was instituted under Act XX of 1863, against the respondent, as the mutawalli of a Mahomedan religious endowment, for malversation in wasting and misappropriating the estate. The plaintiff'…
Markby, J.@mdashAt first I was inclined to think that the decision of the Court below was not correct; but, after hearing the argument, I think that decision was right. The plaintiff having been in partnership with the …
Turner, J.@mdashThe sale in this case extended not to the original debt but to the decree, and in the sale-deed no reference is made to any securities held by the original creditor, hi our judgment then the sale-deed co…
Markby, J.@mdashThe petitioner appealed to the Sessions Judge of Hooghly, who on the 28th of May affirmed the conviction and sentence. The petitioner then applied to this Court to set aside the conviction as illegal: fi…
Markby, J.@mdashIn this case, whilst execution proceedings were going on, the judgment-debtor filed a petition in Court notifying payment of a part of the sum due under the decree, and asking for a stay of execution for…
Markby, J.@mdashAs regards the question of the tenure being protected from enhancement, I do not think that there is any ground for interfering. As regards the other point, the facts seem to be that several persons, mem…
Markby, J.@mdashThe question turns on the construction of Bong. Act III of 1864, which was in force when the order of Mr. Jeffery was made. The powers and duties of the Municipal Commissioners are defined in Sections 6 …