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Kennedy, J.@mdashI had this case set down for settlement of issues, because one of the Judges of this Court has expressed an opinion that a suit on a decree of the Small Cause Court cannot be maintained in this Court. I…
Ainslie, J.@mdashWe think that, under the circumstances stated by the Magistrate, it is not desirable that the Court should interfere in the present ease. In the 4th paragraph of his letter the Magistrate expresses a do…
Richard Garth, C.J.@mdashThe appellant, Mr. Kellie, contends-- 1st. That this Court had no jurisdiction to confirm the award, and 2ndly. That the authority of the arbitrators was revoked by both parties before the awa…
Kennedy, J.@mdash(after finding on the evidence in favour of the plaintiff) continued: The next question is with respect to the alleged alteration. As to that I fully believe the plaintiff''s account of what occurred, a…
Montague E. Smith, J. 1. This is a suit brought by the Appellants, the sons and heirs of Share Mahammed, the vendee under a deed of sale which on the face of it purports to have been made by three persons, Moburuh Jan…
Montague E. Smith, J. 1. This is a suit brought by the appellants, the sons and heirs of Shere Muhammad, the vendee under a deed of sale which on the face of it purports to have been made by three persons, Mubarak Jan…
J.W. Colvile, J.@mdashThis is an appeal from an order made by the Judicial Commissioner of the Central Provinces whereby he has decreed to the respondent, the plaintiff in the suit, who does not appear upon this appeal,…
Barnes Peacock, J. 1. This is an appeal from a decree of the Commissioner of Seeta-pore, in Oudh, dated the 10th of June, 1872, affirming a decree of the Settlement Officer of that district, dated the 21st of December…
B. Peacock, J. 1. This is an appeal from a decree of the Commissioner of Seetapore, in Oudh, dated the 10th June 1872, affirming a decree of the Settlement Officer of that district, dated the 21st of December 1871. …