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1. The plaintiff lent certain sums to the defendants, and the account between them was last settled on the 18th December 1888. In November1892, the plaintiff sued for the balance of principal and interest due. In order …
1. In our opinion the grant of a patta must, as long as an appeal against the decision of the Collector remains possible, be held to be conditionaland subject to the result of the appeal. Here an appeal was presented wi…
Trevelyan and Beverley, JJ.@mdashThe facts which it is necessary to narrate for the purpose of determining the questions which we have to decide in this appeal are as follows: On the 21st June 1886 the first defendant m…
1. We cannot agree with the view taken by the District Judge to the effect that registration is conclusive.2. The judgment cited ILR 15 M. 484 by him does not support that position. It appears from the judgment of the D…
Macpherson, J.@mdashThis appeal relates only to taluk Indra Narain Chowdhry in respect of which the plaintiff has obtained a decree. The defendant, who is the appellant before us, does not contest the correctness of the…
O''Kinealy, J.@mdashThis is a rule calling upon the District Magistrate and: upon the opposite party to show cause why the sanction granted to prosecute the petitioners should not be set aside. It appears that a charge …
1. This is a suit of a small cause nature, being a suit for kattubadi. The mere fact that the plaintiff asserted that the kattubadi was chargeable on landcannot be taken to alter the nature of the suit when, in fact, it…
John Edge, Kt., C.J. and Blennerhassett, J.@mdashThis was a suit for sale brought by the assignee of a mortgage. The mortgagees were Sri Ram and Ramji Mal. The defendants-mortgagors pleaded payment. In order to prove pa…