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Rampini, J.@mdashThis rule was issued to show cause (1) why the proceedings now pending against the petitioner Raj Kumari before the Magistrate should not be quashed, upon the ground that on the facts disclosed in the o…
W. Comer Petheram, C.J. and Rampini, J.@mdashI think that this appeal must be allowed, and for several reasons. 2. In the first place, it is, I think, extremely doubtful whether this arbitration clause applies to dispu…
1. The only point urged in appeal is that the decision of the lower Court on the first and second issues is incorrect.2. The lower Court has dealt fully with the evidence in regard to the first issue, and we concur in t…
Subramania Ayyar, J.@mdashThe learned vakil for the petitioner (second defendant) urged that the award of the arbitrators and the decreethereon were illegal in so far as they related to (i) the dismissal of the petition…
1. We have no doubt but that the finding of the Court below on both the issues raised before it is correct, and that the legal inferences drawntherefrom are also correct. It is urged in appeal that the appellant was mat…
Ameer Ali and Sale, JJ.@mdashIt appears that the house respecting which the question as to payment of probate duty has arisen forms the subject-matter of a suit, which was instituted by the testator with the object of o…
Sale, J.@mdashThe practice which prevails in England and to which Counsel has called my attention, namely, that of not publishing the name of the attorney, until the charges have been proved, has my entire sympathy. The…
1. The District Magistrate is right instating that no appeal lies against an order u/s 22 of the Cattle Trespass Act (I of 1871) Queen-Empress v.Raya Lakshma ILR 10 Bom. 230 and Dhiku v. Deno Nath Deb ILR 15 Cal. 712 .2…
Sale, J.@mdashThe plaintiff in this case claims the balance of a fund which belonged to his wife, and which is now in the hands of the defendant, the Administrator-General, as representing her estate, and he bases his c…