Found 0 result
Showing 1158501- 1158510 of 0 result for ""
Ghose and Rampini, JJ.@mdashThis is a rule calling upon the Magistrate of the District to show cause why the order of the Sessions Judge should not be set aside on the ground that he refused to hear the pleader who was …
Watson, J. 1. This appeal depends upon the construction of certain provisions made by the will of the late Rajah Mokund Narain Deo in favour of the Rani Doorga Kumari, his youngest wife, and of their son Jogeswar Nara…
Hobhouse, J. 1. The plaintiffs in this suit, who are respondents in the appeal, represent the mortgagors of the property in dispute; and the defendants, who are appellants, represent the mortgagees. The present questi…
Hobhouse, J. 1. The plaintiffs in this suit, who are respondents in the appeal, represent the mortgagors of the property in dispute; and the defendants, one of whom is appellant, represent the mortgagee. The present q…
Macnaghten, J. 1. In this case there is a question as to the effect of the Will of Hara Nath, a Hindu gentleman, who died on the 14th of January 1882. Hara Nath left three sons. The eldest Jogendra Nath had attained m…
Banerjee and Gordon, JJ.@mdashThis appeal arises out of a suit brought by the plaintiff appellant to recover khas possession of certain Immovable property with mesne profits, and to obtain a declaration that a pottah an…