Found 0 result
Showing 1158511- 1158520 of 0 result for ""
Phear, J.@mdashAs to this claim the defendants maintain there has been no binding award made; and clearly, as it seems to me, the plaintiffs, on their own showing, cannot succeed on this footing alone. 2. In the first …
L.S. Jackson, J.@mdashThe two questions raised in this appeal, which are of most importance, are, first, whether compound interest stipulated by the instrument on which the plaintiffs sue will run beyond the due date, w…
Macpherson, Officiating C.J. 1. We are of opinion that the decision of Markby and Birch, JJ., in Horil Pattuck v. Bhowaneeram Ante, p. 273 is right, and that the Limitation Act must be construed strictly as meaning tha…
Barnes Peacock, J. 1. The Respondents in this appeal were'' Plaintiffs in the suit. They sued to set aside the auction sale of one-half of mouzah Naila, which the Defendant, the now Appellant, on the 20th of March, 18…
Macpherson, Officiating C.J. 1. There is but one point raised in this special appeal. The plaintiff seeks to set aside a sale made during his minority by his elder brother Ashootosh Chatterjee, who was his guardian app…
Macpherson, Officiating C.J. 1. We think that the judgment of the lower Appellate Court ought to be affirmed. The point in issue has been expressly decided by the High Court of the North-West Provinces in the case of M…
Glover, J.@mdashThe first point we have to consider is her objection that this was not a case coming under Act XX of 1863, and that the Judge had no jurisdiction to try it. Now Act XX of 1863 was passed, as appears from…
Markby, J.@mdashAs we intimated in the course of the argument we concur with the learned Judge in his finding upon the second and third issues. We think that this suit is not barred by the previous suit in the 24-Pergun…
Macpherson, Offg. C.J. 1. In this case it appears that upon the 15th of September 1873, Baboo Nuffer Chunder Bhutt, the Officiating Additional Subordinate Judge of Moorshedabad, sitting as a Court of Appeal, reversed t…
Phear, J.@mdashIn this case questions of some nicety have arisen, and I feel it unfortunate that I have not had the advantage of advice from parties possessing conflicting interests. This Court is asked to construe the …