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Phear, J.@mdashThe principal question which is now before us is, whether or not the evidence taken at the original hearing, together with that taken on remand, serves to establish, as against the plaintiffs, the encumbr…
Phear, J.@mdashIt appears to me that this so-called deed-of-trust puttro is in truth not practically a trust deed at all. Five gentlemen named in it, who are the makers of it, describe themselves as being coparceners un…
Montague E. Smith, J. 1. This was a suit brought by Thakoor Jeebnath Singh against Baboo Brumnarain Singh, represented by the Court of Wards, and the Maharanee Heeranath Koowuree, to recover the possession of the raj …
Macpherson, Offg. C.J. 1. We agree with the Subordinate Judge in thinking it proved that the defendant Gocoolanund for years (probably forty years or more) lived with and was brought up and treated by Hullodhur as his …
Mitter, J.@mdashFrom the foregoing statement it is clear that the defendant put the legality of her marriage, and consequently the legitimacy of her son, upon a social custom obtaining among her caste people. 2. The co…
Jackson, J.@mdashIt is a rule which we have always observed in affording relief to parties applying to this Court under s. 15 of the High Courts'' Act, that it must be made quite clear that the party applying for it has…
James W. Colvile, J. 1. The point raised by this appeal is one of novelty, and of some nicety. The facts out of which it arises are undisputed. 2. The Appellant is one of the registered shareholders of a certain est…
Montague E. Smith, J. 1. This suit was brought by the widow and two sons of Ishan Chunder Bannerjee against Baboo Lokhee Narain Roy, to recover possession of a 9-annas share of the zemindary called Kishenpoora. The ca…
Barnes Peacock, J. 1. This was a suit brought to recover rent at an enhanced rate after notice of enhancement for turuf Oomedpore, a dependent talook comprised within the Plaintiff''s 3a. 4g. share of the zemindary pe…