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Sir Richard Couch, Kt., C.J.@mdashI think we should first consider whether a special appeal lies in this case. If it does not, it is not necessary to determine whether the decision of the lower Appellate. Court is right…
James W. Colvile, J. 1. This is an appeal against the decree of the High Court of Madras, affirming a decree of the Civil Judge, of which the ordering part is in these words: "The Court doth order and declare that as …
Montague E. Smith, J. 1. The Appellants sued in the Court of the Judge of zillah Davea as sebaits of an idol called Lukshmi Narain Thalcoor to set aside two decrees dated respectively the 27th of February, 1852, and t…
Montague E. Smith, J. 1. This suit was brought in the Civil Court of Dacca by Moulvie Wahid Ally against his father Moulvie Abdool Ally, in his own right and as the heir of his deceased wife Eftekhurunissa, and as the…
Barnes Peacock, J. 1. The Respondents were Plaintiffs and the Appellants Defendants in the Court below. The Plaintiff, Rajoneekant Mitter, as the only son of a daughter of Bam Nursing Bose, deceased, sued to recover a…
Macpherson, J.@mdashIt was contended for the plaintiff that the will, as far as it provided for a dedication to the idols, and as far as it restrained alienation of the property, was void and inoperative; and that the d…
Sir Richard Couch, Kt., C.J., Kemp and Ainslie, JJ.@mdashThe referring order points out that this question may have to be considered with reference to both ss. 2 and 7 of Act VIII of 1859, but for the present it will be…
Sir Richard Couch, Kt., C.J.@mdashThe case first came to be heard before us on the 16th of September last, when it was admitted that the decrees were not decrees under Act X of 1859, and it was stated that the rent whic…
Pontifex, J.@mdashThis Court doth declare that the estate and effects to which the said Sreematty Joymoney Dossee, deceased, had, during her life, been entitled for the estate of a. Hindu daughter, became and were on he…