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Sir Richard Couch, Kt., C.J.@mdashThe first question to be determined is whether the suit is barred by the law of limitation. The Subordinate Judge who has decided against the plaintiff and dismissed the suit has in a m…
James W. Colvile, J. 1. This is a suit by the heirs and representatives of a Mahomedan lady named Bihee Mujo, to recover possession of property comprised in a zur-i-peshgee lease from the Defendants, who claim to be p…
Barnes Peacock, J. 1. In this case a question involving partnership accounts came before the First Court, that of the Assistant Commissioner. The Court referred the investigation of the accounts to Commissioners, unde…
Robert P. Collier, J. 1. This was a suit brought against the Secretary of State for India to recover possession of a certain rakh or piece of grass land situated in the Punjaub. The case of the Plaintiff was, that thi…
Montague E. Smith, J. 1. Their Lordships, considering the turn that the argument has taken, do not think it necessary to go at any length into this case. The suit was brought by the Appellants, the proprietors of mouz…
Barnes Peacock, J. 1. This was a suit instituted by the sons of Hurrish Chunder against Juggut Chunder, and Sreeman Chunder Mooherjee, praying, amongst other things, that a certain deed of assignment, dated the 23rd o…
L.S. Jackson, J.@mdashThe special appeal in this case raised a question of some difficulty and of great importance. We are asked to decide whether upon a mortgage in the English form, relating to immoveable property, si…
Markby, J.@mdashI think the question most be answered in the affirmative. Act IX of 1871 (the new limitation Act) clearly recognises a right on the part of a decree-holder to make such an application. No. 167 of the 2nd…