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Pontifex, J.@mdashI have looked at the English authorities cited by Mr. Keunedy, and have no doubt that the rule is that when a defendant is sued in England for verbal slander, he must be sued alone. If that had been a …
Morris, J.@mdashIn the view which I take on the merits, it is unnecessary for me to say more on the question of jurisdiction that has been raised than that, in my opinion, the Magistrate had jurisdiction to try the case…
Montague E. Smith, J. 1. The questions in this appeal arise upon a clause in the will of the late Hon. Prosono Coomar Tagore, making provision for the cesser of the estate of the persons entitled under the limitations…
Pontifex, J.@mdashI regret that I am unable to grant this application for probate. The English Act requires that the witnesses shall "attest and subscribe" the will. The Indian Act requires that the witnesses shall "sig…
Sir Richard Couch, Kt., C.J.@mdashThe case, as stated, assumes that Act IX of 1872 applied, and when the case was first argued before as, no question was raised as to the application of that Act, but, subsequently, when…
Robert P. Collier, J. 1. In this case a Hindu widow lady, of the name of Ranee Dhun Kowur, in the year 1854 sold an estate to the Defendant by a conveyance in which she purported to give him an absolute title, what we…