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Montague E. Smith, J. 1. This is a very clear case. Both the Courts in India have decided that the claim of the Plaintiff is barred by the limitation of twelve years. He brought his suit, as the adopted son of the lat…
Markby, J.@mdashIn this case a rule was issued calling upon Mr. Beadon, the committing Magistrate, and the prisoner William Jackson, to show cause why the commitment should not be quashed as contrary to the provisions o…
Sir Richard Couch, Kt., C.J.@mdashNo objection is taken in the grounds of appeal that the suit ought not to be dismissed as against the husband. The object of it was to have the balance which is due on the notes paid ou…
Sir Richard Couch, Kt., C.J.@mdashThe plaint in this suit stated that the defendant conspired and agreed with certain persons, named John McQueen and Mary Anne (his wife), to cause or suffer to be instituted and maintai…
Sir R. Couch, Kt., C.J.@mdashThis was an appeal from the award of Mr. Beaufort, the Judge appointed by the Government of Bengal under the Land Acquisition Act, 1870, for the town of Calcutta, and the question to be firs…
Sir Richard Couch, Kt., C.J.@mdashThe plaintiff in this suit is the endorsee and holder of a promissory note of the Government of India, dated the 31st of May 1859 and No. 013430 of 1859-60, for Rs. 18,400, and interest…
Sir Richard Couch, Kt., C.J.@mdashWe think this is not a case where the demand is for part of a distributive share under an intestacy or a legacy under a will. What is intended by these words in s. 32 of Act IX of 1850 …
James W. Colvile, J. 1. In this case the Appellant sued the Respondent, who was the zemindar of Marungapuri, to recover the amount alleged to be due upon the bond marked A. The material portion of the bond is this:--H…