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Birch, J.@mdashIt appears to me that, in a case of this nature when no place of performance is prescribed by the agreement, or exacted by the necessities of the case, what we have to look to, is the intention of the par…
Macpherson, J.@mdashIt appears to me that I ought not to make any order in this matter affecting the custody in which the infant now is. The habeas corpus was granted upon an affidavit of Michael Cohen, the father of th…
Sir Richard Couch, Kt., C.J.@mdashThe facts out of which this suit arose are as follows:--Bishnath Sahai, the father of the plaintiff, was a descendant from Ainee Sahai, a younger brother of Maharaja Roghonath Sahai Deo…
Sir Richard Couch, Kt., C.J.@mdashWhen this regular appeal came before us for decision, after hearing the argument on both sides, we considered it necessary to refer for decision by a Full Bench the question whether, un…
L.S. Jackson, J.@mdashIt appears to me that the Legislature has used words wide enough to include a case of this kind, doing what might reasonably be supposed to be their intention, and providing that, when a decree has…
Sir Richard Couch, Kt., C.J.@mdashIn the judgment, by which this case is referred to us, it is found that Krishna Das was a ryot, and that he continued to be so down to the time when he sold his tenure to the defendant.…
Phear, J.@mdashBeharee Lall is evidently the real defendant in this suit. And he sets up more than one matter of defence; amongst other things he says that the suit is barred by limitation; also that the plaintiff has n…
Sir Richard Couch, Kt., C.J.@mdashIn this case a charge was preferred by the applicant against Okhoy Coomar Shaw and others before the Magistrate of an offence of criminal misappropriation. The Magistrate dismissed the …
Jackson, J.@mdashIt seems to me there was really no valid defence to the plaintiffs'' suit. 2. The plaintiffs did not sue to recover, ns the Subordinate Judge supposes, a particular part of the premises in which Juggur…