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Birch, J.@mdashIt is contended that the Judicial Commissioner''s order of remand was illegal and ought to be set aside; and further that his judgment reversing the order of the Deputy Commissioner passed on remand is ba…
Montague E. Smith, J. 1. This was a suit brought by the Respondents against the present Appellant, Tacoordeen Tewarry, for a confirmation of their possession of certain mouzahs; and their plaint, which declared that t…
Sir R. Couch, Kt., C.J.@mdashNow, in considering what conclusion we ought to come to in these appeals, we must look at the case as a whole. Mr. Kennedy, who appeared for the respondent, intimated that, if he were not al…
Barnes Peacock, J. 1. This is a suit for possession and mesne profits of a durputnee mehal brought against the zemindar. The charge is that the zemindar in collusion with the heirs of Rutnessur Boy, who was said to be…
Birch, J.@mdashThe local Legislature has, in s. 102 of Act VIII of 1869, substituted for the words "Zilla Judge," used in Act X of 1859, the term "District Judge." This, in the General Clauses'' Act, I of 1868, passed b…
Montague E. Smith, J. 1. The only question in this appeal, which comes before their Lordships in the shape of a special case, is whether the suit brought by the Appellants against the Collector of Bareilly and the pur…
Sir Richard Couch, Kt., C.J.@mdashWhether the landlord is entitled to this, or not, depends in our opinion upon the claim which is stated in the plaint. If the claim is in the alternative, and thus the ryot has notice t…
Sir Richard Couch, Kt., C.J.@mdashThe question referred to us for decision is whether, amongst Sudras in Bengal, in addition to the giving and taking of the child in adoption, any, and if any, what ceremonies are necess…
Sir Richard Couch, Kt., C.J.@mdashThe case came before the learned Judges, apparently under the power, which it has been considered is given to the High Court by the 15th section of the High Courts Act, to annul or reve…
Montague E. Smith, J. 1. This is an appeal from a judgment of the High Court of Judicature at Fort William in Bengal. It arises in an action brought y a land company, called the Port Canning Land, Investment, Reclamat…