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Montague E. Smith, J. 1. This is a suit brought by Rani Mewa Kuwar, the granddaughter of Rajah Ruttun Singh, against Rani Hulas Kuwar, the widow of Khyratee Lall, who was a grandson of the Rajah, to recover an 8 1/2 a…
Montague E. Smith, J. 1. The suit out of which these appeals have arisen was brought by the Appellant to recover possession and be registered as proprietor of various parcels of land, all of which once belonged to one…
Markby, J.@mdashNow so far as the judgment of the Judge set aside that part of the Munsif''s order which relates to the defaulting purchaser, we think he was right, because he is not before the Court, and we have really…
James W. Colvile, J. 1. The Appellant in this case is the childless widow of Monsobirt Lass, who was the son of one Showkee Lall, and the Respondents are the descendants of the three sons who, with Showkee Lall, const…
James W. Colvile, J. 1. These cases, in which the parties are the same and the facts are the same, turn upon a point of law which admits of being very shortly stated. The Plaintiffs bring their suit for the purpose of…
James W. Colvile, J. 1. The suit which has given rise to this appeal was brought by the Appellant in January, 1865, against the Respondent, to establish the right of the former to a toda giras huq upon the inam villag…
Robert P. Collier, J. 1. This was a case in which Mirza Himmut Bahadoor was the Plaintiff, Sahebzadee Begum and Mussumat Bismullah Begum, one being the widow and the other the illegitimate sister of Mirza Ekbal Bahado…
Robert P. Collier, J. 1. In this case the Plaintiff was the possessor, under a gantheedaree lease, of a portion of land designated as Lot 100 in the Soonderbuns. The Defendant was the possessor, under a grant from the…
James W. Colvile, J. 1. The point is important, and enough has beer said to make it desirable that it should be discussed. Special leave may be granted on the usual terms for the purpose of raising the question.