Found 0 result
Showing 1158631- 1158640 of 0 result for ""
James W. Colvile, J. 1. This Court is unwilling to interfere with the discretion of the Judge below as to value, but this case presents peculiar features. The Defendant as well as the Plaintiff has taken the values at…
Robert P. Collier, J. 1. This was a suit instituted by three members of a Hindu family, alleged to be joint, against the fourth, who was the head of that family, to obtain a partition of the joint property. The case h…
Montague E. Smith, J. 1. This appeal has been heard ex parte, and after considering the opening of Mr. Leith, which has been made in a fair and candid manner, it appears that there are concurrent findings of two Court…
James W. Colvile, J. 1. Their Lordships are of opinion that this appeal must be allowed. It is an appeal against a decision of the Financial Commissioner, who, upon special appeal, overruled the finding of the two Low…
Sir Richard Couch, C.J.@mdashThis suit was brought for obtaining possession of the realties and personalities specified at the end of the plaint, and failing delivery of the latter, their value, together with mesne prof…
Sir Richard Couch, Kt., C.J.@mdashThe plaintiff in this case is one of the sons of Mohanund Bysack, who died on the 24th of October 1860, leaving three sons, namely, the plaintiff, Goureeloll, and Debendronath, and a wi…
Mitter, J.@mdashThe question raised in this special appeal is whether, according to Hindu law, an unchaste mother is entitled to succeed to the properties of a deceased son, it being established that she became unchaste…
Sir Richard Conch, Kt., C.J.@mdashWe are of opinion that, where a party to the suit requests the reservation of a question by the Small Cause Court for the opinion of this Court, and it is not reserved because the Judge…
1. This is an appeal from a decision of the Financial Commissioner of Oudh, dated the 21st of October, 1868, reversing on special appeal a judgment of the Commissioner of Seetapore. 2. The suit was brought by the pres…
James W. Colvile, J. 1. The Respondent, the talookdar of Sessendee, is one of the six loyal talookdars who were excepted by name in Lord Canning''s proclamation of the 15th March, 1858, from the general sentence of co…