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Sir Richard Couch, Kt., C.J.@mdashThe first question put to as by the learned Judge of the Small Cause Court is "whether I am right in considering that the tiled huts claimed are not goods and chattels." He does not say…
Phear, J.@mdashWe think that the verdict of the jury mast be set aside on the ground that the Judge wrongly directed them with regard to the reception of the so-called confession of two at least of the prisoners who wer…
Ainslie, J.@mdashIn this case there was a dispute about a piece of laud between Fuckeer Ali and Sabed Ali, which ended in a riot, in the course of which a man named Tareboolah, one of the party of the prisoners, fired a…
Macpherson, J.@mdashThe lien relied upon is simply a lien upon the fund recovered in the suit No. 9 of 1869 for the costs of the attorney incurred in that suit. Such a lien is wholly different from a lien on the papers …
Jackson, J.@mdashIt appears to me that, irrespective of the question as to whether or not the appellant before us really consented to the arrangement recited by the Recorder, which consent appears to me to be extremely …
Mitter, J.@mdashIn this case I have already expressed my opinion at considerable length in the order of reference, and as I still adhere to that opinion, I do not think it necessary for me to do anything more than to ma…
Phear, J.@mdashWe think that in this case the rule most be made absolute. The judgment of Mr. Craster in admitting the review is very short. He says (reads). It appears to me that the Judge has taken an erroneous view o…