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Best, J.@mdashThe question for decision in this appeal is whether the Subordinate Judge is right in setting aside the sale held in execution of adecree (in Original Suit No. 58 of 1887) obtained by one Ramasami Sastri a…
Pigot, J.@mdashWe think the decision of the Judicial Commissioner must be affirmed. The case cannot be distinguished, in our opinion, from the case of Hem Chunder Ghose v. Radha Pershad Paleet 23 W.R. 440 which was deci…
Prinsep and Ghose, JJ.@mdashThere is only one point on which our decision in this appeal is required. The plaintiffs ejected the defendants, their tenants, which made it necessary that the tenants should bring a suit to…
Macpherson and Banerjee, JJ.@mdashThis is an appeal on behalf of the Government of Bengal u/s 417 of the Code of Criminal Procedure against an order of the Deputy Magistrate of Satkheria, acquitting the accused Shama Ch…
W. Comer Petheram, C.J. and Beverley, J.@mdashThis is an action to recover the sum of Rs. 5,010-8-10, the balance of the rent of a putni to the end of the Bengali year 1297. 2. The Subordinate Judge has dismissed the s…
Best, J.@mdashThe preliminary objection is taken that, as the order sought to be revised is one remanding the case and therefore appealable under Clause 28 of Section 588 of the Code of Civil Procedure, this petition fo…
Macpherson and Banerjee, JJ.@mdashThis case has been decided by a Bench consisting of three Magistrates, only two of whom heard the entire evidence. The third Magistrate was absent on the first day of the trial. We thin…
W. Comer Petheram, C.J. and Beverley, J.@mdashThe decree, in execution of which these proceedings have arisen, was made on 13th June 1890. On 8th June 1891 an application was made to execute that decree, and certain pro…
Macpherson, J.@mdashThe three petitioners, who are described as Hindu sannyasis of the monastery of Bodh-Gaya, have been convicted u/s 296 of the Penal Code of disturbing the worship of the complainant and other Buddhis…
W. Comer Petheram, C.J. and Beverley, J.@mdashIn this case we think that the judgment of the Subordinate Judge is quite eight. 2. The suit is a suit brought by the purchaser from the purchaser from a third person who b…