Latest Judgements
Filters
Reset filtersFound 0 result
Showing 1158681- 1158690 of 0 result for ""
Kewata Mug Vs Nobocoomar Doss
Sir Richard Couch, Kt. C.J. 1. An objection was taken that the decree being for a sum less than Rs. 1,000, the award of costs was erroneous, because there was no certificate under s. 9, Act XXVI of 1864. Now a certific…
Purson Chund Golacha Vs Kajooram and Another
Sir Richard Couch, Kt. C.J. 1. The question which has been referred to us by the Small Cause Court is (reads). It appears that the Judges of the Small Cause Court had determined to grant a new trial subject to the opin…
Mussummat Bibee Luteefun and Another Vs Rajroop Singh
Phear, J.@mdashThe question now is whether the application for execution made in June 1871 is or is not barred by the operation of s. 20, Act XIV of 1859. The words of that section are:-- "No process of execution shall …
Kupulmun Sing and Another Vs The Court of Wards on behalf of Kashopershaud Sing Lunatic
Phear, J.@mdashThe case has been fully tried, and the Subordinate Judge has given a decree in favor of the plaintiffs. His judgment is certainly in some respects remarkable. He says:-- "It is an admitted fact that the d…
James Scott Elliot and Others Vs Bhoobun Mohun Bonnerjee and others
Robert P. Collier, J. 1. This was a suit for an injunction praying that the Defendants might be restrained from proceeding with a certain building, and that a portion of it might be taken down, which had the effect of…
Mussamut Ruttanjote Kooer Vs Ram Dass
Phear, J.@mdashWe think that the preliminary objection is a good objection and must prevail. It is admitted by both parties that the subject in dispute in the suit wherein the decree was made was in amount or value less…
Hurronath Mullick and Others Vs Nittanund Mullick
Macpherson, J.@mdashBesides calling some of the plaintiffs and one of their priests to prove that the right to remove the idols has never before been either exercised or claimed, Mr. Kennedy proposed to put in a deed of…