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Phear, J.@mdashIt appears that in this case, Tarucknath Mookerjee was, in consequence of some knowledge or information, obtained by the Magistrate, brought before the Magistrate under a warrant to answer a charge therei…
Glover, J.@mdashThe plaintiff in this suit was the purchaser of a right of action in a contribution suit against certain parties. He brought the suit and was successful in getting a decree against the defendants for cer…
James W. Colvile, J. 1. In delivering judgment upon these appeals their Lordships think it necessary, in the first place, briefly to review the history of this litigation. 2. Fyz Ali Khan, a Mahomedan zemindar in th…
Phear, J.@mdashIn this case the prisoner has been convicted of murder by the Sessions Judge differing from the assessors, and the prisoner has been sentenced to death. The assessors are of opinion that the evidence is n…
Sir Richard Couch, Kt. C.J. 1. The suit is brought by Tarrucknath Sirkar who claims the whole of the property, and he asked that it might be declared that, under and by virtue of the will of Hurronundo Sirkar, Luckymon…
Sir Richard Couch, Kt. C.J. 1. The suit appears to have been brought to recover arrears of rent for 28 years, and, it appears that one, of the defendants Gourisunker had boon in possession up to a pertain time, and tha…
Sir Richard Couch, Kt., C.J.@mdashIt is stated in the case which has been sent to us that the suit, which on the face of it purports to be a suit for the recovery of a sum over Rs. 500, was originally tried by the First…
Barnes Peacock, J. 1. The Appellant was one of the Defendants in the Court below. The suit was brought to recover a very large sum of money--viz., Rs. 16.25,000, upwards of ?160,000, as the balance due on account of d…
Macpherson, J.@mdashHeld that the Court had no jurisdiction to entertain the case. The suit was accordingly dismissed, but without costs.
Sir Richard Couch, Kt., C.J.@mdashThis is an appeal from the decision of Macpherson, J., rejecting a plaint in an action brought by the plaintiff F.F. Wyman for a libel which he alleged had been published concerning him…