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1. We are of opinion that the letter of the plaintiff is not a sufficient notice within the meaning of the 433rd Section of the City of Madras MunicipalAct of 1884. It is insufficient because it omits to state the place…
Shephard, J.@mdashAs I understand the reference, the suit is an ordinary suit for redemption in which, owing to the fact that the mortgagee inpossession has not paid the stipulated rent, the plaintiff asks for an accoun…
Norris and Gordon, JJ.@mdashThis is an appeal from an order of the District Judge of Nuddia, reversing an order of the Munsif of that District. It appears that the appellant sued the respondent to enforce a mortgage sec…
Norris and Gordon, JJ.@mdashThis is an appeal from an order of remand passed by the Subordinate Judge of Tipperah u/s 562, Code of Civil Procedure. The plaintiffs are tenants of a Government estate situated in Pergunnah…
Blair and Aikman, JJ.@mdashThis is an appeal from an order striking off the name of the defendant. The suit was instituted on the 1st of December 1894, proceeded with up to the framing of the issues on the 27th of the s…
Macpherson and Banerjee, JJ.@mdashThe petitioner Keshab Chunder Roy has been convicted by the Deputy Magistrate of Burdwan of the offence of causing grievous hurt to one Akhil Metey by a dangerous weapon and sentenced t…
Prinsep and Ghose, JJ.@mdashThis is a second appeal against an order passed by the Lower Appellate Court u/s 556 of the CPC in consequence of the default of the appellant. 2. Objection is taken by the respondents that …
Watson, J. 1. This suit was brought in May 1888, before the First Subordinate Judge of the 24 Pergunnahs, by the leading respondent, Ganga Bahu Debi, hereinafter referred to as "the respondent," for redemption of immo…
R. Couch, J. 1. The suit in this case was brought by Sheopal Singh, who is now represented by the respondent, against Sarabjit Singh, the father of the appellants, who are his legal representatives. It sought to have …