In re: Kali Charan Chund
Glover, J.@mdashThere can be no doubt, we think, that the Judge is right, and that the mere writing of a petition for a party who afterwards presents that petition himself is not "acting" in the sense of s. 11, Act XX o…
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In re: Shistidhur Parui and Others
Glover, J.@mdashI have felt some difficulty about this case, but after consider-action, I think that the petitioners should succeed, and the order of the Courts below be set aside. I do not think it necessary to go into…
Hiralal Seal and Others Vs A. Carapiet
Macpherson, J. Made the order for execution as prayed. See Abdul Karim v. Abdul Huque Kari, 8 B.L.R. 205.
Eugene Joseph Courjon Vs Alfred Courjon
Macpherson, J.@mdashIt appears to me that there is no reason to suppose that any very specially difficult questions of law (sic) arise in this case. As to the other matters complained of, they are little more than ordin…
Habonath Dutt Chowdhry Vs Srinath Ghose and Others
Markby, J.@mdashThe facts of the case seem to be as follows:--Sonamani, the zemindar, had a decree for rent for a large amount against Srinath and his co-sharers, who held what is called an oust talook in the zamindari,…
Kasinath Shaha Vs Dwarkanath Sirkar and Another
Mitter, J.@mdashWe are of opinion that this case falls within the purview of the case of Ishan Chandra Ghose v. Haris Chandra Banerjee (1). The suit was for possession of a place of land which the plaintiff claimed by v…
The Queen Vs Haru and Another
Richard Couch, Kt., C. J. 1. We are of opinion that the question referred to the Full Bench should be answered in the negative. We agree in the decision in the case of The Queen v. Umesh Chandra Chowdhry (Ante, 147). T…
Rani Durga Sundabi Dasi Vs Bibi Umdatan Nissa
Sir Richard Couch, Kt. C.J. 1. This suit was brought in the Court of the Deputy Collector of Jessore under cl. 4, s. 23 of Act X of 1859, for arrears of rent at an enhanced rate, of land held by the defendant in the Je…
In Re: Huris Chunder Mitter
Macpherson, J.@mdashPutting on one side the question whether the decision of the Chief Justice in this matter is a judgment within the meaning of cl. 15 from which any appeal lies, it appears to as that there is another…