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Montague E. Smith, J. 1. This is an appeal from the High Court of Madras in a suit raising the question of the right of succession to an impartible zemindary called Urcadu, in Tinnevelly. The litigants are two sons by…
Richard Couch, Kt., C.J.@mdash-(After stating briefly the facts of the case and the purport of the petition, continued):--Now, Mr. Woodroffe complained of the issuing of the warrant, and alleged that there was no eviden…
Macpherson, J.@mdashThis action is brought to recover two hundis, each for sicca Rs. 2,500. The one is dated the 3rd day of the dark side of the moon in the month of Jaishta of the Sambat year 1928, corresponding with t…
Sir Richard Couch, Kt., C.J.@mdashIn this case the prisoner presented a petition of appeal to this Court from a conviction by the Sessions Judge which was disposed of on the 27th of January by Glover, J., sitting alone.…
Kemp, J.@mdashThe Judge did not think proper to order the commitment of the accused. There can be no doubt that, in this case, as the accused was not put on his defence, the order dismissing the case amounts only to a d…
The Right Hon. Sir Montague Smith 20th April, 1872 1. This is an appeal from the High Court of Madras in a suit raising the question of the right of succession to an impartible zemindary called Urkadu in Tinnevelly. Th…
Sir Richard Couch, Kt., C.J.@mdashI think that the decision of the Privy Council in the case which has been quoted, Rani Swarnamayi v. Shashi Mukhi Barmani 2 B.L.R., P.C., 10, is clearly applicable to the present case. …
The Right Hon. Sir James Colvile 20 April, 1872 1. The question raised by this appeal was, whether the Respondent has an hereditary right to receive out of the public revenues of the Presidency of Bombay, an annual all…
Macpherson, J.@mdashThe defendant appeals and contends that the decree is wrong, because there was a material and important mis-description of the property in describing it as bounded on the south by Ektar Sirkar''s lan…