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Sir Richard Couch, Kt., C.J.@mdashA preliminary objection was taken to the hearing of the appeal, on the ground that the order for the issuing of the mandamus was not a "judgment" within the meaning of clause 15 of the …
Kemp, J.@mdashThe special appellant in this case, the plaintiff below, is the patnidar of a certain mehal Called Ichapore. The defendants, special respondents, are the Maharaja of Burdwan, the zamindar, and the auction-…
Phear, J.@mdashDuring the experience, I may say considerable experience, which I have now had in this Court, I have been obliged to consider the scope of this section very many times, and I certainly feel myself unable …
The drawers of a hundi in favor of the plaintiff at Dacca (where all the parties to the hundi lived) were held not liable on proof that they were the gomastas of the acceptor, that they had no interest in the hundi, and…
Kemp, J.@mdashThis is a suit brought by the agent of Rani Lalan Mani upon a notice dated the 24th of Chaitra 1276 (5th April 1870), addressed to Messrs John and William Stalkart of Slakes. The notice was issued under th…
Sir Richard Couch, Kt., C.J.@mdashUpon the question which was raised by Mr. Marindin at the commencement of his argument, and which was also argued to some extent by the learned Advocate-General, whether the seed was su…
Markby, JJ.@mdashFor the purpose of deciding the question which is now before us, namely, whether the present suit will lie, I will assume that the facts, which the plaintiff is desirous to establish in proof, have been…
Macpherson, J.@mdashIn this appeal the only question is whether the Judge was wrong in law in holding that, on the facts found by him, the plaintiff had not complied with the provision of the Mahomedan law as to the cer…
Sir Richard Couch, Kt., C.J.@mdashThe case of two Assessors differing as to the amount of the compensation, and the Judge entertaining a different opinion as to the amount of the compensation, is quite as likely, if not…