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Archer Vs G.J. Watkins and Another
Phear, J.@mdashTwo principal questions have been raised in this case, namely:-- 1st.--Was Mrs. Watkins, at the time of making the notes, which are the subject of suit, incapable of binding herself or her property by re…
Brajanath Kundu Chowdhary and Others Vs Lowther
E. Jackson, J.@mdashWe think that this case must be remanded to the Judge. As I understand the Judge''s judgment, he has refused to try this case, because he states that it was instituted tinder Act VIII of 1869 (B.C.),…
W. Moran and Others Vs Dewan Ali Sirang
Sir Richard Couch, Kt., C.J.@mdashThe case states that the present defendant having obtained a decree against Poulson, in execution of that decree caused the Steamer Reliance to be attached under a writ of the Small Cau…
Dhanno Sirang Vs Upendra Mohan Tagore and Others
Phear, J.@mdashThere is but one question for me to determine in this suit, and that is whether or not the plaintiff on the facts of the case was a domestic servant of the testator within the meaning of the word "domesti…
Anund Loll Doss Vs Jullodhur Shaw and another
1. The facts under which this question arises may be thus, shortly stated:--A obtains an execution against his debtor in the form of an attachment against the debtor''s real property. The debtor, with the consent of A, …
Baboo Bhagwan Sing and Others Vs Mitarjit Sing and Others
Markby, J.@mdashNo doubt, the objection of the respondents was taken in the first Court, and in all probability it was only not taken in the second Court, because there the suit was dismissed on another ground. But as t…
Nand Rani Vs Nattu Miah and Others
Sir Richard Couch, Kt., C.J.@mdashTwo questions have been submitted to the Full Bench in this case (reads). Section 19 of the Small Cause Court Act provides that, when a decree is passed in any suit of the nature and am…
Saroda Prosaud Mullick Vs Luchmeeput Sing Doogur; Dhunput Sing Doogur and Jodonath Sannyal
The Right Hon. Sir Montague Smith 3rd Feb., 1872 1. In this case Mooktakashee Dabee, the Manager of the estate of her Husband--a Lunatic--(of which the: Appellant is now Manager) obtained a Decree in the Zillah Court o…
Ram Gopal and Others Vs Gordon Stuart and Company Secretaries To The Bengal Coal Company; Pershan Chunder Chatterjee and others
The Right Hon. Sir James Colvile 1. The property in question in this suit is a large tract of jungle land lying to the north of the Great Trunk Road in Zillah Bheerbhoom. There have been several Claimants to portions o…