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Phear, J.@mdashThe question of which I reserved consideration in reference to the claim of the Bank of Bengal is whether the dividends, already declared in favor of the Bank of Bengal in the two insolvencies of Shibchan…
The Right Hon. Sir Montague Smith 2nd March, 1872 1. The facts which raise the question for decision in this appeal may be very shortly stated. Brij Lall Opadhia was Mortgagee in possession of Talook Doondhur. Whilst h…
The Right Hon. Sir James Colvile 1. This appeal, though the facts of it lie in an extremely narrow compass, has raised several questions of general importance and considerable difficulty. The Appellants, on the 25th of…
The Right Hon. Sir Robert Collier 1. In this case the question admits of being very shortly stated. It is this, whether the ordinary rules applicable to mortgages expressed in the passages in Mr. Macpherson''s Book on …
Sir R. Couch, Kt., C.J.@mdashThis was an appeal from a decision of Mr. Justice Phear, refusing to grant an application which was made by the appellants for execution of the decree obtained by them on the 2nd of June 187…
Sir Montague Smith 1. This is an appeal from a judgment and Decree of a division Bench of the High Court of Calcutta which affirmed the Decree of the Principal Sudder Ameen of Bhaugulpore, dismissing the suit of the Ap…
The Right Hon. Sir James Colvile 26th March 1872 1. In this case three distinct appeals against a Decree of the High Court of Bengal have been consolidated, and heard as one appeal. The principal questions raised are, …
The Right Hon. Sir James Colvile 1. This is one of the appeals that have lately been brought from Judgments or Orders of the Revenue Officers engaged in making the Settlement of the Land Revenue for the Province of Oud…
Ainslie, J.@mdashIt has been contended that the party in all cases entitled to a certificate under Act XXVII of 1860 is the personal representative of the deceased, and that the general rule of Hindu law is in favor of …