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Macpherson, J.@mdashThis is an application made on behalf of Government for a review of our judgment in Special Appeal No. 1911 of 1869, delivered on the 5th of January 1870. On the special appeal, we held that the plai…
Norman, J.@mdashOn the 15th of May, Mr. Graham, the Magistrate of the 24-Pergunnas, visited a slaughter-house, in the possession of Mahomed Ali and Munshi Abbas Ali, at Narkuldanga. He records that he found the place in…
Norman, Offg. C.J. 1. In this case two questions been raised for the consideration of a Full Bench by a Division Bench, consisting of Mr. Justice E. Jackson and Mr. Justice Mookerjee:-- (reads)As to the first point w…
L.S. Jackson, J.@mdashThe plaintiff sued to recover possession of 95 bigas of land in a diara, which land he alleged to have been gradually formed by accretion, by the receding of the river Ganges, and as an accretion t…
Phear, J.@mdashI think, on the whole, I must decide this preliminary issue in favour of the plaintiff. Biswanath sues, as expectant heir in reversion, to restrain Khantamani, a Hindu widow in possession, from committing…
Norman, Offg. C.J. 1. We have no doubt whatever that the judgment of Mr. Justice E. Jackson is perfectly correct, and it must be affirmed with costs.
Norman, Officiating C.J. 1. This case has been submitted to a Full Bench in consequence of two decisions in the cases of Mahomed Waris v. Hazee Emamooddeen 6 W.R., 173 and Hakimmoodeen Bhooya v. Zuhiroodeen Bhooya S.D.…