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1. The only question is whether the claim for rent more than three years prior to suit is time-barred. Plaintiff''s contention is that it is not, as thedocument is registered and therefore Article 116 is applicable, the…
Collins, C.J.@mdashThis is a case stated for the opinion of the High Court u/s 69 of the Presidency Small Cause Courts Act, 1882, by the ChiefJudge of that Court.2. On the 23rd November 1885, the High Court declared tha…
1. It has been argued on behalf of the plaintiffs that there has been no final and valid dissolution of the nidhi or company, but that is not a point thathas been referred for our consideration.2. The question referred …
Macpherson and Banerjee, JJ.@mdashThis appeal arises out of a suit brought by the plaintiff appellant, who is the zamindar of mouza Panch Pukhuria, to recover from the defendants respondents, putnidars under him of an e…
Subramania Ayyar, J.@mdashIt is contended for the petitioner that the Subordinate Judge acted illegally and without jurisdiction in taking evidenceand going into the questions whether the plaintiff''s claim was res judi…
Subramania Aiyar, J.@mdashIt is contended for the petitioner that the, Subordinate Judge acted illegally and without jurisdiction in taking evidenceand going into the question whether the plaintiff''s claim was res judi…
Arthur J.H. Collins, C.J.@mdashThe only question to be decided in this appeal is what was the intention of the parties when they entered into thetransaction in question. The appeal from the decision of Mr. Justice Davie…
Sale, J.@mdashIn this case an application was made for letters of administration under a power of attorney as to the execution of which a declaration was made before the Chief Magistrate of Glasgow. On the question whet…