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Jackson, J.@mdashWe agree with the Magistrate and the Sessions Judge. We quash the order of the Deputy Magistrate, dismissing the complaint for default, and direct that he proceed therewith according to law.
Paul, J.@mdashIn this case it appears to us that the decision of the Subordinate Judge in an appeal from the decision of the Moonsiff amounts to a mistrial. The first Court found the document on which the plaintiff rest…
Macpherson, J.@mdashThe only ground of special appeal which it is necessary for me to notice, because I think that it is the only one in which there is any substance, is the first, namely, that the plaint merely asks fo…
Jackson, J.@mdashThe applicant in this case obtained a rule calling upon the other side to show cause why the decision of the Collector of Tipperah, dated 18th May 1870, in the case of Jamiruddin Bhuia v. Hanif Bhuia, s…
Norman, J.@mdashWe are all of opinion that the interest of an heir, according to Hindu law, expectant on the death of a widow in possession, is not property. It is a mere expectancy, and therefore not rendered liable to…
Norman, Offg. C.J. 1. The appellants first attempted to argue that the tenure in question consisted of land in a town; that, under Act X of 1859, the Collector had no jurisdiction to entertain a suit for the rent of su…
Paul, J.@mdashThe plaintiff sues as endorsee his immediate endorser, the defendant, on a bill for Rs. 2,500 drawn by Narayan Sing and Co., and accepted by Charles Nephew and Co. There was an endorsement from Narayan Sin…
Mookerjee, J.@mdashThe only point submitted for consideration in this special appeal is, whether the Judge was right in rejecting the document, on which the suit was based, for want of registration. The Judge considers …