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Loch, J.@mdashIn a suit for arrears of rent for 1271--1273 (1864--1866) instituted before the Deputy Collector, Moulvie Dilwar Hossein Khan, by one Iswar Chandra Boy, the defendant, Mahima Chandra Chuckerbutty, pleaded …
Paul, J.@mdashThis was an action instituted by the plaintiffs to recover from the defendants a sum of about Rs. 25,000 for a total loss in respect of a cargo of sleepers shipped on board the Heimdahl, bound from Geograp…
Phear, J.@mdashThis appeal turns upon a very small point. The question for us to determine is shortly this,--namely, what is the precise meaning of the words of clause 9 of section 1, Act XIV of 1859, "the period of thr…