In Re: Ramsebak Misser
Norman, J.@mdashIt appears to me that Mr. Woodroffe''s argument is unanswered. The appeal from an order of a Commissioner is given by section 73 of the Insolvent Act, and no law or practice of the Court has been shown w…
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In Re: Khatija Bibi
Norman, J.@mdashMr. Kennedy and Mr. Evans contended that the return must be taken as conclusive as to the facts therein stated. I certainly feel great hesitation in assenting to that proposition. The question is one whi…
Sridhar Deo Narayan Sing Vs Lalit Panday
Loch, J.@mdashThe first ground taken in special appeal related to the parties being legal heirs of the deceased, Tulsi Narayan. As, however, this point was not urged in the lower Appellate Court, and is a question of fa…
Pyari Mohan Guho and Another Vs Abhaychandra Roy Chowdhry
Sir Richard Couch, Kt., C.J.@mdashThe first question in this case is whether the managing member of a joint Hindu family can be sued by the other members for an account. Now the members of a joint Hindu family are entit…
Radha Pyari Debi Chowdhrain and Others Vs Nabin Chandra Chowdhry
Sir Richard Couch, Kt., C.J.@mdashWe must endeavour to collect the intention of the Legislature in section 230 from the language which they have used. It appears to me that, looking to that language, the title may be go…
The Queen Vs Ram Chandra Mookerjee
Markby, J.@mdashIn this case the Deputy Magistrate, having the full powers of a Magistrate, directed one Ram Chandra to cause the removal of certain bamboos, because (as we gather), in the opinion of the Deputy Magistra…
Bacharam Hazra Vs Maharaja Dhiraj Mahtab Chand Roy Bahadur
Sir Richard Couch, Kt., C.J.@mdashBefore we can hold that this order comes within the meaning of section 22, and that the party has only a year to enforce it, we must be satisfied that it is clearly within the meaning o…
Prankishori Dasi Vs Gunamani Dasi
Sir Richard Couch, Kt., C.J.@mdashThe case which the plaintiff makes in the plaint is that the defendant had a decree against her, and that the plaintiff paid to the defendant on account of that decree rupees 930-12-6, …
Mi Khan Mhaw Vs Nga Tha Ya
Norman, J.@mdashThe plaintiff, who is one of the widows of Nga Tha, brought this suit against Mi Kho Oo, another widow of Nga Tha, who had obtained a certificate, under Act XXVII of 1860, for the administration and divi…