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Sir Richard Couch, Kt., C.J.@mdashThe Court has found in this case that there had been an enjoyment for a long time, and, consequently, that the plaintiff had established his right to the use of the water. Now I think w…
Bayley, J.@mdashI am of opinion that this rule ought to be discharged with costs. The ground of this application which is made, u/s 15 of the Charter Act, is that, whereas the lower Court admitted the review after a per…
Phear, J.@mdashI think Mr. Phillip''s client is entitled to the injunction for which he asks, and that the rule nisi should be made absolute. Hossein Ibrahim chartered the Ship Portugal in December 1868, for a voyage to…
L.S. Jackson, J.@mdashThe question raised in this special appeal is, whether, in execution of a decree for arrears of rent, under Act X of 1859, the Collector has power to sell the right of the judgment-debtor to recove…
Bayley, J.@mdashIn these cases one Harprasad is admittedly the original owner of the property. The plaintiff, Chattar Dhari Sing, is the brother of the husband of Deojani, a sister of the said Harprasad, and sues as her…
L.S. Jackson, J.@mdashIt appears to me that the opinion expressed by the Magistrate in making this reference is correct, and that the Assistant Magistrate against whose Court an offence punishable u/s 174 of the Indian …
Loch, J.@mdashThe points raised in appeal are, first, that the claim in regard to that portion of the dower which is prompt is barred by the Law of Limitation; second, that the claim in regard to the portion of the dowe…
Bayley, J.@mdashBaboo Har Gopal Das and Hansraj Sahu are (defendants) appellants, versus Ram Gopal Sahi and others, (plaintiffs), and the Collector (a defendant), respondents. The plaintiff sued for declaration of right…
Norman, J.@mdashOn the 26th January 1840, Annada Prasad Roy, zamindar of Basudebpur, granted Kismat Basudebpur, in patni, to Hari Narayan Mazumdar, ancestor of the defendant, at a rent of rupees 145-7-3; and on the 19th…