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Dwarka Nath Misser and Others Vs Barinda Nath Misser
Ghose, J.@mdashThis appeal arises out of an application made on the 1st August 1891 for the purpose of giving effect to an order which was drawn up in the form, and which has in law the effect, of a decree. The order in…
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Dewan Singh and Others Vs The Queen-Empress
Norris and Beverley, JJ.@mdashIn this case the following eight persons, namely (1) Dewan Singh, (2) Nag Singh, (3) Bhairo Singh I of Gothuni, (4) Harbons Singh, (5) Harkat Singh, (6) Bhairo Singh II of Kansara, (7) Madh…
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Roghoonath Misser Vs Gobindnarain
Hill, J.@mdashThis is an action for the recovery of Rs. 2,500, the amount of a hundi together with interest and protesting charges, by the endorsees against the drawers of the hundi. 2. The defendants have pleaded seve…
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Balambal Ammal Vs Arunachala Chetti
1. The plaintiff sued to compel the defendant to register a conveyance executed by him to her on 26th January 1892 and to recover possession ofthe property comprised therein. In consequence of objections raised to the f…
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Jahiruddin Vs Queen-Empress
Beverley and Banerjee, JJ.@mdashThe appellant has been convicted by the Sessions Judge of Backergunge u/s 302, read with Section 149, and u/s 436 of the Indian Penal Code, of the offence of murder which was committed by…
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Muniappa Naik and Others Vs Subramania Ayyan
1. We agree with the learned Judges who decided the cases of Debendra Kumar Mandel v. Rup Lall Dass ILR 12 Cal. 546 and Kasinath Das v.Sadasiv Patnaik ILR 20 Cal. 8052. The object of attachment is to take the property o…
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Maridu Bramhanna Vs Sonti Ramaswamy having died pendente lite his minor sons, Sonti Ramakrishna and Others
Muthuswami Aiyar, J.@mdashI do not think that this is a case in which we should depart from the rule that it is the person who is slandered thatought to sue. The plaintiff''s wife is sui juris and she may sue for the sl…
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