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Macpherson, J.@mdashThe plaintiff seeks to recover rupees 1,100, being the balance of an amount deposited by him with three brothers, Nilmani, Gabind Chandra, and Ramnarayan Matilal. The plaintiff states the deposit was…
Norman, Officiating C.J. 1. Gopal Chandra Gosain prayed for an order that probate of the will of his father, Gangaprasad Gosain, should be granted to him under a power reserved to him for that purpose upon a grant of p…
L.S. Jackson, J.@mdashIn answer to the question put by the Small Cause Court at Kishnagur, I think it clear that growing crops come within the category of immoveable property, and not within that of moveable property, a…
Norman, J.@mdashIn execution of a decree of the Calcutta Court of Small Causes in favor of Grish Chandra Boy against Prasanna Kumar China, a sum of 227 rupees in cash was seized on the 22nd of November last. On the 25th…
Norman, Offg. C.J. 1. Madhab Chandra Rudar and others carrying on business as merchants in partnership, under the name of Ramgopal Ghose and Company, brought a suit against Narayan Sing and Amrit Sing for damages for n…
L.S. Jackson, J.@mdashIn this case the first of the two questions raised by the Officiating Judge of the Small Cause Court at Ranaghat is the only one which it seems necessary to answer. That question is, whether the in…
L.S. Jackson, J.@mdashIt seems to me there is nothing in the objections raised against the hearing of this appeal. The decision appealed against is not, so far as I can see, an interlocutory one, but a final decision di…
Mitter, J.@mdashThis was a suit for a kabuliat at an enhanced rate. The lower appellate Court has dismissed the suit on two grounds, namely, first, that the plaintiff cannot maintain an action for a kabuliat for a fract…
Norman, Officiating C.J. 1. This is a suit for certain property to which the plaintiff alleges be is entitled as having descended to him from Gaur Sundar, by whose widow be was adopted. The plaintiff alleges that the p…
L.S. Jackson, J.@mdashThe present case resembles in many points that of Tarini Prasad Ghost v. Raghab Chandra Bandopadhya2 which was decided by us on the 21st of February last, which arose out of another suit brought by…