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Khettra Mohan Baboo Vs Rashbehari Baboo
Bayley, J.@mdashThe petitioner, Khettra Mohan Baboo, applied, on the 21st December 1869, praying that the order of the Subordinate Judge of Burdwan, dated the 2nd October last should be annulled and made consonant with …
Mutusawmy and Another Vs The Secretary of State for India in Council
Norman, Officiating C.J. 1. This is an appeal from a decree of the Recorder of Moulmein, under the provisions of the 27th section of Act XXI of 1863. The decision of the Recorder was given on the 23rd February 1869, an…
In Re: J.C. Nesbitt and F.C. Briant
Macpherson, J.@mdashIn the above cases applications were made--in the former case, by Mr. Branson, on the 2nd February, and in the latter, by Mr. Evans, on the 3rd March 1870--under section 212 of the Indian Succession …
Madhusudan Mazumdar Vs Gayaram Mazumdar
Kemp, J.@mdashThe decision of the Subordinate Judge of West Burdwan appears to us to be clearly wrong. The special respondent, the plaintiff below, is a mortgagee. The sum for which the property was mortgaged being less…
Mussamat Etwari, Mother and Guardian of Dabi Dayal and Mohadeo Lal, Minors Vs Ram Narayan Ram
Norman, Officiating C.J. 1. This was an application by Mussamat Etwari, the mother of two infants, named Dabi Dayal and Mohadeo Lal, the elder of whom is five years, and the other two years-and-a-half old, for a certif…
Mussamat Banu Vs Narayan Sahu
Norman, Officiating C.J. 1. The facts of this case are that the plaintiff and the defendant, by a private agreement in March 1867, agreed to refer a claim by the plaintiff to rupees 104, exclusive of interest, for mone…
Cowar Rajkumar Roy Vs S.M. Kadambini Debi
Norman, J.@mdashThis case has been referred to a Full Bench of this Court in consequence of the decision in Misree Begum v. Punnoo Singh 8 W.R. 362, which is at variance with an earlier decision in Monohur Khan v. Troyl…
Radha Prasad Singh Vs Megh Narayan Sing and Others
C.P. Hobhouse, J.@mdashWe think that this appeal must; be dismissed with costs. The decree-holder in this case was one Maheswar Bax Sing. The decree was for possession of certain immoveable properties. On the 22nd Janua…
Tulsi Ram Sahu Vs Harrak Sing and Another
Norman, Officiating C.J. 1. The question before us is whether the Deputy Collector was wrong in not fixing an issue upon the question whether the tenure held by the defendants is protected from enhancement by the provi…