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Norman, J.@mdashThe first question arises on a preliminary objection by Mr. Cowell on the part of the respondent. He contended that by section 257, if the objection be disallowed, and an order is made confirming the sal…
Markby, J.@mdashIn this case I give my opinion, not without very considerable doubt as to the construction of this deed. This suit is an undefended one, and the plaint sets out a deed of mortgage, and states that the su…
Loch, J.@mdashOf the five prisoners who have appealed in this case nothing has been said in favour of Golam Arfin, who, it is admitted, is proved by the evidence to have been the person who struck the blow which caused …
Sir C.P. Hobhouse, Bart, J.@mdashThe facts of this case are very simple. One Peari Mohan, the proprietor of a certain tenure, died intestate. His property came under the jurisdiction of the Civil Court, under the provis…
Phear, J.@mdashIt seems to me clear from Mr. Monro''s own explanation of the course of this case, that he has committed in it serious deviations from the procedure laid down by the Criminal Procedure Code, and that he h…
Loch, J.@mdashWe are asked to reverse our judgment of the 24th June 1869, on the ground, that, since the case was disposed of, the special appellant has discovered fresh evidence, material to the issue between the parti…
Bayley, J.@mdashThe plaintiff appeals against this decision, and urges both as to the merits of the case and the law that he has established his claim. As to the merits, he refers to the evidence of his witnesses as bei…
Phear, J.@mdashWe think that, a special appeal does not lie in this case. The plaintiff''s claim is only for rupees 408, and it is clear her right is based either upon a tort committed by the Government, or on an implie…
Phear, J.@mdashI think that this case is governed by the decision of the Full Bench in Nabin Chandra Chuckerbutty v. Iswar Chandra Chuckerbutty Case No. 460 of 1867; April 29th, 1868 (B.L.R. Sup. 1008). It appears to me…
Norman, J.@mdashA bond having been registered on the 28th of January 1869, before the Sub-Registrar of Madaripore, purporting to have been executed by Kamalakant Guho, four months afterwards, viz., on the 28th of May, K…