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Loch, J.@mdashPlaintiff claims the property in suit as being the heir of Beni Chandra, the adopted son of Hari Kumar. The defendant. Kali Chandra, claims the property as purchased by him from Gaddadhar, the heir-at-law …
Macpherson, J.@mdashI do not think that Mr. Creagh is entitled, as of right, to the order he asks for, because the case does not come under the provisions of the 34th section of Act VIII of 1859, which applies only to t…
Markby, J.@mdashThis case arose out of a proceeding on a decree dated 15th December 1860. The decree was in favour of Narattam Sing and others, plaintiffs, against Kanchan Sing and Harihar Sing, defendants. The decree, …
Markby, J.@mdashAfter detailing the facts of the case, and observing that, upon the proceedings before the Court, there was not the slightest trace of the suits (viz., the suits decreed in favor of Bhawabal Sing on the …
L.S. Jackson, J.@mdashThis is a reference of a very singular character. A suit was brought against the defendant for money due upon a bond, and, therefore, the Judge of the Small Cause Court at Burrisaul states, "that p…
Jackson, J.@mdashIt appears that the special respondent, Dinanath Das Sirkar, obtained a decree in the Court of the Dewan Ahilkar of Cooch Behar, against the special appellant, Jadab Chandra Toi; and on his application …
L.S. Jackson, J.@mdashIt seems clear that in this case the limitation prescribed by clause 2, section 1, Act XIV of 1859, will not apply; in the first place, because the plaintiff, who was a mohurir in employ under the …
Jackson, J.@mdashThis is a case referred by the Judge of Zilla Beerbhoom, upon a regular appeal before his Court, in a suit for 408 rupees, described as money due under a kistbandi. The circumstances are these. Jugal Ki…
Loch, J.@mdashThe appellant in the present case claiming a one anna share to her deceased husband''s property, prays that a certificate may be given her, under the provisions of Act XXVII of 1860, to collect her share o…
Norman, J.@mdashKasturi Kunwar obtained a decree for possession of one anna of Mauza Shedpore and three other mauzas, and for the registration of her name as daughter and heiress of Baboo Rashbehari Sing. The defendants…