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Norman, Officiating C.J. 1. This was a suit by the plaintiff, Mussamat Bibi Mashihan, alleging that her property was injured by the erection of a bund, or hattah, by the defendant. She obtained a decree declaring her r…
Macpherson, J.@mdashWithout deciding the general question argued before me as to the age of majority of Hindus subject to the ordinary original jurisdiction of this Court, I am of opinion that probate should, in this ca…
Bayley, J.@mdashWe are of opinion that, as the decree in this case stands upon the record as an ijmali, i.e., joint decree, and as no other decree altering or modifying the character of that ijmali decree can be shown t…
Mitter, J.@mdashThe question which we are required to determine in this case is whether, under the Hindu law current in the Bengal school, the son of a paternal uncle''s daughter is entitled to succeed to the estate of …
Macpherson, J.@mdashI do not think the defendant is entitled to be released, on the ground that his arrest took place when he was on his way to Court. With the circumstances under which he came to be in contempt, and un…
Loch, J.@mdashIn this case the plaintiff sues to recover half of a sum of money, with interest and costs, recovered from him by the defendant. It appears that the plaintiff held an estate paying revenue to Government, a…
Macpherson, J.@mdashIn this case the first question is whether the fact of the defendant having committed adultery with the wife of the plaintiff, is a sufficient ground for the dissolution of their partnership. I readi…
Phear, J.@mdashI think that, unless we are prepared to differ from the judgment of a Division Bench of this Court given in Kali Chandra Chowdhry v. Ratan Gopal Bhaduri 1, we must hold that the Judge below was right in h…
L.S. Jackson, J.@mdashThe contention in this case is, that the Judge of the lower appellate Court ought not to have allowed the decree-holder to carry on execution, if he had found that the assignment of the decree was …
Bayley, J.@mdashI am of opinion that this appeal must be dismissed with costs. The decree is dated the 6th September 1865. A petition for execution was pub in on the 9th July 1868, but the case was subsequently struck o…