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Phear, J.@mdashI am of opinion that the decision of the Subordinate Judge is right, precisely for the reasons which he himself gives in his judgment. It is to be regretted that the plaint has been framed with, apparentl…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the note in question ought to have been admitted in evidence, and should not have been excluded on the ground of not being sufficiently stamped. It appears to me …
Sir Barnes Peacock, Kt., C.J.@mdashI think that the learned Judge had power to dismiss this petition. The petition is not an appeal to Her Majesty in Council, but it is a petition to this Court directed to the Chief Jus…
Jackson, J.@mdashThis is a case relating to execution proceedings, the application to execute having been preferred on the 18th April 1865. Previously to the application, the sale of the judgment-debtor''s property had …
E. Jackson, J.@mdashThe plaintiff prefers this suit to recover the sum of rupees 112, principal and interest, from the defendant, under the following circumstances:-- The defendant had sued the plaintiff for arrears o…
L.S. Jackson, J.@mdashIt is admitted that in this case, if we follow the ruling in the case of Ramkissen Das v. Hurku Singh 7 W.R. 329, the appeal of the decree-bolder must fail, inasmuch as the object of the decree-hol…
Norman, J.@mdashMr. Bourke, on behalf of the parties in these several cases, presented to this Court a petition praying the Court to quash a certain order of Mr. Grant, the Magistrate of Bancooah, whereby he directed Pu…
L.S. Jackson, J.@mdashIn this case there was an outstanding decree against the judgment-debtors, and it appears to have been ascertained by the Court, on the 13th July 1858, that a certain sum was due under the decree t…
Jackson and Markby, JJ.@mdashThe reference now before the Court relates to certain questions arising in execution of a decree in the Court of the Recorder of Moulmein. The reference is made by the Recorder under the 22n…