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Muttusami Ayyar, J.@mdashIt is conceded that but for the payment of Rs. 10 on account of interest made on the 22nd December 1889, the suitwould be clearly barred; but it is contended that the Subordinate Judge is in err…
Richard Couch, J. 1. These appeals arise out of two suits brought by the Appellants, Lachhan Kunwar and Narind Singh, and Munnu Singh, now deceased, the one against the Respondent Anant Singh and the other against the…
Banerjee and Sale, JJ.@mdashThe appellant in this case has been convicted by the Sessions Judge of Jessore of offences punishable under Sections 408, 467 and 471 of the Indian Penal Code, and has been sentenced to two y…
Muthusami Aiyar, J.@mdashThe preliminary objection is taken that no second appeal lies in this case. I am of opinion that the objection is well-founded. I held in appeal against appellate order No. 18 of 1893 that no se…
Muthusami Aiyar, J.@mdashIt is urged in support of the appeal that this money claimed from Beeru Gounden by the respondent was not a debtdue to Venkataramana within the meaning of Act VII of 1889. This contention appear…
Muttusami Ayyar, J.@mdashIt is urged in support of this appeal that the money claimed from Beera Gowdoo by the respondent was not a debtdue to Venkataramanna within the meaning of Act VII of 1889. This contention appear…
Shephard, J.@mdashThe facts giving rise to this application are as follows: Among the assets of the insolvent was a policy of insurance on his own life for Rs. 2,500, which was sold by the Official Assignee and realized…
Banerjee and Sale, JJ.@mdashThe petitioner in this case has been convicted by the Deputy Magistrate of Monghyr of the offence of lurking house trespass by night, and has been sentenced u/s 456 of the Indian Penal Code t…