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Phear, J.@mdashI have no doubt that I can entertain Mr. Marindin''s application. I think the proper course under the Act as so much of the written statement is irrelevant will be to order it to be taken off the file. It…
Glover, J.@mdashThe appellant in this case got a decree against one Kalu Sahu on the 31st of May 1859, and took out execution in October 1860, and in the same month came to an arrangement with his debtor by which a kist…
Phear, J.@mdashWhen Mr. Grunenwald became a partner with Mr. Kaich, there is no doubt that the new firm thus constituted did not necessarily become liable for the debts of the old firm; but this new firm kept on the pla…
L.S. Jackson, J.@mdashI think the decision of the lower appellate Court in this case must be set aside. The plaintiff alleged that the defendant had erected a challa upon a piece of ground to which the plaintiff was sep…
Bayley, J.@mdashThese two cases are, its is admitted, to be governed by one and the same decision in special appeal. The plaintiffs sued for declaration of right, on the allegation that the six kanis in suit were their …
Loch, J.@mdashWe think that the objection taken in this appeal is of no real force. The claim was to recover the value of crops which had been distrained under colour of Act X of 1859 and carried away by the defendants.…
Phear, J.@mdashSaid that in such cases, the Court would make a great difference between the case of an application by the plaintiff, and that of an application by the defendant. The plaintiff would not be allowed to fil…
Phear, J.@mdashIn an application of this kind by a creditor, the Court will always be in favour of making an order for winding up by the Court. The petitioning creditor is entitled to his costs as a first charge on the …
Markby, J.@mdashThis was a suit brought by certain persons carrying on business as merchants in London, against the late Raja Pratap Chandra Sing. The Raja died during the progress of the suit, and the present defendant…
Hobhouse, J.@mdashIn this case the plaintiffs sued to recover possession of certain lands by declaration of their title by purchase to those lands, and for reversal of an order passed u/s 15, Act XIV of 1859 of date the…