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HARMAN L. J. - Mrs. Nellie Lynall, with whose estate this appeal is concerned, died on May 31, 1962. Her age was in the middle seventies. Her principal asset was a large holding representing about 28 per cent. of the is…
Phear, J.@mdashThe first named defendant Pyari Mani is the widow of one Khettramohan Pal who died in Baisakh 1213 or 1244. Since that time she has been in enjoyment of her deceased husband''s property for the estate of …
Macpherson, J.@mdashI think that this case ought to be remanded in order that it may be tried de novo by the Judge, whose present decision is in various respects defective. The plaintiff sues as one of several joint pro…
Bayley, J.@mdashIn this case it appears that the appellant, Nilambar Sen, was co-sharer of certain property with his brother Pitambar Sen, and was sued by him (Pitambar) for certain money expended in the improvement of …
Hobhouse, J.@mdashIn this case the plaintiff sued to recover certain lands on the following allegation. He said that the lands were lakhiraj bramatar lands within the defendant''s shikmi talook; that they had been creat…
Kemp, J.@mdashThis is a suit, the substantial object of which is to have a deed of conveyance by one Rani Dhan Kower, dated 13th or November 1854, declared to be not binding as against the plaintiff beyond the lifetime …
Loch, J.@mdashIn this case the plaintiffs sued to recover possession on the ground of holding under a mowrasi patta, and made the gantidars from whom they held the lease and also Nabin Gazi by whom they say they have be…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the decision of the learned Judge is correct, admitting that a portion of the goods had not been landed on 13th May 1868, when the contract was entered into. The …
Bayley, J.@mdashWe think that this special appeal ought to be decreed with costs, and the judgment of the lower appellate Court reversed. Plaintiff sued for confirmation of ijardari rights, and claimed the lands as rent…