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Ghose and Gordon, JJ.@mdashThis was a suit to enforce a mortgage security. The mortgage in question was executed by one Chowdhri Mahomed Monim in favour of the plaintiffs on the 2nd October 1887, by which a 5 anna 4 pie…
W. Comer Petheram, C.J. and Beverley, J.@mdashThe accused in this case are found to have loosed the complainant''s cattle at night and to have driven them to the pound with the object of sharing with the pound-keeper th…
Ghose and Gordon, JJ.@mdashThe petitioner, who obtained this rule, is the Maharani of Burdwan, and the opposite party, Shajani Kanta Chatterjee, is a pleader practising in the District Court at that Station. The facts a…
1. In this case the suit was brought for the purpose of ejecting the Defendants from certain lands. The case made by the Plaintiffs in the first instance was that their father Samsuddin had a mourasi jotedari right to t…
Muttusami Ayyar, J.@mdashThe plaintiff is a first-grade pleader, and defendant is the Municipal Council at Salem. On the 29th June 1892, thelatter assessed the former at Rs. 25 for exercising his profession as a pleader…
W. Comer Petheram, C.J. and Beverley, J.@mdashThis is a rule obtained on behalf of one Chandi Pershad to show cause why certain proceedings taken against him by the Deputy Magistrate of Monghyr should not be quashed, or…
W. Comer Petheram, Knight, C.J. and Beverley, J.@mdashOn the 7th of April 1894, the Chairman of the Monghyr Municipality forwarded to the Magistrate of the District a report by Mr. Evans, a Municipal Commissioner, compl…