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Glover, J.@mdashThis is a suit to set aside a mokurrari patta granted to the husband of the defendant by the then proprietress of the estate, Mussamut Tahimunnissa, on the ground that the lease conveyed only a life-inte…
L.S. Jackson, J.@mdashIt appears to me that neither of the two Courts, before whom this case has been tried, has given a decision in which we can quite concur. That of the Assistant Collector, who tried the case origina…
Hobhouse, J.@mdashThis was an application for measurement under the provisions of section 9, Act VI of 1862, B.C. In answer to the application the ryots put in two objections. Firstly they said they had not opposed the …
Bayley, J.@mdashWe are of opinion that this case is governed by the decision in Madhusudan Manji Vs. Debigobinda Newgi . We read that decision as laying down that every person not being a European subject, who has not a…
Sir Barnes Peacock, Kt., C.J.@mdashIn this case a decree was sent from Moorshedabad to Rajshahye to be executed. In execution of that decree property in Rajshahye was seized. Roy Dhanpat Sing claimed that the property b…
Markby, J.@mdashThis is a suit for possession of land brought against Lakinarayan, the son of Sarbeswar, Haris Chandra Mookerjee, and Ganga Gobind Mundai. It has been found as a fact that Sarbeswar, who is now represent…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that in point of law the construction of the Judge of the Small Cause Court is not correct. The bond certainly did not contain any agreement between the plaintiff and…
Macpherson, J.@mdashIn the state of facts found by the Judge, this case falls within the principle acted upon by the Court in the case of Mussamut Janee Khanum v. Mussamut Amatool Fatima Khanum 8 W.R. 51. It is distingu…
Macpherson, J.@mdashIn this case the plaintiffs sue to be restored to possession, on the ground that they have a right of occupancy. The case made by the plaint, is that one Hanif Mohammed Sirkar had two consecutive lea…
Glover, J.@mdashThe points taken in the special appeal are: that the plaintiff ought not to have joined in one suit two separate causes of action; that he ought to have brought a separate suit for the rent of the house;…