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Sir Barnes Peacock Kt., C.J.@mdashThis is a suit brought by Ganendra Mohan Tagore, the only son of the late Prasanna Kumar Tagore, a Hindu, against Upendra Mohan Tagore, Jatindra Mohan Tagore, and Durga Prasad Mookerjee…
Kemp and Glover, JJ.@mdashThe point for decision in this appeal is, whether the plaintiff, the mortgagor, by depositing the principal amount due, has saved his equity of redemption or not, it being admitted that the dep…
L.S. Jackson, J.@mdashThe plaintiff brought this suit in the Civil Court to recover damages by reason of wrongful distraint over his crops, under color of the power of distraint against the defendants. Ram Chandra, who …
Bayley, J.@mdashI am of opinion that the judgment of the Judge below is incorrect, and must be reversed. The facts are these: the plaint in this case, together with an amount of money sufficient to cover the proper stam…
Sir Barnes Peacock, Kt., C.J.@mdashThe first point upon which the Judge of the Small Cause Court asks the opinion of this Court is, whether in a case in which a judgment of a Small Cause Court in the Mofussil is called …
Bayley, J.@mdashI am of opinion that this special appeal should be dismissed. The suit was for a declaration of the plaintiff''s right to fill up an excavated jhil, to close up a sench and to recover the price of certai…
Sir Barnes Peacock, Kt., C.J.@mdashThere are three objections which have been urged: 1st, that the document was not stamped which is said to come under the general ground of appeal, that the Recorder has admitted eviden…
Phear, J.@mdashI have always understood this difference between commissioners appointed by the Court and arbitrators. In the first place commissioners are officers of the Court, and act by a majority, whereas private ar…
Sir Barnes Peacock, Kt., C.J.@mdashOne issue, raised by the Subordinate Judge, was "whether the said land being joint the defendant''s erecting a wall of the house over the said joint land is valid, or whether the said …
Macpherson, J.@mdashIt appears from the facta found by the Judge that the plaintiffs (respondents) sued for possession, after foreclosure, of certain estates, including, among others, one called Moramin. The plaintiffs'…