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Phear, J.@mdashOn the 23rd December 1868, Armala Dasi executed a certain Bengali kabala or sale, which purported to convey land and premises therein specified to Brajanath Pyne. This land is situated within the registra…
Phear, J.@mdashI think that the alienation made by the widow in 1844 was a valid dedication to the idol. If she had released the property to the next heirs of her deceased husband, they could have done what they liked w…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the plaintiff Padamani is not entitled to claim one-half of the sum realized under Jagadamba''s execution. If she is entitled to half, I see no reason why she is …
Bayley, J.@mdashThis is an application for the exercise of our extraordinary powers u/s 15 of the Charter, and we are asked to grant a rule calling upon the other side to show cause why an order of the Collector of Moor…
L.S. Jackson, J.@mdashIn these cases the plaintiffs, who were alleged to have recently purchased a fractional share in the Mehal Serampore, applied to the Collector, u/s 9, Act X of 1862, Bengal Council, for assistance …
L.S. Jackson, J.@mdashIn this case, the special appellants before us, Gupinath Roy and another, gained a decree against Dinabandhu, that is to say, he was entitled to recover the costs of the suit in which he was defend…
Loch, J.@mdashIn this case we find that Bramamayi was a childless widow, and as such, not entitled to succeed to the property in question. But her father, Madhab Kishore, under a hibba dated the 8th Kartik 1247 (1840), …
L.S. Jackson, J.@mdashThe special respondents'' pleader does not contend that the decision of the Judge can be supported. It is manifest that the case must go back for a new trial to the lower appellate Court the plaint…
Bayley, J.@mdashWe think that the judgment of the lower appellate Court muse be reversed, and the case remanded for re-trial. The plaintiff sued the defendant (ryot) for a kabuliat. The defendant admitted the plaintiff'…
Phear, J.@mdashI shall allow alimony to the respondent at the rate of rupees 110 per month, commencing from the date of service of the citations, and to run according to that rate till final decree. As to the costs let …