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Loch, J.@mdashIn this case I see no reason why the usual course should be departed from, which requires the plaintiff to prove his case. The lower appellate Court has found that the plaintiffs have failed to do so, and …
Sir Barnes Peacock. Kt., C.J.@mdashIt appears to me that in this case the order of the Subordinate Judge, allowing execution to issue at the suit of the Bhuttacharjees for that portion of the decree which they claim to …
Bayley, J.@mdashI am of opinion that this appeal should be dismissed with costs. The plaintiff in the year 1842 purchased the 3 annas, 4 gandas share of one Balaram, in an ijmali mehal in Pergunna Amirabad. It is stated…
Mitter, J.@mdashWe are of opinion that the lower appellate Court baa committed an error in law in the investigation of this case, which may have produced an error in the decision of the case upon the merits. It appears …
Phear, J.@mdashThink this case must be remanded to the Lower appellate-Court for re-trial on the merits. Some of the features presented by the suit are undoubtedly peculiar. If it were necessary for me to say, whether a…
Loch, J.@mdashThis suit is brought by the plaintiff, as mother and guardian of her minor son Sital Chandra Dhar, to set aside a will hearing date 16th Aghran 1247 (1840) containing a permission to adopt, said to have be…
Norman, J.@mdashGopal Burnawar obtained an order u/s 318 of the Code of Criminal Procedure, declaring him to be in possession of a wall separating his house from one in the occupation of the tenants of Ghannu Roy. Since…
Phear, J.1. Held, that plaintiff must prove his claim to the Notes, to the satisfaction of the Civil Court; the verdict in the Criminal Court against the defendant not being sufficient proof of plaintiff''s claim.
Loch, J.@mdashPlaintiff sued for a declaration of title to certain lands, which he alleged had been erroneously surveyed as part of the defendant''s village. The defendant denies the plaintiff''s right to and possession…
L.S. Jackson, J.@mdashIn this case three grounds of special appeal have been urged before us. The first of them is, that the plaintiff having failed to establish the particular title under which be sued, ought not to ha…