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Hobhouse, J. 1. This is a family dispute. The defendant, who is the present respondent, has "been placed in possession of half the family property, and the plaintiff, who is appellant, and who is in possession of the …
Parker, J.@mdashI do not think we are bound to set aside the conviction and sentence of the Sessions Court merely on the ground that theCommitting Magistrate had no territorial jurisdiction over the place in which the o…
Beverley and Banerjee, JJ.@mdashThe question raised in this case is whether the conviction of the petitioner Basumati Adhikarini, u/s 500 of the Indian Penal Code, is legal. 2. The facts of the case are shortly these :…
Sale, J.@mdashIt appears that upon the death of one Shaik Abdool Tyeb in 1879, both these suits were revived in the names of Tahir Ally and Amiruddin, who were made co-plaintiffs in the second mentioned suit; and as Ami…
Beverly and Banerjee, JJ.@mdashOne Durga Charan Sadhu Khan was arrested without warrant by constable Ramjeevan for an offence under Clause 3 of Section 34 of Act V of 1861. The Deputy Magistrate, who tried the case, acq…
Hobhouse, J. 1. The original Plaintiff in this suit was Ahmadi Begam, the only surviving widow of Raza Husain, talookdar of Narauli, who died in the year 1885, leaving no son. He had two daughters who survived him: th…
Hill and Rampini, JJ.@mdashThis is a second appeal against an order of the Special Judge of Chittagong, who has rejected an appeal against an order of the Assistant Settlement Officer of Chittagong on the ground that no…
1. In this case the learned Subordinate Judge refused to entertain an application for an order absolute for the sale of mortgaged property, on the ground that an appeal had been preferred against the preliminary decree …
Ghose and Gordon, JJ.@mdashThis was a suit to recover a certain sum of money on a registered bond, dated the 20th April 1886, executed by the four defendants in favour of the- plaintiff. At the time of the execution of …
Sale, J.@mdashIn this case I think I ought to follow the course adopted in the case of In re King, who was described as " carrying on the trade and business of an indigo factory proprietor and dealer in indigo, lately r…