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Komal Lochan Roy and his adopted Son, Radha Gobind Roy Vs Ramtanu Acharji
Norman, J.@mdashOne Komal Lochan Roy gave an ijara to Balaram Biswas, and at the time of executing the lease the present defendant, Ramtanu Acharji, executed a bond as surety for the rent to Komal Lochan Roy. The rent n…
Nanku Roy Vs Mahabir Prasad and Others
Glover, J.@mdashThis was a suit to recover possession of certain land, from which the plaintiff had been dispossessed by an order of the Deputy Collector, afterwards confirmed by the Collector, u/s 25 of Act X of 1859. …
Kubirun and Others Vs Musst. Shalgram
Kemp, J.@mdashThe point involved in this special appeal being one of considerable importance and of some nicety, the pleaders on both sides have argued it at considerable length and with great ability. The special appel…
Prabhuram Hazra Vs T.M. Robinson, Manager, on Part of The Bengal Coal Company and Another
L.S. Jackson, J.@mdashThe plaintiff in this case, named Prabhuram Hazra, sues the first defendant Durgamani Debi, and the Bengal Coal Company, on the following allegations: He states that the first defendant granted him…
Rani Saratsundari Debi and Another Vs Surja Kant Acharji Chowdhry and Others
Hobhouse, J.@mdashThe plaint in this case was against a number of defendants. Against some of those defendants the plaintiffs alleged that their cause of action accrued in the year 1266 in regard to certain lands, of wh…
Bhubaneswari Debi Vs Mahendra Nath Chowdhry, Legal Representative of Nabakrishna Chowdhry
Loch, J.@mdashWe think the order passed by the Judge is not correct. The question has been determined by a Full Bench in the case of Bipro Das Gossain v. Chunder Sekhar Buttacharjee Case No. 583 of 1666, May 31st 1867 :…
Raja Baradakant Roy Bahadur Vs Narakant Mazumdar and Another
Mitter, J.@mdashThis was a suit for arrears of rent at an enhanced rate. The Court of first instance dismissed it upon the ground that the defendant had shown, by satisfactory evidence, that the tenure in question was n…
Gopal Chandra Roy Vs Nabin Chandra Bhandari and Others
L.S. Jackson, J.@mdashI think it quite clear that the plaintiff cannot maintain this suit. He had previously brought a suit against the defendant to obtain a kabuliat from him in respect of the land which he held under …
In Re: Juggesh Prakash Ganguli and Nilkamal Mookerjee
Bayley, J.@mdashI am of opinion that this application must be rejected. It is made u/s 404 of the Code of Criminal Procedure, and we are asked to set aside the order of the Magistrate of Nowakhally, dated the 6th Novemb…