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Puhubnath Jha Vs Becharam Chowdhry
Norman, J.@mdashIn this case the defendant erected a bund across a stream, the effect of which has been to throw back the water of the stream upon the land of the plaintiff, and destroy his crops. The tower Appellate Co…
Samiraddi Khalifa Vs Harischandra alias Hari Mohan Kurmokar and Another
Loch, J.@mdashIt appears that Sham held two decrees against one Shamat Ali; one for debt passed by the Small Cause Court, the other for rent passed by the Collector, under Act X, 1859. Sham executed the decree of the Sm…
Udaya Charan Dhur Vs Kali Tara Dasi and Another
Mitter, J.@mdashThis was a suit for a kabuliat instituted under the provisions of section 23, Act X of 1859. The lower Appellate Court has found, that the plaintiff has failed to prove that any relationship of landlord …
Mirza Daud Ali Vs Syed Nadir Hossein
Loch, J.@mdashWe see no grounds for interfering with the order passed by the Judge in case No. 547. Nadir Hossein applied for a certificate, under Act XXVII of 1860, to collect the debts due to the estate of Mohammed Al…
Kamala Kant Ghose and Others Vs Kalu Mahomed Mandal and Another
Norman, J.@mdashThe defendants took a village in izara from the plaintiff for ten years. Before the expiration of their lease, the defendants sub-let the property, and at the same time entered into an agreement with the…
In Re: William Tayler
Barnes Peacock, C.J.@mdashIt is always a most unpleasant duty for a Judge to be compelled to vindicate his own honour, or the dignity of the Court over which he presides, by adopting measures which may cause pain, or wo…
John George Bagram Vs Khettranath Karformah and Another
Norman, J.@mdashThe plaintiff alleges that as the owner of a house, 6 Old China Bazar, he is entitled to have the light and air enter through certain windows and a verandah; and that the defendant, by erecting a buildin…
Bhairabnath Khettri Vs Kishori Mohan Shaw
Macpherson, J.@mdashI think the agreement does not come u/s 17 of the Registration Act, as it only leads up to a lease. If I were to hold that an agreement, such as this required to be registered, I should also have to …
Nahagun Maiti Vs Sabo Bewa and Another
L.S. Jackson, J.@mdashThe decision of the lower Appellate Court seems to me to be a correct and sensible decision. I think no ground of special appeal has been made out. I quite agree with the Judge in thinking that whe…