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L.S. Jackson, J.@mdashThis is a case of execution of decree against a person who is one of the representatives of the original defendant. It seems that the decree was originally passed in November 1850, and the proceedi…
Norman, J.@mdashPlaintiffs sue for declaration of their right and registration of their name, as owners of a piece of land. The facts are that Banu Kolita, having obtained a decree against Brihaspati, whose heirs the no…
Norman, J.@mdashThe plaintiff sues for the possession of 30 bigas of land, which he alleges that he purchased from the defendant''s father, on the 4th of May 1863, for rupees 12. As evidence of the purchase he puts in a…
L.S. Jackson, J.@mdashThis is an appeal against an order of the Zilla Judge, refusing to grant the petitioner certificate of guardianship under Act XL of 1858. The Judge calls it an application for the removal of Nobin …
Glover, J.@mdashThe plaintiff in this suit is a co-sharer in a certain mauza in Zilla Tirhoot, and his suit is to recover possession of 72 bigas, 1 kata, 3 dhoors of land from the defendants in this wise:--The allegatio…
Markby, J.@mdashIn this case the plaintiff sued to recover possession of Mauza Niz Kurnopore, which he claimed as part of his darpatni talook Kurnopore. It seems that in 1271 (1863) he sued some persons, as ryots in tha…
Bayley, J.@mdashI think these appeals must be dismissed with costs. It is necessary to premise by giving a few facts and dates. In the year 1846, a decree was passed in favour of the father of Lakhikant, Bepin Behari, a…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the promissory note was sufficiently stamped; it being sufficient to cover the principal sum secured by the note. The word "sum" in the English Act has been held …
Norman, J.@mdashThis is an appeal from the decision of the Additional Judge of Bhaugulpore. The question is whether, under the Mithila law, a mokurrari lease of 100 bigas of land, a very small portion of the ancestral e…
Norman, J.@mdashIt is clear to us, that the decision of this case must be reversed. The plaintiff sues to establish his title, under a deed of gift, of certain land obtained from the defendant. The lower Appellate Court…