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Norman, J.@mdashThe plaintiff sues to recover 111 bigas of land describing it as part of his jote-jumma of 175 bigas, alleging that he was dispossessed, on the 5th of Sraban 1264, Mulki, i.e., the 18th of July 1857. Bes…
Bayley, J.@mdashAccording to the statement made by the pleader for the special appellant, the nature of the action in this case is of this kind. One Ram Chandra Bhowmik executed two bonds for a certain sum of money in f…
Norman, J.@mdashThe prisoners have been convicted of the murder of Baber Ali Mira, and severally sentenced to transportation for life. The facts are that, on the 25th of Baisakh last about seventy or eighty persons belo…
Phear, J.@mdashWho after pronouncing, upon the evidence adduced, a decree nisi for divorce, made the following observations:-- In this case I reserved the question of damages for further consideration. There is, stric…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the judgment of Mr. Justice Phear is correct. Section 53 of Act XX of 1866 says, "the petition may be presented "within one year from the date on which the amount…
Kemp, J.@mdashThis was a suit to set aside a sale conducted under the provisions of Act X of 1859, on the score of illegality. The Court of first instance held, that the suit was cognizable by the Civil Court, but on th…
L.S. Jackson, J.@mdashThe only question raised in special appeal is, whether the lower appellate Court was right in excluding the plaintiff from participation in the share of a deceased brother, on the ground that the p…
Norman, J.@mdashThe prisoners have been tried and convicted by the Judge of Bhagulpore of the forgery of a bond for rupees 195, bearing date the 18th of October 1867, alleged to have been executed by Dhotal Mahton, Maha…
Norman, J.@mdashThis is a suit brought u/s 9 of Act VI (B.C.) of 1862, by which the plaintiff made an application to the Collector, praying him to allow the measurement of certain lakhiraj land, and to enjoin the attend…
Glover, J.@mdashThe point taken in this special appeal is, that the Courts below ought to have earned out the provisions of section 2 of Act XXIII of 1861, and have fixed a period for issuing the process asked for by th…