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Markby, J.@mdashIn this case Jaideb Panda, Mani Panda, and Mukteswar Panda, borrowed, from Ramnarayan Bhagat and Gopaliram Bhagat on the 9th January 1862, the sum of Rs. 10,000, on the security of a simple mortgage of a…
Norman, J.@mdashThe prisoner, Luthi Bewa, has been convicted, u/s 419 of the Indian Penal Code, of the offence of cheating by false personation, and sentenced to one year''s rigorous imprisonment; and the prisoners, Ana…
Norman, J.@mdashUpendra Mohan Tagore, as executor of the late Prasanna Kumar Tagore, applied for execution of a decree, dated in April 1853, against Garibulla Bepari and others. The facts are that, on the 29th of Septem…
1. The order of Mr. Boxwell appears irregular. In the first place the grant of the certificate under Act XXVII of 1860, does not decide the title to the land; and if it did, an order of the Civil Court must be executed …
Sir Barnes Peacock, Kt., C.J.1. It appears to me that the purchaser was not bound by this contract. A joint tenant may covenant that he will not sue out a writ of partition, but that would not prevent him from selling h…
Norman, J.@mdashThis is a suit against five different sets of defendants. It includes claims against the first defendant, Maniruddin, for three pieces of land in his possession, and to set aside a lease granted by one P…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that this decision ought to be affirmed. The executors, treating them as managers of the estate, having joined in the mortgage with the devisees, the charge was a vali…
Norman, J.@mdashWe are of opinion that the decision of the lower Court is perfectly correct. It seems to us that, when No. 3148 had completely formed, and more particularly after it had been assessed and settled as a se…
Hobhouse, J.@mdashThese were suits for arrears of rent of the years 1274 and 1275 (Tipperah era), and they were brought at one and the same time before the same Revenue Court for the full amount of the arrears said to b…
Norman, J.@mdashThese are suits or proceedings u/s 230 of Act VIII of 1859. The plaintiffs in the several cases above mentioned, allege that Nabin Chandra Chowdhry, having obtained a decree against the Government for po…