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Norman, J.@mdashThis was a suit for possession of 51 bigas of lakhiraj land in Pergunna Futtehpore Singhya, in the district of Purneah. The plaintiff claims, in respect of an alleged right of pre-emption, as owner of a …
L.S. Jackson, J.@mdashThe facts of this case are extremely complicated, but it becomes unnecessary to state them fully here in consequence of the turn which the argument has taken, and the very simple ground on which ou…
Sir Barnes Peacock, K.t., C.J.@mdashI think that the plaintiff was entitled to prove the payments made under the kistbandi for the purpose of showing that his right to sue out execution under the kistbandi was not barre…
L.S. Jackson, J.@mdashI think we are not called upon to reverse the decision of the Courts below. I am not aware that, in any case yet decided, it has been finally laid down that any particular period is necessary to th…
Norman, J.@mdashThe defendant in this case is a breeder of horses, and this suit is brought to recover possession of about 30 bigas of land in Basdeopur, occupied by the defendant for grazing purposes and as part of an …
Markby, J.@mdashIn this case the plaintiff brought a suit to recover an alleged loan of Rs. 1,000 upon a bond said to have been executed by one Mohan Chandra Sen, as mooktear on behalf of the defendant. The defendants d…
Norman, J.@mdashThe question I have to consider is whether, under Hindu law, on the death of Pyari Mani, the estate of Deochandra vested absolutely in Gurudas, so as to exclude any after-born son of Bireswar; or whether…
Barnes Peacock, Kt., C.J.@mdashThis case has been very ably argued on both sides. It appears to me that the judgment of the Court of original jurisdiction ought to be affirmed. There is no doubt that, according to the H…