Biharilal Vs Madhusudankundu
Sir Barnes Peacock, Kt., C.J.@mdashIt appeals to me that this case is different from that of Hale v. Rawson (4 C.B.N.S., 85), inasmuch as in that case the contract was not to sell tallow to arrive by the Countess of Elg…
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Gobind Chandra Sarma Mazoomdar Vs Anand Mohan Sarma Mazoomdar and Others
Hobhouse, J.@mdashIn this case the plaintiff sued for possession of a certain property. He alleged that sometime previous to the year 1256 (1849) this property was held by one Shib Chandra Sarma and the Sanna defendants…
Mahant Jayram Gir Vs Rani Shiuraj Koer and Others
1. In this case the plaint is brought against the Ranis, or the wives of the late Raja Chatpal Sing, and also against the minor son and heir of the said Raja, who is made a party to the suit. The plaint expressly states…
Winterscale Vs Gopal Chandra Seal
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to us that the deed in question demised the land, as well as the bungalow which was standing on it, and consequently that the deed was not admissible in evidence without reg…
Taramani Chowdhrain and Another Vs Rajlakhi Debi
Hobhouse, J.@mdashIn these cases the important facts are as follows:--One Manikarnika obtained a decree for Rs. 812 odd, for arrears of rent, against Taramani Chowdhrain, the plaintiff, respondent in No. 2393, and certa…
Gaurmohan Bandopadhya and Others Vs Tarachand Bandopadhya and Others
Mitter, J.@mdashThis case affords a glaring instance of the gross injustice that is so often done to decree-holders in this country, by the arbitrary manner in which execution cases are generally dealt with by the lower…
Amani and Others Vs Mir Mahar Ali
Macpherson, J.@mdashMir Kazim Ali died, leaving a widow, Nasirun, and three daughters, Khyratun, Amani and Hakimun. The defendant, Mir Mahar Ali, was married to Hakimun, who is now dead. The suit, out of which these thr…
The Queen Vs Kabil Manji and Others
Sir Barnes Peacock, Kt., C.J.@mdashIn this case, Mr. Beaufort, the Judge of the 24-Pergunnahs, has sent up a conviction of three manjis, for having obstructed the line of navigation in the new canal, opposite Sura bazaa…
Srimati Krishna Sundari Dasi Vs Srinarayan Mitter
Norman, J.@mdashWe see no necessity to go into the question, whether or not a Sudra can be adopted without the performance of religious ceremonies, namely the offering of burnt sacrifice, &c. The contention of the s…