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Markby, J.@mdashIn this case the plaintiff, having borrowed money from the defendant, gave his zamindari in farm to the defendant, who was to reimburse himself from the proceeds, paying to the plaintiff Rs. 300 a year a…
Norman, J.@mdashWe are strongly inclined to think that this suit is not maintainable at all. The facts are, that in the year 1274 a batwara, or partition, of two estates paying revenue to the Government, called Ibrahimp…
Norman, J.@mdashA decree had been obtained in 1855 by the original defendant, Anand Mayi Dasi, now represented by Krishna Indra Roy, against Mr. Payter, for one anna six ganda share in four villages, in Pergunna Sagura,…
Sir Barnes Peacock, Kt., C.J.@mdashIn treating the letter of Chow Rajapoot as a notice, and not as an agreement, I am taking the same view of it as the Court at Bangkok in the decision of His Royal Highneas Krom Kenaug …
Norman, J.@mdashThis was a proceeding u/s 17 of Act IX of 1868, for penalties to which the defendant was alleged to be liable for not taking out a certificate and paying for the same within seven days after the service …
1. Their Lordships having had very full opportunity of considering the facts in this case, and the arguments which have been addressed to them, are now prepared to dispose of it. The matter has been conveniently divided…
L.S. Jackson, J.@mdashIn this case it appears that, about the year 1855, a dispute arose between Government and the zemindars, in the district of Burdwan, as to the duties of village chowkidars holding chakran lands, th…
L.S. Jackson, J.@mdashI think the decision of the Court below is clearly wrong. The defendant held a piece of land from the plaintiff in the midst of lands used for building purposes, in fact, in the centre of a town. O…