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1. Their Lordships have considered this case, and they must, in the first place, express their great regret that the record contains no statement of the grounds of the decision of the High Court, which is now under appe…
Loch, J.@mdashThis was a suit for a kabuliat at an enhanced rate. The Judge has disposed of it by referring to a judgment of this Court, in the case of Golam Ali v. Baboo Gopal Lal Thakoor (9 W.R., 65) and has held that…
Phear, J.@mdashOn a full consideration of this case, it seems to me that the only question which I have to decide is, whether or not there is a law of State Policy operating to restrain the testator making this disposit…
1. Their Lordships are of opinion that no ground has been laid for prolonging this unfortunate litigation by the allowance of these appeals. It is unnecessary to state the earlier proceedings in the first cause. It seem…
Lord Selwyn, J.@mdashTheir Lordships are unable to entertain any doubt upon this case, either with respect to the facts, or with respect to the law which is applicable to those facts. The facts are simple and plain. It …
1. This is an appeal from the decision of the High Court, which has reversed the decision of the Court below, and has, in substance, held that the Statute of Limitations does not apply to this case. It appears that the …
Loch, J.@mdashThis is an application that certain papers filed with an application for review, should be transmitted with the record to the Privy Council; and in support of the application, Mr. Allan has produced an ord…
Bayley, J.@mdashIn this case the ground taken before us in special appeal, is that, as this was a suit to set aside a decree of the Revenue Court, u/s 25, Act X of 1859, the suit cannot at all lie. I am, however, of opi…
Norman, J.@mdashThe plaintiff, Srikrishna, is a mahajan; and the defendant, Rambhanjan, is his gomasta. Srikrishna sued Rambhanjan for an account of the profits of certain kutis, one of which was at Bhagalpur. The dispu…