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L.S. Jackson, J.@mdashI think the decision of the lower Appellate Court is right. This was an application to enforce a summary decision or award of a Civil Court not established by Royal Charter. It came within Section …
Norman, J.@mdashThis is a suit to recover bhouli rent, or a sum equivalent to the value of the proportion of the crop which the defendant ought to have handed over to the plaintiff, his landlord. The Deputy Collector, a…
Loch, J.@mdashThe appellant, as sister to one Thakurdas Bhattacharji, applies for a certificate under Act XXVII of 1860, to enable her to collect the debts due to the estate of the deceased. The deceased died about 7 ye…
E. Jackson, J.@mdashThe plaintiff in this suit sought to recover a certain sum of money due to him from defendant Syed Korban Ali, who, it appears, was a batwara amin, employed on the part of Government, and to have it …
Glover, J.@mdashThis was a suit to recover the value of certain crops alleged to have been cut and carried off by the orders or at the instigation of the Rani Shamasundari Debi, by her servants Baikantha Nath and Umacha…
1. This is a petition for the rehearing of an appeal from a decree of the High Court of Judicature at Fort William in Bengal, which was heard ex parte on the appearance of the appellant alone, and in which their Lordshi…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to us that the arbitrators were not authorized, by the terms of the submission, to take any other evidence than that of the widow as to whether or not the plaintiff was enti…
Loch, J.@mdashIn this case there appears to have been an application of the 13th February 1862 for execution of decree. It was struck off on the 31st January 1863. It also appears that there was another application of t…
Norman, J.@mdashWe have been prevented from going into the merits of this case by a preliminary objection taken by the respondent''s vakeel, that, u/s 27 of Act XXIII of 1861, no appeal lies, upon the ground that the su…
L.S. Jackson, J.@mdashThis was a suit by Sonatan Roy and others, who occupied some parcels of land, to set aside a judgment of the Deputy Collector, by which they were ordered to execute a kabuliat in favour of the defe…