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L.S. Jackson, J.@mdashThis is an application on behalf of Pyari Mohan Mookerjee, for a precept or order of this Court, directing the Deputy Collector of Serampore to receive upon a stamp paper of the value of 8 annas, a…
Hobhouse, J.@mdashIn this case the plaintiff sues to recover khas possession of certain land. It was alleged that Mr. Mackenzie held these lands babundbust, i.e., without any agreement, up to the year 1271, when he died…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the property of Parsu, deceased, cannot be taken in execution of a decree against Sriram, the surety.
Hobhouse, J.@mdashWe think that the Court below was quite right in this base. The decree-holder obtained a decree on the 16th April 1859. He made his first application to execute it on the 28th December 1861, and, in th…
Bayley, J.@mdashI am of opinion that this rule must be made absolute. The question is, whether a Small Cause Court in the Mofussil, has authority by any law, or by any power inherent in itself, to punish for the resista…
E. Jackson, J.@mdashIt is clear that the interference of the Magistrate in this case was not asked on the ground that the road was a public road. The application made by the petitioner consists of a hurriedly and carele…
Hobhouse, J.@mdashThis was a suit to obtain possession of 1019 bigas of mal and lakhiraj lands, by the enforcement of a bynaputra, of date the 31st December 1862. The suit was instituted on the 19th April 1864, and was …
Kemp, J.@mdashThis was an application to enforce a private arbitration award, dated the 5th Aswin 1265. It is admitted that the application was made under the provisions of section 327 of Act VIII of 1859. It is also ad…