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1. The appeal is capable of being valued and it is for the appellants u/s 7, Clause IV,(f), of the Court Fees Act to say what the value is.
Ghose and Rampini, JJ.@mdashThis is an appeal against a decree of the District Judge of Bhagalpur, affirming the judgment of the Munsif of Banka. The appellant before us applied to the Munsif on the 9th February 1892 fo…
R. Couch, J. 1. Makund Ram, the appellant, and Tulsi Ram, the father of the respondent, were brothers, and the suit from which this appeal arises was brought by Makund Ram against Tulsi Ram for partition of moveable a…
Arthur J.H. Collins, C.J.@mdashThapita Peter brought a suit against Thapita Lakshmi, his wife, alleging her adultery with Lunkapalli Gauth, and praying, therefore,that his marriage may be dissolved. The District Judge o…
Muthusami Aiyar, J.@mdashI consider that it is competent to the judge to make an order under Sections 411 and 412 of the CPC as to the payment of the court fee. It is contended for the plaintiff that the sections are no…
Muttusami Ayyar, J.@mdashTwo questions arise for determination in this appeal and the first is whether the District Munsif had jurisdiction toexecute the decree in Original Suit No. 19 of 1888. Though the objection was …
Best, J.@mdashNo rules sanctioned by Government u/s 10 of Act XXIV 1859 have been brought to our notice, and in the absence of such rulesthe accused is liable to be prosecuted u/s 44. The mere fact of a departmental pun…
Muthusami Aiyar, J.@mdashTwo questions arise for determination in this appeal and the first is, whether the District Munsif had jurisdiction to execute the decree in Original Suit No. 19 of 1888. Though the objection wa…
Ghose and Rampini, JJ.@mdashThis appeal arises out of a suit for rent for the years 1295 and 1296 brought before the Deputy Collector of Cuttack under the provisions of Act X of 1859. 2. It appears that the plaintiffs …
Muttusami Ayyr, J.@mdashIn Original Suit No. 415 of 1884 on the file of the District Munsif of Sivaganga, appellant obtained a money decreeagainst respondent. In execution of the same, the produce of the village of Kumb…