In Re: Banka Bihari Ghose
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the order of the Magistrate dated the 16th of July 1868, and the warrant issued thereon ought to be set aside. The petitioner, against whom the warrant was issued, was th…
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Dhanpat Sing and Another Vs Lilanand Sing
Glover, J.@mdashThis was a suit for execution of a decree. The first application the only one we have to deal with, is dated the 13th August 1964. The present application for execution was taken out on the 4th July 1867…
Rani Saratsundari Debi Vs Watson and Others
Norman, J.@mdashThis was a suit for a kabuliat. The plaintiff alleged that the portion of the land occupied by the indigo factory of Messrs. Robert Watson and Company, included within specific boundaries given at the fo…
Matilal Bagchi and Another Vs Ram Chandra Goswami
Sir Barnes Peacock, Kt., C.J.@mdashThis is a very clear case. In this case a suit was brought against several defendants to recover possession of land. One of the defendants stated that he had nothing to do with the lan…
Madhab Kaibarta Vs Bir Chandra Jubaraj Goswami
Bayley, J.@mdashThe real contention in this special appeal is that whereas a Civil Court has already decreed the lands, the rents of which form the subject of the plaintiff''s suit, to the intervenor, the plaintiff coul…
Srinath Sing Vs Ramjay Dey
Norman, J.@mdashThis is a suit to recover a sum of 1,451 rupees paid as a deposit by the plaintiff in Bhadra 1270 (August, September 1863) to Prasanna Nath Dutt, the husband of the defendant, as part of the purchase-mon…
In Re: Durga Charan Sirkar
Markby, J.@mdashIn this case the facts appear to be that one Thakur Das Roy received a decree, in the Sealdah Small Cause Court, on the 21st February 1866, for Rs. 160, against one Ishan Chandra Chatterjee. Being desiro…
Pukhraj Sing and Others Vs Lachmi Narayan Puri
Kemp, J.@mdashThis was a suit for rent. The plaintiff, as mokurruridar, sued the ticcadar for rent. The special appellant, who alleges that he has purchased the proprietary rights in the estate, intervened u/s 77 of Act…
Srimati Bhabatarini Dasi and Others Vs J. Grey
Loch, J.@mdashThis suit has been brought for arrears of rent for 1271, 1272 and 1273 (1864, 1865 and 1866). It appears that the defendant executed a kabuliat in favour of the plaintiffs, agreeing to pay rent at the rate…
Shiu Das Narayan Sing Vs Bhagwan Dutt and Others
Kemp, J.@mdashTwo points are taken in special appeal, first that the lower Appellate Court has misconstrued a petition filed by the plaintiff, dated the 5th of September 1859; and, secondly, that, under the Mitakshara l…