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Hurannissa Bibi Vs Kasimunnissa Bibi and Others
Macpherson, J.@mdashWe think this appeal ought to be dismissed with costs. We do not, however, concur in all that is said by the lower Appellate Court, because we think that if the appellants really held a simple mortga…
Raja Lilanand Sing Bahadur Vs The Government and Thakur Manoranjan Sing and Tekait Loknath Sing
Loch, J.@mdashAfter hearing Counsel for the petitioner, we are of opinion, that there are no valid grounds for admitting a review. It is quite unnecessary to submit the question as to the status of a ghatwal to the deci…
Kedar Nath Mookerjee Vs Mathuranath Dutt
Loch, J.@mdashOn hearing the arguments of both parties, I am inclined to think, that our judgment, of which a review is now sought, went beyond the record, when it determined that as the resignation of the jote, by the …
In Re: Rani Raisunnissa Begum
Loch, J.@mdashWe think the reasons given by the Court below, refusing to grant the application for a certificate under Act XXVII of 1860 are wrong. A certificate granted under Act XL of 1858 to administer to an estate, …
Muktakeshi Debi Chowdhrain Vs Sajed Sheikh and Another
L.S. Jackson, J.@mdashThis was a suit by the zamindar, against the defendant, who held certain notes under him, praying the Court to fix an enhanced rate of rent, upon the ground that the defendant was holding more land…
The Queen Vs Dina Sheikh and Others
Macpherson, J.@mdashIt seems to us that the conviction of the prisoner on the two offences of using force and escaping from custody is wrong. There is no evidence that the prisoner did any thing but escape. A body of me…
Ekowri Sing and Others Vs Hiralal Seal and Others
1. This suit is brought to recover about 1,000 bigas of land, claimed as alluvial, and contained within the boundaries given in a map annexed to the plaint. The plaintiffs must succeed or fail on their title to the land…
Tara Chand Ghose Vs Anand Chandra Chowdhry
Macpherson, J.@mdashThat the lower Appellate Court has erred in allowing these decrees to be set off, the one against the other, I have no manner of doubt. For the decrees are not "Cross-decrees between the same parties…
In Re: J. Hollick and Others
Sir Barnes Peacock, Kt., C.J.@mdashWith reference to the 1st question, salaries or other debts actually due from the Railway Company to any of its servants can be attached in satisfaction of Civil Court decrees, Section…