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L.S. Jackson, J.@mdashI think that the plaintiff did not give the evidence in this case which could entitle him to a verdict. He alleged that defendant had brought against him a false and malicious charge, and he, there…
Loch, J.@mdashWe concur with the Sessions Judge in thinking that the view taken by the Magistrate is erroneous. We think that if the accused have forfeited his recognizance given to the Magistrate of Tipperah by committ…
Kemp, J.@mdashThe decision of this case was postponed for the decision of Sheikh Rahmatulla v. Sheikh Sariutulla Kagchi [1 B.L.R. (F.B.), 58] referred to by this Bench. That decision has now been received, although the …
L.S. Jackson, J.@mdashThe decision of the lower Appellate Court is clearly erroneous. Plaintiff sued to recover possession of some lands from which he had been dispossessed in execution of a decree made in favour of the…
Phear, J.@mdashIt appears to us that this case lies within a very small compass. It seems that the plaintiffs'' ancestor, through whom she claims, purchased the tenure, which 18 the subject of suit, at a sale which took…
E. Jackson, J.@mdashThis appeal only refers to certain plots of land which the defendant has alleged to be lakhiraj, and for which he, therefore, contends that the plaintiff''s suit for enhancement of rent should be dis…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that in this case the view taken by the learned Recorder is correct, and that probate may be granted of the will of a Buddhist made after the 1st of January 1866, but…
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the opinion expressed by the Small Cause Court Judge is correct. We think that huts are not moveable property within the meaning of Section 19 of the Small cause Court Ac…