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Phear, J.@mdashThe defendants'' case in this suit rested upon a title which he set up under a certain potta, which the lower Court refused to receive as evidence, on the ground that it was not registered. The term of th…
Kemp, J.@mdashThese two cases were taken up together, and were very fully and ably argued on both sides. As very important points arise in the case, we have taken time to consider the judgment, which we now proceed to d…
Glover, J.@mdashThe first objection appears to us untenable. It is clear from the record, that the plaintiff did endeavour to be made a party to the original suit against Kurban Ali, u/s 73 of Act VIII of 1859, and fail…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the Kingdom of Ava is not the territory of a native prince or State in alliance with the British Government within the meaning of Section 177 of Act VIII of 1859…
Phear, J.@mdashIn these two cases we have had to consider the effect of Sections 62 and 308 of the Code of Criminal Procedure, as operating to give authority to the Magistrate under certain circumstances to issue injunc…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that this is a very clear case. The plaintiff seeks to recover the sum of Rupees 12,406 and 7 annas, which she paid on account of Mr. William Tayler, in discharge of a…
Sir Barnes Peacock, Kt., C.J.@mdashThe plaintiff purchased a debt due from the defendant to Ramnath, but the defendant had received a decree against Ramnath for a certain amount arising out of the same transaction. Acco…
Markby, J.@mdashOn behalf of the members of the firm of McMurphy and Co., no question has been raised as to the value of the goods. The only question raised is whether or not they are liable for the price of them. These…
Sir Barnes Peacock, Kt., C.J.@mdashThe plaintiff in this suit claimed to be entitled, as cousin of the late Moulvi Mohammed Ibrahim to 12 annas out of the whole 16 annas of the entire estate left by the late Moulvi, and…
Macpherson, J.@mdashGanga Prasad Tewari being the holder of a decree against Brijo Lal Upadhya (which decree had been originally obtained by one Ajudhya Prasad) in execution of the decree, attached and sold a decree for…