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Muthusami Aiyar, J.@mdashIt is provided by Regulation IV of 1831 as modified by Act XXIII of 1888 that the grants referred to in Section 11 ofthe former enactment shall not be liable to attachment in satisfaction of any…
Morris, J. 1. The suit out of which this appeal arises was brought by the Appellant against the Respondent in the High Court of Judicature at Bombay in the exercise of its ordinary original civil jurisdiction, and the…
Macnaghten, J. 1. Hadji Husain, who was a member of a Mahomedan family belonging to the Shia sect and settled in Calcutta, traded as a merchant in Rangoon, made a fortune, and died there, married but without issue, in…
1. It is contended that the kanom right is not liable to be sold in satisfaction of the decree before the expiry of twelve years from the date of thekanom to first defendant. No doubt, according to the custom of the cou…
Hobhouse, J. 1. The Plaintiff in this suit is the first mortgagee, in right of his father, Bunwari Lal Sahu, of certain property, and the Defendants, the Land Mortgage Bank of India, are the second mortgagees. On the …
Hobhouse, J. 1. The plaintiff in this suit is the first mortgagee, in right of his father, Bunwari Lal Sahu, of certain property, and the defendants, the Land Mortgage Bank of India, are the second mortgagees. On the …
1. The act charged as an offence is the bringing a boat into the Negapatam river in disregard of a general order passed by the Port Conservator tothe effect that boats should not be brought in while the flag W is flying…
Arhtur J.H. Collins, C.J.@mdashThe accused were convicted for refusing to take out their licensed boats to certain steamers when called on bythe Port Officer to do so. The Acting Sessions Judge, who refers this case, ad…
1. Appellant''s father, Maddi Chidambarayya, was judgment-debtor and respondent Venkataratnam was execution-creditor in Original Suit No. 5of 1877 on the file of the District Court of Kistua. Besides the minor appellant…
1. Appellants father, Moddi Chidambarayyar, was judgment-debtor and respondent Venkataratnam was execution-creditor in Original Suit No. 5of 1877 on the file of the District Court of Kistna. Besides the minor appellants…