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Mitter, J.@mdashWe are of opinion that the Judge below was wrong in dismissing this suit on the ground that the plaintiff was a minor. Instead of dismissing the suit upon such a ground, the Judge ought to have, in our o…
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the reasons given by Mr. Justice Dwarkanath Mitter in this case are quite correct. The lease gave to the plaintiff a right of possession, assuming that the lessors had a …
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the decision of Mr. Justice Kemp is correct. The object of the Act was to remove all legal obstacles to the marriage of Hindu widows. Looking to the words of Sect…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that this rule ought to be made absolute, and that the attachment of the pucca houses, that is to say, the brick-built houses, and of the doors and windows belonging …
Sir Barnes Peacock, Kt., C.J.@mdashThe question decided by the Division Bench, in respect of which this appeal has been brought, arose in a special appeal from the decision of the Principal Sudder Ameen. We agree with M…
Sir Barnes Peacock, Kt., C.J.@mdashIn order to decide whether this case is barred by limitation, we must ascertain what is the cause of action. It is admitted, I think on both sides, that the deceased was the general ag…
Sir Barnes Peacock, Kt., C.J.@mdashThe question is, "when two Judges, sitting as a Division Bench of the High Court, in appeal, in a criminal case, are divided in opinion, is it necessary, with advertence to section 420…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that in the case of a prisoner''s pleading guilty before a Court of Session, the conviction upon that plea is valid, although there are no Assessors. See sections 362…
Sir Barnes Peacock, Kt., C.J.@mdashThe question is, whether the resistance of process of a Civil Court is punishable under the Code of Criminal Procedure by the Courts of Criminal Jurisdiction. It is unnecessary to dete…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that in this case the intervenor had no right to insist upon being made a defendant, and that the Court would have been wrong if it had made him a defendant. The case…