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Sir Barnes Peacock, Kt., C.J.@mdashThere are some facts in this case which are beyond dispute. One is that the plaintiff in this suit was, on the 30th of December 1854, when the litigation was commenced by Wahid Ali aga…
Norman, J.@mdashIt appears that in a suit on the same written contract, instituted on the 12th of March in this year, for breaches of it, which had then been committed, the defendant put in an answer in these terms: "De…
Glover, J.@mdashThis case is not without difficulty; but after the best consideration I have been able to give to it, it appears to me that the conviction ought to be allowed to stand. I have considerable doubt, in the …
Sir Barnes Peacock, Kt., C.J.@mdashThe lease mentioned the amounts of rent to be paid, but it provided that the tenant should, within a certain period, ascertain what were the real assets of the property; that if they w…
Sir Barnes Peacock, Kt., C.J.@mdashIt is quite clear that the Court to which the decree was sent had jurisdiction over its own order striking off the case, whatever the striking off amounts to. As soon as a copy of the …
Macpherson, J.@mdashI think that the Lower Appellate Court is right; for I concur with the Judge in the opinion that a gomastah cannot institute a suit in the name of the landholder by whom he is employed, unless he is …
Sir Barnes Peacock, Kt., C.J.@mdashWe have no doubt that this suit was maintainable. There was a covenant, on a given event, to make an abatement in the rent nominally fixed, and to refund a rateable proportion of the c…
Glover, J.@mdashWe see no reason whatever to interfere in the prisoner''s favour, and his appeal is rejected. Indeed, we are very decidedly of opinion that, on the evidence, the prisoner should have been convicted of mu…