Found 0 result
Showing 1159411- 1159420 of 0 result for ""
Markby, J.@mdashThe abstract question of law, which is submitted for the opinion of the Full Bench, is as follows: Whether a private bond fide alienation, for value, of property attached in the manner pointed out by se…
Lochi, J.@mdashThe Lower Court finds on the oral evidence of certain witnesses that holders of jaghirs can alienate their rights in those jaghirs, and the Judicial Commissioner, speaking from his own knowledge of the pr…
Sir Barnes Peacock, Kt., C.J.@mdashParamananda Roy had eight sons, of whom Shibnarayan Roy, the second, died without issue in his father''s life-time. Ganganarayan, of whom the last three defendants, Ramkumar, Nandakuma…
Phear, J.@mdashWe think the Principal Sudder Ameen is wrong in holding that the Civil Court had no jurisdiction to entertain the subject of the suit. Section 27, Act X of 1859, gives to the transferee of a permanent tra…
Bayley, J.@mdashI am of opinion that this appeal ought to be dismissed with costs. The plaintiff sues for possession and mesne profits, on the ground of having been dispossessed from certain ancestral istemrari jummai l…
Loch, J.@mdashOn the first point, we think that the appellant should be allowed to file the documents which he requests the Court''s permission to put in, for the proceeding drawing up the issues fixed no time for the p…
1. The facts on which the determination of this appeal depends, are few and undisputed. Upendra Chandra Roy, the owner of the zamindari and other property in dispute, died on the 7th of August 1860, an infant, and unmar…