Jagannath Pal Vs Bidyanand
L.S. Jackson, C.J.@mdashThe plaintiff in this case was a co-sharer in certain joint immoveable property. It seems that some years previous to the institution of the suit, the time being variously stated as from 10 or 11…
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Srihari Mandal Vs Jadunath Ghose
L.S. Jackson, J.@mdashIt has been argued before us, that there was no fair trial as to the original rate of rent paid by the defendant, the defendant having, with regard to the trial of that issue, been taken by surpris…
M. Ranganmani Dasi Vs Kasinath Dutt and Others
Markby, J.@mdashIn this case the plaintiff, an infant widow, sued, by her nest friend, Baharilal Day, several members of her deceased husband''s family, for the dissolution of partnership in a certain banking business c…
Mohanlal Vs Nathuram
Norman, J.@mdashI am of opinion that the plaintiff is entitled to judgment in terms of the award. The only question which created any difficulty in my mind was, whether the arbitrator had power to award the costs of the…
The Queen Vs Mahendranarayan Bangabhushan
Loch, J.@mdashWith regard to the question asked by the Sessions Judge, we think that the words "accused person" used in section 436 do not apply to a party who has been convicted by the Magistrate, and from whose senten…
The Queen Vs Chandrakant Chuckerbutty
Glover, J.@mdashThis was a case of forgery in the matter of a receipt, and "the main proof against the accused" (I quote the Sessions Judge''s words) "was the evidence of a witness who declared that on the day previous …