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Shib Narayan Pohraj Vs Kishor Narayan Pohraj
Bayley, J.@mdashThe defendants in this case originally sued for possession, and got a decree for possession against the plaintiff, and took possession in execution on 30th April 1861. On appeal, this decree was reversed…
Maniklal Baboo Vs Ramdas Mazumdar
Bayley, J. 1, This Special Appeal must be decreed with costs. The plaintiff sued the defendant upon a bond, and alleged that the consideration had passed. The bond recited the fact of the consideration having passed wh…
Nanda Kumar Banerjee Vs Ishan Chandra Banerjee
Barnes Peacock, Kt., C.J.@mdashThe plaint asks for one of two things, either that the defendant may be ordered to fill up the excavation at his expense, or that the plaintiff may have 25 rupees as damages. The latter al…
R.A. Pushong Vs Munia Halwani
Phear, J.@mdashNo more unconscionable case than this certainly has it been my lot to meet with since I have sat upon the Bench of this Court. There can be no doubt that the Lower Appellate Court is entirely right in its…
Haran Chandra Pal Vs Mukta Sundari Chowdhrain
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the case must go back to the Principal Sadder Ameen to try whether the plaintiff had a right of occupancy. The substance of the plaint is that the plaintiff, by reason of…
Abdul Gafoor Vs Musst. Nur Banu
L.S. Jackson, J.@mdashIt appears to us that the decision of the Judge, in this case, cannot be maintained. The plaintiff sued to enforce her right of pre-emption. Her allegation was that hearing that the property in dis…