Nassir Vs Chunder and Others
Macpherson, J.@mdashThis case has been sent to a Full Bench by a Division Court, before whom it came when sitting as a Court of Revision. As we, unfortunately, do not agree in the view we take of the point referred, it …
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Hanuman Prasad Vs Ajodhya Prasad
L.S. Jackson, J.@mdashIn the present case, I am concerned to say, with the greatest deference for the opinion of the Chief Justice and of my learned brethren, who are unanimous, that I feel compelled to adhere to the op…
Hossaini Bibi Vs Peri Khanum
Markby, J.@mdashI think I ought to refuse this application. I cannot grant it, without leaving the plaintiff at liberty to bring again this identical suit, raising the same issues, which ought not to be done. On the oth…
In Re: F. Nechterlein, deceased
Norman, J.@mdashMr. Wilkinson, the Officiating Administrator-General of Bengal, has applied to this Court for a grant of Letters of Administration to the estate and effects of Frederick Nechterlein, deceased, who was, i…
Chandramohan Dutt Vs Biswambhar Laha
Markby, J.@mdashIt is objected by Mr. Woodroffe that this suit cannot proceed, because, since it was commenced, one of the plaintiffs has died, leaving two sons, his heirs. The suit was brought to recover damages for an…
Deen Dyal Sahoo Vs Radha Muddun Mohun Doss and Others
Macpherson, J.@mdashIt appears that there were several decrees against the judgment-debtor in this case, and that a sum of Rs. 29,000 and odd had been paid into Collector''s hands as belonging to the judgment-debtor, ar…
Luckhun Singh Vs Kooldeep Narain Singh and Others
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the view which was expressed with reference to s. 257 by the Full Bench in the case of Mahomed Hossein v. Sheikh Afzul Ali Post, App., 1 is correct. That decision…
In Re: Digumburee Dabee and Soroop Chunder Hazra
Sir Barnes Peacock, Kt., C.J., Bayley and Macpherson, JJ.@mdashIn the first case ( No. 890) certain plaintiffs sued to enhance the rent of their estate. It does not appear what their respective interests in the estate w…
Radha Binode Chowdhry Vs Digumburee Dossee and Others <BR> The Maharaja of Burdwan Vs Nund Kishore Doss Mohunt
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that, in cases falling under s. 119 of Act VIII of 1859, the application must be made within a reasonable time, not exceeding thirty days after process for enforcing …
Abdul Haye and Others Vs Nawab Raj and Others
Sir Barnes Peacock, Kt., C.J.@mdashThe substantial question of law, which has been referred for the decision of the Full Bench, is whether, having reference to the cases mentioned in the order of reference, a bona fide …