Sharo Bibi Vs Baldeo Das
Norman, J.@mdashI am of opinion the probate in this case does not prove the Will. In English law, probate is proper evidence of the executor''s title to personality. That depends on a peculiar law and state of things, w…
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Russick Mohun Banerjee and Others Vs Joynarain Pattur
Sir Barnes Peacock, Kt., C.J., Kemp, Seton-Karr and Phear, JJ.@mdashWe should have been very glad, if we could, to assist the appellant in this case. But his application comes too late. Section 4, Regulation XVI of 1797…
Mussamat Velaety Begum Vs Rugghonath Persad
Sir Barnes Peacock, Kt., C.J.@mdashThe question is whether an appeal lies to Her Majesty in Council against an order of this Court passed in a case of execution of decree in which the amount involved exceeds Rs. 10,000 …
Luchmun Persad and Another Vs Raja Ram Tewary and Others
Sir Barnes Peacock, Kt., C.J.@mdashThis is a suit brought by Luchmun Persad, the son of Jeetun Lall, on account of himself, and as guardian of his minor brother Radhamohun Persad. The appeal is from a decision of the Pr…
In Re: Gobind Koomar Chowdhry
Sir Barnes Peacock, Kt., C.J., Trevor, Kemp and Macpherson, JJ.@mdashWe think that in this case the Deputy Collector had power to enforce restitution of so much of the amount which was levied under the decree as it orig…
Kangalee Churn Ghosal Vs Bonomalee Mullick and Others <BR> Mahabeer Persad and Others Vs Mussamut Pranputty Koer
Sir Barnes Peacock, Kt., C.J.@mdashThe questions of law which appear to arise in these cases, which have been referred for the opinion of a Full Bench, are, whether the provisions of s. 20, Act XIV of 1859, are applicab…
In Re: Brojender Coomar Roy
Sir Barnes Peacock, Kt., C.J.@mdashWe think that we must uphold the ruling of the fourteen Judges In Nobbo Kissen Singh v. Kaminee Dassee, ante, p. 349. Although it was a mere dictum of the Judges that the decision of t…
Bipro Doss Gossain and Others Vs Chunder Seekur Bhuttacharjee
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the words "any judgment decree, or order" used in s. 20, Act XIV of 1859, must mean a judgment, decree, or order, which the person in whose favor it is given is at libert…
In Re: Jankee Bullub Sen
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the Principal Sudder Ameen had power to do what he did. Whether he raised a right issue, with reference to the alleged adjustment or not, it is clear that he required the…
In Re: Khaja Shurwar Hossein Khan and Others
Sir Barnes Peacock, Kt., C.J.@mdashThe two questions which have been propounded for the decision of the Full Bench are:--(reads). We are of opinion that both these questions must be answered in the affirmative. By the g…