In Re: Radha Binode Misser
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the Court has the power, and should exercise its discretion in each particular case. The case will go back to the Court which referred it, in order that it may decide whe…
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Mussamut Emambandee Begum Vs Ajoodhia Persad
Sir Barnes Peacock, Kt., C.J.@mdashAs we understand the proposition for which the vakeel for the special appellant has contended, it is this, that if a jote, which, so long as no right of occupancy existed in it, was no…
Ranee Surnomoyee Vs Luchmeeput Doogur and Others
Sir Barnes Peacock, Kt., C.J., Loch, Norman, Kemp, Macpherson and Markby, JJ.@mdashWhen this rule was moved for I expressed my views at length, not as binding upon me, in case I should be satisfied upon argument that I …
Bharut Chunder Dutt Vs Dengar Gope <BR> Shaboo Majee and Others Vs Noorai Mollah and Others <BR> Sheikh Joneep Vs Sheikh Noboo
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the view taken by the Judge of the Small Cause Court was correct. In Bharut Chunder Dutt v. Dengar Gope the plaintiff was a surety, upon whose security milk was …
Rambux Chittangeo Vs Modoosoodhun Paul Chowdhry and Others
Sir Barnes Peacock, Kt., C.J.@mdashThe question which has been referred by the Small Cause Court Judge in this case is (reads). It is stated that the plaintiff, a co-sharer, deposited the revenue payable upon the whole …
Sreeputty Roy Vs Loharam Roy and Others
Sir Barnes Peacock, Kt., C.J.@mdashAccording to the case stated by the Judge, a suit was brought against twenty-three defendants (of whom the present plaintiff was one) for having wrongfully constructed a bandel and cau…
Kanhya Lall and Others Vs Radha Churn and Others
Sir Barnes Peacock, Kt., C.J.@mdashThe case has been fully argued before us, and we are of opinion that the judgment was not a judgment in rem, and that it was not admissible in evidence against the plaintiff. The petit…
Kirteebash Mayetee Vs Ramdhun Khoria
Sir Barnes Peacock, Kt., CJ. 1. The Judge in this case says that the dakhilas produced by the defendant are not anywhere denied by the plaintiff, and consequently, under the ruling in Kazee Khoda Newaz v. Nubokissore R…
In Re: Collector of Rungpore
Sir Barnes Peacock, Kt., C.J.@mdashWe think that in this case the Judge had jurisdiction. S. 26, Regulation V of 1812, is in the following words: "Inconvenience to the public, and injury to private rights, having been e…