Found 0 result
Showing 1159561- 1159570 of 0 result for ""
Sir Barnes Peacock, Kt., C.J.@mdashThe charter of the High Court allows an appeal to the Privy Council "in any matter not being of criminal jurisdiction from any final judgment, decree, or order of the said High Court o…
1. We think that, as a point of practice, there can be no objection to a respondent filing a notice with the Registrar, and specifying in the notice the objections which he intends to take on the hearing of the appeal. …
Sir Barnes Peacock, Kt., C.J.@mdashFirst, as to whether the Court should remand the case in order to ascertain whether any enquiry is necessary as to the fact of the possession of the widow, and for an investigation of …
Norman, Officiating C.J. 1. In this particular case it was clearly improper to allow an amendment of the plaint, which was originally one for possession and mesne profits, by making it a suit for resumption. The suit w…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the Principal Sudder Ameen was right in dismissing the case, first, upon the ground that the defendants had a right in this tenure which it was not in the power o…
Sir Barnes Peacock, Kt., C.J. and Trevor, J.@mdashThis is a case which was brought whilst Act XIV of 1859 was the Law of Limitation, and therefore that law is applicable to the suit. S. 14 enacts--"In computing any peri…
Macpherson, J.@mdashI remain of the opinion expressed by me in making the order referring the case to a Full Bench that, so far as the mere question of jurisdiction is concerned, the Court which made the decree first ap…
Sir Barnes Peacock, Kt., C.J.@mdashIn this case the plaintiff was not a person liable under the decree, but he was the holder of the tenure sold under it. The Judge finds that the transfer of the tenure to him had not b…
Sir Barnes Peacock, Kt., C.J.@mdashI have no doubt that there may be an alternative finding as well in a case in which the evidence proves the commission of one of two offences filling within the same sections of the Pe…
Sir Barnes Peacock, Kt., C.J.@mdashIn this case, which was a suit for enhancement of rent, it appears from the decision of the Zilla Judge that the defendant pleaded that the tenure existed previously to the decennial s…