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1. The petitioner Upendra Bhatta obtained a money decree in Original Suit No. 206 of 1883 on the file of the District Munsif of Karakal againstone Shridhara Bhatta; Shridhara Bhatta having died, execution was applied fo…
Pigot, J.@mdashThese appeals are from the judgment and decree of the Subordinate Judge of Gaya in each of two cases heard before him. Appeal 300 is brought in suit 88 of 1889, appeal 244 in suit 25 of 1889 in the Sub-Ju…
1. It is conceded that Gangamma obtained the land in dispute as a gift from her father some forty years ago and that she was in possession fromthat time till her death three years ago. The plaintiffs are her son and gra…
O''Kinealy, J.@mdashThis is an action in ejectment, in which the plaintiffs, Shoshi Bhooshun Bose and another, sought to obtain a parcel of land from Girish Chunder Mitter and others. 2. The plaintiffs succeeded in the…
1. In these cases the Magistrate dismissed the charge laid u/s 2 of Act XIII of 1859 on the ground that the term for which the contract between theparties had been made had expired. In our opinion this affords no reason…
Tottenham and Ameer Ali, JJ.@mdashThe Advocate-General, who appeared for the appellants, contended in the first place that the plaintiff''s have no right to bring this suit in respect of the Moulabagh endowment, and. th…
1. We do not consider that the order of the District Judge can be supported. The Merangi Zamindar became a transfer decree-holder onDecember 12th, 1890. The order for set-off was made on June 27th, 1890. That order appe…
1. The real defendant in this case is the widow of the sixth Zamindar who died in 1888. He and the plaintiff were great-grandsons of a commonancestor, the third Zamindar, who died in 1865. The other defendant is the pla…
Morris, J. 1. This case comes on appeal from the Judicial Commissioner of Oudh, and the respondents have not appeared to defend it. It is a claim by Kunwar Ram Lal, the predecessor of the appellants, to have a sale de…
Morris, J. 1. This case comes on appeal from the Judicial Commissioner of Oudh, and the Respondents have not appeared to defend it. It is a claim by Kunwar Ram Lal, the predecessor of the Appellants, to have a sale de…