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Norman, Officiating C.J. 1. The question is whether the plaintiff was entitled to be put in actual possession of his share in the dwelling-house. We think it quite clear that section 224 has no application to the prese…
Sir Norman, Officiating C.J., Trevor, Morgan and Kemp, JJ.@mdashWe think it is clear that, in cases of mortgages which are foreclosed, the right of pre-emption does not arise till the sale becomes absolute. This is evid…
Sir Barnes Peacock, Kt., C.J.@mdashThe plaintiff in this suit, which was commenced on the 31st December 1861, alleges that he is a dar-patnidar; that there is a certain quantity of land, part of his "mal" land, held by …
Seton-Karr, J.@mdashThe Regulations and laws most quoted in this discussion, the tenor and scope of which it becomes necessary to discuss and examine very closely, are Regulation XIX of 1793, Regulation II of 1819, Regu…
Norman, Officiating C.J. 1. The preamble of Act XIV of 1859, "An Act to provide for the limitation of suits," states that "it is expedient to amend and consolidate the laws relating" to the limitation of suits, and for…
Norman, Officiating C.J. 1. The preamble of Regulation XIX of 1793 is as follows:-- "By the ancient law of the country, the ruling power is entitled to a certain proportion of the produce of every biga of land demandab…
Norman, J.@mdashThis case has been referred to a Full Bench, owing to an apparent discrepancy in two decisions of the late Sudder Court, dated respectively the 22nd June 1857 and 30th April 1861, and to obtain an author…
Norman, J.@mdashThe decisions1 of this Court alluded to by the learned Judges who referred the point, bear date the 18th March 1864 and 4th July 1864. In the latter case, Mr. Justice Levinge differed from the other Judg…
Sir Barnes Peacock, Kt., C.J.@mdashThis case was referred, for the opinion of a Full Bench, by Mr. Justice Kemp and Mr. Justice Campbell. The question to be considered is, whether, assuming the family to be a divided on…
Sir Barnes Peacock, Kt., C.J., Norman and Kemp, JJ.@mdashThe plaintiff sued for the recovery of rent due for lands, which had been occupied with and for the use of the factory. The lease under which the rent became due …