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1. The question before us is whether the appeal lies to the District Court or to the High Court. The suit in which the order was passed was one inwhich the subject-matter was over Rs. 5,000 in value and the appeal in th…
1. The question before us is whether the appeal lies to the District Court or to the High Court. The suit in which the order was passed was one inwhich the subject-matter was over Rs. 5,000 in value and the appeal in th…
1. The defendant and appellant is the Zamindar of Pedda Kimedy, an impartible raj. The plaintiff belongs to a branch of the same family, and the sole question is, whether the plaintiff is entitled to be paid out of the …
Prinsep and Ghose, JJ.@mdashProceedings under Chapter XXXVI of the Code of Criminal Procedure cannot be conducted as in a summary trial under Chapter XXII. The evidence should be recorded as provided by Section 355. It …
Hannen, J. 1. The Plaintiff, Sultan Sani, claims to be the son of Shekh Khan Mahomed, who died on the 31st of December, 1872, and as such son to be entitled to certain properties alleged to have been held by Khan Maho…
1. The first point taken in appeal is as to the alleged adoption of the plaintiff by his aunt Tayumuthu. As to this we agree with the District Judge thatthe evidence adduced to prove the adoption is altogether unreliabl…
1. It is first argued that the decree for mesne profits reserved to be ascertained in execution is not a decree for money and that thereforerespondent was not entitled to apply u/s 273 for the attachment of the decree i…
1. [After holding that the plaintiff had not been adopted into a different family, the court proceeded:]The next point urged is that the District Judge was in error in deputing to the commissioner the enquiry as to what…
Pigot and Banerjee, JJ.@mdashWe think that this appeal must be dismissed. By an order made in this case the appellant was held to be not entitled to come in u/s 295 and share in the rateable distribution of the sale-pro…
Shand, J. 1. The plaintiff is in possession, as proprietor of one moiety of the estate, moveable and immoveable, of the deceased Shib Narain, and in this suit he seeks to have it declared that he is entitled as propri…