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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…
Sir Barnes Peacock, Kt., C.J., Loch and Macpherson, JJ.@mdashThe first question referred to us is (reads). It appears to me that, under the section referred to (which is not very clearly worded) this Court has power to …
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the Collector had just as much jurisdiction to reverse his own order upon review as ha had to make it, and that the case is now the same as if the order of the Co…
Macpherson, J.@mdashThe question is whether in this particular case, the order passed being something more than a mere order of remand, being an order which to a certain extent affirmed the decree of the lower Court, "w…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to the Court that an order rejecting an application to file an award under s. 327, Act VIII of 1859, is not a decree; therefore it is not appealable as a decree. It is simpl…
Sir Barnes Peacock, Kt., C.J., Trevor and L.S. Jackson, JJ.@mdashI am of opinion that a decree of Her Majesty in Council is neither a decree of a Court established by Royal Charter, nor a decree of a Court not establish…
Sir Barnes Peacock, Kt., C.J.@mdashSpeaking for myself, I have no doubt that an appeal will lie upon a question of costs, though any interference with the order of the lower Court upon that subject ought to be exercised…