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1. By the gradual encroachment of the river Pudda in former years, the village Koopodoba belonging to the plaintiff''s zamindary, and a part of the defendants'' village of Soldoba, were carried away. In subsequent years…
1. The question for us to determine is whether an appeal from a decision passed under s. 77 of Act X of 1859 in a suit for a sum in value less than Rs. 100 in amount, lies to the Judge. It is provided by the law just ci…
Sir Barnes Peacock, Kt., C.J.@mdashThis is an application to enlarge the time for filing an appeal against a decree, and not to lodge an appeal against an order rejecting a review of judgment, even if an appeal would li…
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…