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Pigot and Rampini, JJ.@mdashWe think the appeal must be dismissed. The only questions raised before us were those arising with respect to the fourth issue. Now, no notification such as is required u/s 5, Act XI of 1859,…
Beverley, J.@mdashI concur with my learned colleague in dismissing this appeal. Having regard to the provisions of Sections 248, 249, and 250 of the Code of Civil Procedure, it seems to me clear that until notice is iss…
Prinsep and Banerjee, JJ.@mdashThis appeal arises out of a suit brought by the appellant to recover khas possession of a mouza named Khandari, included in zemindari kismut Saharjora, after setting aside a putni obtained…
R. Couch, J. 1. This is an appeal from the decision of the Judicial Commissioner of the Central Provinces in a suit brought by the appellants against the first respondent and Daud Rao, the father of the other responde…
Richard Couch, J. 1. This is an appeal from a judgment and decree of the High Court of Judicature at Madras, in a suit in which the deceased predecessor in estate of the Respondent was the Plaintiff, and Radhamani, wh…
Shand, J. 1. This appeal has been brought against a judgment of the High Court at Calcutta. The case originated in the Court of the Munsif of Sealdah, against whose decision an appeal was taken to the District Judge o…
Shand, J. 1. This appeal has been brought against a judgment of the High Court at Calcutta. The case originated in the Court of the Moonsiff of Sealdah, against whose decision an appeal was taken to the District Judge…
Macpherson and Beverley, JJ.@mdashThis is a suit between two purchasers of a tenure at successive sales for arrears of rent. The tenure was sold on each occasion under the provisions of Section 59 of the Rent Act (VIII …
Prinsep and Banerjee, JJ.@mdashWe think that this case is concluded by the judgment of their Lordships of the Privy Council in Sadasiva Pillai v. Ramalinga Pillai 15 B.L.R. 383 : 24 W.R. 193 . The agreement entered into…
Macpherson and Beverley, JJ.@mdashThis was a suit brought by the plaintiff to recover a one-third share of certain properties on the allegation that her father and his two brothers formed a joint Hindu family, and while…