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Sir Barnes Peacock, Kt., C.J.@mdashIn this case a decree for the payment of money was obtained against Shamdyall in the Court of the Sudder Moonsiff of Moorshedabad. The decree was sent to the Moonsiff of Beerbhoom for …
Sir Barnes Peacock, Kt., C.J.@mdashThe plaintiff in this case sued in the Backergunge Court for the recovery of certain lands, and the defendant objected that the lands in question were not in the district of Backergung…
Sir Barnes Peacock, Kt., C.J.@mdashIf this were a suit merely to set aside a summary-decision as to the light of possession under Act XIX of 1841, we are of opinion that (if any such suit is maintainable) it should, und…
Sir Barnes Peacock, Kt., C.J.@mdashThe question in this case is, whether, when a ferry, previously held under private management, has been declared to be a public ferry by the Government, under the provisions of Regulat…
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the rule laid down in the case cited does not apply to the present case. When the tenure of a tenant, admittedly in possession, is sold under Act X of 1859, in execution …
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the words "suits to recover the occupancy or possession of any laud," &c., in cl. 6, s. 23 of Act X of 1859, refer only to possessory actions against the person entit…
Sir Barnes Peacock, Kt., C.J.@mdashWe quite agree with the two learned Judges who have referred this case to us. The summary suit is found by them to have been commenced before the passing of Act X of 1859, although the…
Sir Barnes Peacock, Kt., C.J.@mdashThis case was referred to a Full Bench in consequence of a decision passed by Levinge and Roberts, JJ., on the 15th of May 1863, in the case of Dhurum Rawoot v. Ramnauth Sahoo 2 Hay''s…
Sir Barnes Peacock, Kt., C.J., Kemp, L.S. Jackson and Markby, JJ.@mdashWe are of opinion that the view taken by the Judge of the Small Cause Court is the correct one. The suit is brought upon the bond itself, and not up…