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1. The plaintiffs (appellants 1 to 5) are the executors of the will of one Singjo Rayasi, a native of Cutch, and they sue through their agentPurushottaman Amarasi Sett to recover a debt due to the estate of the deceased…
1. It is contended for the appellant that the Judge was in error in passing a decree in respondents favour u/s 10 of the Rent Recovery Act. Ourorder, dated 21st November 1889, directed him to determine what patta ought …
Prinsep and Hill, JJ.@mdashThis is a suit for arrears of rent brought against the proprietor of a jagir, and together with him are included as defendants various persons said to have subordinate interests in that proper…
Norris and Beverley, JJ.@mdashThis was a reference by the Chief Presidency Magistrate under the provisions of Section 432 of the Code of Criminal Procedure. 2. The facts found by the learned Magistrate are as follows: …
Beverley, J.@mdashI am of opinion that the rule should be made absolute and the conviction set aside, first, on the ground that the proceedings were irregularly conducted, and that the accused was thereby prejudiced on …
Muttusami Ayyar, J.@mdashThis is an appeal preferred under Letters Patent against the order of Mr. Justice Parker. In the suit to which it relates,three issues were raised for decision, viz., (1) whether the plaintiff p…
1. We think that, u/s 85 of the Transfer of Property Act, it is necessary to make Lakshumanan Chetti a party, as he has an interest in the propertycomprised in the mortgage, even though the plaintiff may not ask for a p…
1. It is contended that, as an appeal lies from the order made by the District Judge, the appellant''s petition u/s 622 was not maintainable, and that,therefore, it was properly rejected. It must be conceded that the or…
Muttusami Ayyar, J.@mdashThe question for decision in this appeal is whether an otti-holder in Malabar loses his right of pre-emption inconsequence of his refusal to bid at a Court-sale on the invitation of the purchase…