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W. Comer Petheram, Kt., C.J.@mdashUpon the facts stated, our answer is that judgment was rightly given in favour of the plaintiff against Messrs. Sen & Co. 2. When judgment was given in favour of Thakamoney Dassee …
Handley, J.@mdashThis is a suit by the Administrator-General to obtain the decision of the Court upon certain questions arising upon theconstruction of the will of William Garratt, who died at Bangalore in August 1888. …
W. Comer Petheram, C.J.@mdashThis was an action brought by the plaintiffs against the defendant as the owner of a Railway for the loss of a box of coins delivered to them to be carried, and accepted by them for that pur…
Wilkinson, J.@mdashThis is an application to review the taxation of the defendant''s bill of coats in the above suit, to set aside the allocation of thetaxing officer, and to lay down the mode in which and the principle…
Best, J.@mdashThis is an appeal by the plaintiff against the decree of the Subordinate Judge dismissing the suit for Rs. 45,687-8-0 claimed byplaintiff as profits (and interest thereon) for 6 years--Faslis 1291 to 1296-…
1. The first question argued in this second appeal is whether the plaintiff is a tenant within the meaning of Act VIII of 1865. It is contended that asthe plaintiff is an Inamdar and not a cultivator of the land he cann…
1. The first question argued in this second appeal is whether the plaintiff is a tenant within the meaning of Act VIII of 1865. It is contended that, asthe plaintiff is an inamdar and not a cultivator of the land, he ca…
Muttusami Ayyar, J.@mdashThis was a suit by a purchaser at a private sale from the son of a purchaser at a Court sale, who had not obtained possession from the judgment-debtors.Both the Courts below held that it was bar…
1. It is urged that the judge is in error in holding that a tenancy is established as between plaintiff and defendants 1 to 3, and that the claim istherefore not barred by limitation. It is further urged that the decisi…
Petheram, C.J.@mdashNo separate decree was drawn up in this case, but the last two paragraphs of the judgment of the Subordinate Judge are as follows: 2. "For these reasons it is ordered that a partition of the propert…