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Sir Barnes Peacock, Kt., C.J.@mdashThe question submitted to us by the referring Judges in this case, is whether, when a right of pre-emption is claimed and admitted among Hindus in Western India, the exercise of that r…
Sir Barnes Peacock, Kt., C.J.@mdashWe think it clear in this case that the Judge of the Small Cause Court had jurisdiction to try this question. Although the question of title under the maurasi patta arose incidentally,…
Sir Barnes Peacock, Kt., C.J.@mdashThe question which has been referred for our opinion is whether the period of limitation within which an action must be brought for rent due at the time of the passing of Act X of 1859…
Sir Barnes Peacock, Kt., C.J.@mdashIn this case the landlord sued in the regular Civil Court to eject a tenant, after the expiration of an ijara. The defendant set up that the suit could not be brought in the Civil Cour…
Kemp, J.@mdashThe material point for a consideration in this reference is, whether a suit for kabuliat, under the provisions of clause 1, section 23 of Act X of 1859, will lie, without previous notice u/s 13 of the same…
Sir Barnes Peacock, Kt., C.J.@mdashThe question raised in this case is, whether an order passed by a Collector upon an application made u/s 25 of Act X of 1859 is appealable to the Judge or to the Revenue authorities. S…
1. This is a suit for determination of the title to, and possession of, moveable and immoveable property, and for setting aside an illegal adoption. The plaintiffs allege that their maternal grandfather Ramjiban being i…
Sir Barnes Peacock, Kt., C.J.@mdashThis case has been referred to a Full Bench by a Division Court, for the purpose of deciding whether this regular suit is maintainable. It appears that the plaintiff had purchased a ge…
Sir Barnes Peacock, Kt., C.J.@mdashThis case has been referred to a Full Bench for the purpose of deciding whether an appeal lies from an order made by the Judge, under sections 270 and 271 of Act VIII of 1859, with reg…
Sir Barnes Peacock, Kt., C.J., Steer, Kemp and Seton-Karr, JJ.@mdashThe plaintiff sued for rent at enhanced rates after notice. The suit was commenced on the 25th March 1859, before Act X of 1859 came into operation. Th…