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Bayley, J.@mdashThe plaintiff in this case sued for possession of two plots of land as belonging to his patni Mehal, which he says he acquired from one Aka Golam Ali. The plaintiff''s allegation was that his cause of ac…
E. Jackson, J.@mdashThis was a suit for a kabuliat at an enhanced rate of rent. The kabuliat was allowed at an enhanced rate by both the Courts below, and a term of three years was fixed during which the kabuliat was to…
Phear, J.@mdashI think the Commissioner has no powers, excepting those conferred by the Act. The application must, therefore, be refused.
Norman, J.@mdashThis is a suit for rent of 8040 bigas of land at enhanced rates. The case was remanded to the first Court to try, what would be a fair and equitable rate for a tenant in the position of the defendant. We…
Bayley, J.@mdashThis was a suit to recover a moiety of certain talook, and to recover moveable property scheduled at the foot of the plaint, to the value of Rs. 7,260-7 as. The only items in the schedule necessary to me…
L.S. Jackson, J.@mdashIn this case the suit was brought against one Shama Charan, who, it appears, is the son of Prem Chand. Judgment being given for the plaintiff, Prem Chand came to the Judge''s Court, and preferred a…
Hobhouse, J.@mdashIn this case, the plaintiff sued for a certain share in certain lands on the following allegations:--He said that the lands in question belonged as a whole originally to one Bijyanarayan Chowdhry. This…
Sir Barnes Peacock, Kt., C.J.@mdashIn this case the plaintiff sued to recover a yearly palla, or turn of worship, in the month of Bhadra, immediately following that of Mahesh Chandra and others. His claim was founded on…
L.S. Jackson, J.@mdashThis case is very clear. The plaintiff alleges that she had paid the rent to the zamindar''s gomasta or agent. Subsequently a suit was brought against her by the zamindar, and she was compelled to …
L.S. Jackson, J.@mdashIt seems to me quite clear, that, under the circumstances of this case, the Subordinate Judge was right in refusing to allow the demolition of the buildings in question. I am at a loss to understan…