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L.S. Jackson, J.@mdashOne question in this appeal relates to the right of the decree-holder to receive interest upon the whole amount due, without taking into account a sum paid into Court by the judgment-debtor some mo…
Phear, J.@mdashThere is one point, I think I must reserve for consideration. But it appears to me that Mr. Jackson has not brought his case within the provisions of section 119 of Act VIII of 1859. I think when that sec…
Kemp, J.@mdashIt appears in this case that certain disputes between the defendant, appellant and plaintiff, respondent, were referred to private arbitrators. The opposite party (Bibi Nasran) applied to the Court below, …
Phear, J.@mdashIt is one of the rules of English evidence that evidence cannot be given to contradict irrelevant matter, and I think I ought not to treat cruelty or no cruelty as an issue between the petitioner and resp…
Glover, J.@mdashThis was a suit to recover a sum of rupees 713, arrears of rent for the year 1275. The defence was that all the rent had been paid, except rupees 84-12. The first Court gave plaintiff a modified decree f…
Phear, J.@mdashI made the order in this case for the assessment of the probable amount of the wife''s costs and payment of the amount into Court, and directed that the wife''s proctor should have a lien for his costs on…
Glover, J.@mdashIn this matter I am compelled to differ with my brother Kemp, and with the learned Judges of other Division Benches. I need not say therefore that my opinion is come to with much diffidence. It appears t…
Phear, J.@mdashIt is not enough to say that there was no fraudulent intention. That is no reason why an injunction should not be granted. I do not think I have any option if the marks, which defendants have used, are th…
Norman, J.@mdashThe prisoner has been convicted of dacoity by the verdict of a Jury and sentenced to transportation for life. There appears to have been a very serious irregularity in the mode of conducting the trial. T…
Norman, J.@mdashThe prisoners have been convicted by the Judge of Purnea concurring with the Assessors, of the offences of culpable homicide not amounting to murder, of three persons, Jatru, Menghan and Jikri, and of ca…