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Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the defendant in the original suit having died before the filing of the plaint against him, the Court had no jurisdiction to decide upon the case. Under these ci…
Hobhouse, J.@mdashThis was a suit for possession of lands, the plaintiff''s allegation being that the defendant held those lands on a lease which expired in the year 1227 (1820), and that after the expiry of that lease …
Loch, J.@mdashI think that we cannot interfere with the judgment of the Court below, though our decision is based on grounds different from those assigned by the lower appellate Court. The plaintiff in this case is the …
1. Kalisankar Sandyal was convicted u/s 224 of the Indian Penal Code of escaping from lawful custody, and u/s 353 of using criminal force to deter a public servant from discharging his duty. The other prisoners were con…
HARMAN L. J. - Mrs. Nellie Lynall, with whose estate this appeal is concerned, died on May 31, 1962. Her age was in the middle seventies. Her principal asset was a large holding representing about 28 per cent. of the is…
Phear, J.@mdashThe first named defendant Pyari Mani is the widow of one Khettramohan Pal who died in Baisakh 1213 or 1244. Since that time she has been in enjoyment of her deceased husband''s property for the estate of …
Macpherson, J.@mdashI think that this case ought to be remanded in order that it may be tried de novo by the Judge, whose present decision is in various respects defective. The plaintiff sues as one of several joint pro…
Bayley, J.@mdashIn this case it appears that the appellant, Nilambar Sen, was co-sharer of certain property with his brother Pitambar Sen, and was sued by him (Pitambar) for certain money expended in the improvement of …
Hobhouse, J.@mdashIn this case the plaintiff sued to recover certain lands on the following allegation. He said that the lands were lakhiraj bramatar lands within the defendant''s shikmi talook; that they had been creat…