Found 0 result
Showing 1163191- 1163200 of 0 result for ""
Kemp, J.@mdashThis is a suit, the substantial object of which is to have a deed of conveyance by one Rani Dhan Kower, dated 13th or November 1854, declared to be not binding as against the plaintiff beyond the lifetime …
Loch, J.@mdashIn this case the plaintiffs sued to recover possession on the ground of holding under a mowrasi patta, and made the gantidars from whom they held the lease and also Nabin Gazi by whom they say they have be…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the decision of the learned Judge is correct, admitting that a portion of the goods had not been landed on 13th May 1868, when the contract was entered into. The …
Bayley, J.@mdashWe think that this special appeal ought to be decreed with costs, and the judgment of the lower appellate Court reversed. Plaintiff sued for confirmation of ijardari rights, and claimed the lands as rent…
Phear, J.@mdashOrdered that the petition should be taken as a plaint and filed as such, and should be the foundation of an administration suit. Written statements ordered.
Bayley, J.@mdashPlaintiff sues for possession of a miras tenure, and for a declaration that a mooktearnama and a kabala of Magh 1269, set up by defendant, were so set up falsely and collusively. Plaintiff''s allegations…
Hobhouse, J.@mdashThis was a suit under the provisions of section 230 of the CPC to recover possession of a certain jalkar, of which the plaintiff alleged she had been in possession as part of her share of Pergunna Atti…
Glover, J.@mdashThis was a suit for enhancement of rent on 87 bigas 10 katas of land from the year 1275, after notice. The defendant pleaded that the land had been in the possession of himself and his predecessors from …
E. Jackson, J.@mdashThis suit was preferred by Munshi Golam Nabi and others to recover from Biswanath Kar and others possession of one anna share of Kismut Niachinpore. The plaintiffs stated that they had purchased this…
Glover, J.@mdashThis was a suit by the widow of Kadir Ali to have an adjudication as to her right of inheritance in her deceased husband''s estate to the extent of 18 out of 96 sehans, into which the property of the dec…