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Sir Barnes Peacock, Kt., C.J.@mdashThere are three objections which have been urged: 1st, that the document was not stamped which is said to come under the general ground of appeal, that the Recorder has admitted eviden…
Phear, J.@mdashI have always understood this difference between commissioners appointed by the Court and arbitrators. In the first place commissioners are officers of the Court, and act by a majority, whereas private ar…
Sir Barnes Peacock, Kt., C.J.@mdashOne issue, raised by the Subordinate Judge, was "whether the said land being joint the defendant''s erecting a wall of the house over the said joint land is valid, or whether the said …
Macpherson, J.@mdashIt appears from the facta found by the Judge that the plaintiffs (respondents) sued for possession, after foreclosure, of certain estates, including, among others, one called Moramin. The plaintiffs'…
Phear, J.@mdashOn the 23rd December 1868, Armala Dasi executed a certain Bengali kabala or sale, which purported to convey land and premises therein specified to Brajanath Pyne. This land is situated within the registra…
Phear, J.@mdashI think that the alienation made by the widow in 1844 was a valid dedication to the idol. If she had released the property to the next heirs of her deceased husband, they could have done what they liked w…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the plaintiff Padamani is not entitled to claim one-half of the sum realized under Jagadamba''s execution. If she is entitled to half, I see no reason why she is …
Bayley, J.@mdashThis is an application for the exercise of our extraordinary powers u/s 15 of the Charter, and we are asked to grant a rule calling upon the other side to show cause why an order of the Collector of Moor…
L.S. Jackson, J.@mdashIn these cases the plaintiffs, who were alleged to have recently purchased a fractional share in the Mehal Serampore, applied to the Collector, u/s 9, Act X of 1862, Bengal Council, for assistance …
L.S. Jackson, J.@mdashIn this case, the special appellants before us, Gupinath Roy and another, gained a decree against Dinabandhu, that is to say, he was entitled to recover the costs of the suit in which he was defend…