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Loch, J.@mdashIn this case we find that Bramamayi was a childless widow, and as such, not entitled to succeed to the property in question. But her father, Madhab Kishore, under a hibba dated the 8th Kartik 1247 (1840), …
L.S. Jackson, J.@mdashThe special respondents'' pleader does not contend that the decision of the Judge can be supported. It is manifest that the case must go back for a new trial to the lower appellate Court the plaint…
Bayley, J.@mdashWe think that the judgment of the lower appellate Court muse be reversed, and the case remanded for re-trial. The plaintiff sued the defendant (ryot) for a kabuliat. The defendant admitted the plaintiff'…
Phear, J.@mdashI shall allow alimony to the respondent at the rate of rupees 110 per month, commencing from the date of service of the citations, and to run according to that rate till final decree. As to the costs let …
Loch, J.@mdashIn this case I see no reason why the usual course should be departed from, which requires the plaintiff to prove his case. The lower appellate Court has found that the plaintiffs have failed to do so, and …
Sir Barnes Peacock. Kt., C.J.@mdashIt appears to me that in this case the order of the Subordinate Judge, allowing execution to issue at the suit of the Bhuttacharjees for that portion of the decree which they claim to …
Bayley, J.@mdashI am of opinion that this appeal should be dismissed with costs. The plaintiff in the year 1842 purchased the 3 annas, 4 gandas share of one Balaram, in an ijmali mehal in Pergunna Amirabad. It is stated…
Mitter, J.@mdashWe are of opinion that the lower appellate Court baa committed an error in law in the investigation of this case, which may have produced an error in the decision of the case upon the merits. It appears …
Phear, J.@mdashThink this case must be remanded to the Lower appellate-Court for re-trial on the merits. Some of the features presented by the suit are undoubtedly peculiar. If it were necessary for me to say, whether a…
Loch, J.@mdashThis suit is brought by the plaintiff, as mother and guardian of her minor son Sital Chandra Dhar, to set aside a will hearing date 16th Aghran 1247 (1840) containing a permission to adopt, said to have be…