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L.S. Jackson, J.@mdashI think the special appeal in this case must prevail. The plaint sets forth that the plaintiff on a certain date conveyed to the defendant''s father, by an instrument which he calls a deed of condi…
E. Jackson, J.@mdashI think the Sessions Judge''s letter No. 253, paragraph 6, contains a sufficient sanction. Norman, J. I cannot appreciate the force of the Judge''s scruples. He first directs an enquiry into the ch…
Norman, J.@mdashAs we understand this case, the prisoner Gour Mohan Sen, Mooktear, applied u/s 50, clause 2 of Act X of 1862, to the Collector for a new stamp in lieu of one supposed to have been spoilt within six month…
Glover, J.@mdashThe plaintiff in this case sued to recover possession of a small portion of land, on which had been built a house, and which his (plaintiff''s) father was said to have bought in 1829 at a sale in executi…
L.S. Jackson, J.@mdashThis was a suit brought by a Coal Company, called the Pyari Lal Coal Company, against the defendant, Mr. Rooke, whois the owner of another coal concern, in which it was set forth that the defendant…
L.S. Jackson, J.@mdashI am now of opinion that the decision of the lower appellate Court, in so far as it discharges the defendant Kasinath Roy from liability in this suit, cannot be supported. Section 337 of the CPC is…
Barnes Peacock, C.J.@mdashAn advertisement publislied in a newspaper for a demonstration against a Judge for acts done in Court may be a contempt of Court as well as defamation, although it cannot be said that in every …
Norman, J.@mdashIt appears to me that there is ground for saying in this case that no award whatever was made by Mr. Sandys and Moulvi Wahidudin, inasmuch as after the Judge had referred back the award to them, u/s 323 …
Bayley, J.@mdashThis was a suit for a kabuliat at enhanced rate. The defendant pleaded his occupancy as talookdar at a fixed rate of rent. The first Court gave the plaintiff a decree for a kabuliat at rupees 2, the amou…
Mitter, J.@mdashIn his judgment in this case, made the following observations:--We further find that the Judge has committed another mistake in determining whether the defendant was entitled to the benefit of the presum…