Found 0 result
Showing 1163271- 1163280 of 0 result for ""
Loch, J.@mdashWe think the order passed by the Judge is not correct. The question has been determined by a Full Bench in the case of Bipro Das Gossain v. Chunder Sekhar Buttacharjee Case No. 583 of 1666, May 31st 1867 :…
Mitter, J.@mdashThis was a suit for arrears of rent at an enhanced rate. The Court of first instance dismissed it upon the ground that the defendant had shown, by satisfactory evidence, that the tenure in question was n…
L.S. Jackson, J.@mdashI think it quite clear that the plaintiff cannot maintain this suit. He had previously brought a suit against the defendant to obtain a kabuliat from him in respect of the land which he held under …
Bayley, J.@mdashI am of opinion that this application must be rejected. It is made u/s 404 of the Code of Criminal Procedure, and we are asked to set aside the order of the Magistrate of Nowakhally, dated the 6th Novemb…
Norman, J.@mdashIn this case the defendant erected a bund across a stream, the effect of which has been to throw back the water of the stream upon the land of the plaintiff, and destroy his crops. The tower Appellate Co…
Loch, J.@mdashIt appears that Sham held two decrees against one Shamat Ali; one for debt passed by the Small Cause Court, the other for rent passed by the Collector, under Act X, 1859. Sham executed the decree of the Sm…
Mitter, J.@mdashThis was a suit for a kabuliat instituted under the provisions of section 23, Act X of 1859. The lower Appellate Court has found, that the plaintiff has failed to prove that any relationship of landlord …
Loch, J.@mdashWe see no grounds for interfering with the order passed by the Judge in case No. 547. Nadir Hossein applied for a certificate, under Act XXVII of 1860, to collect the debts due to the estate of Mohammed Al…
Norman, J.@mdashThe defendants took a village in izara from the plaintiff for ten years. Before the expiration of their lease, the defendants sub-let the property, and at the same time entered into an agreement with the…