In Re: William Tayler
Barnes Peacock, C.J.@mdashIt is always a most unpleasant duty for a Judge to be compelled to vindicate his own honour, or the dignity of the Court over which he presides, by adopting measures which may cause pain, or wo…
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John George Bagram Vs Khettranath Karformah and Another
Norman, J.@mdashThe plaintiff alleges that as the owner of a house, 6 Old China Bazar, he is entitled to have the light and air enter through certain windows and a verandah; and that the defendant, by erecting a buildin…
Bhairabnath Khettri Vs Kishori Mohan Shaw
Macpherson, J.@mdashI think the agreement does not come u/s 17 of the Registration Act, as it only leads up to a lease. If I were to hold that an agreement, such as this required to be registered, I should also have to …
Nahagun Maiti Vs Sabo Bewa and Another
L.S. Jackson, J.@mdashThe decision of the lower Appellate Court seems to me to be a correct and sensible decision. I think no ground of special appeal has been made out. I quite agree with the Judge in thinking that whe…
Bishtu Narayan Bandopadhya Vs Ganga Narayan Biswas
L.S. Jackson, J.@mdashThis is a case of execution of decree against a person who is one of the representatives of the original defendant. It seems that the decree was originally passed in November 1850, and the proceedi…
Nitta Kolita and Others Vs Bishnuram Kolita
Norman, J.@mdashPlaintiffs sue for declaration of their right and registration of their name, as owners of a piece of land. The facts are that Banu Kolita, having obtained a decree against Brihaspati, whose heirs the no…
Gagai Gura Chawa Vs Tetai Abom
Norman, J.@mdashThe plaintiff sues for the possession of 30 bigas of land, which he alleges that he purchased from the defendant''s father, on the 4th of May 1863, for rupees 12. As evidence of the purchase he puts in a…
Srimati Lakhi Prya Dasi Vs Nobin Chandra Nag
L.S. Jackson, J.@mdashThis is an appeal against an order of the Zilla Judge, refusing to grant the petitioner certificate of guardianship under Act XL of 1858. The Judge calls it an application for the removal of Nobin …
Rajaram Roy and Others Vs Charles Macdonald
Glover, J.@mdashThe plaintiff in this suit is a co-sharer in a certain mauza in Zilla Tirhoot, and his suit is to recover possession of 72 bigas, 1 kata, 3 dhoors of land from the defendants in this wise:--The allegatio…
Kali Prasad Sing Vs Jainarayan Roy and Others
Markby, J.@mdashIn this case the plaintiff sued to recover possession of Mauza Niz Kurnopore, which he claimed as part of his darpatni talook Kurnopore. It seems that in 1271 (1863) he sued some persons, as ryots in tha…