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L.S. Jackson, J.@mdashThe only question raised in special appeal is, whether the lower appellate Court was right in excluding the plaintiff from participation in the share of a deceased brother, on the ground that the p…
Norman, J.@mdashThe prisoners have been tried and convicted by the Judge of Bhagulpore of the forgery of a bond for rupees 195, bearing date the 18th of October 1867, alleged to have been executed by Dhotal Mahton, Maha…
Norman, J.@mdashThis is a suit brought u/s 9 of Act VI (B.C.) of 1862, by which the plaintiff made an application to the Collector, praying him to allow the measurement of certain lakhiraj land, and to enjoin the attend…
Glover, J.@mdashThe point taken in this special appeal is, that the Courts below ought to have earned out the provisions of section 2 of Act XXIII of 1861, and have fixed a period for issuing the process asked for by th…
Markby, J.@mdashIn this case Jaideb Panda, Mani Panda, and Mukteswar Panda, borrowed, from Ramnarayan Bhagat and Gopaliram Bhagat on the 9th January 1862, the sum of Rs. 10,000, on the security of a simple mortgage of a…
Norman, J.@mdashThe prisoner, Luthi Bewa, has been convicted, u/s 419 of the Indian Penal Code, of the offence of cheating by false personation, and sentenced to one year''s rigorous imprisonment; and the prisoners, Ana…
Norman, J.@mdashUpendra Mohan Tagore, as executor of the late Prasanna Kumar Tagore, applied for execution of a decree, dated in April 1853, against Garibulla Bepari and others. The facts are that, on the 29th of Septem…
1. The order of Mr. Boxwell appears irregular. In the first place the grant of the certificate under Act XXVII of 1860, does not decide the title to the land; and if it did, an order of the Civil Court must be executed …
Sir Barnes Peacock, Kt., C.J.1. It appears to me that the purchaser was not bound by this contract. A joint tenant may covenant that he will not sue out a writ of partition, but that would not prevent him from selling h…
Norman, J.@mdashThis is a suit against five different sets of defendants. It includes claims against the first defendant, Maniruddin, for three pieces of land in his possession, and to set aside a lease granted by one P…