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Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that this decision ought to be affirmed. The executors, treating them as managers of the estate, having joined in the mortgage with the devisees, the charge was a vali…
Norman, J.@mdashWe are of opinion that the decision of the lower Court is perfectly correct. It seems to us that, when No. 3148 had completely formed, and more particularly after it had been assessed and settled as a se…
Hobhouse, J.@mdashThese were suits for arrears of rent of the years 1274 and 1275 (Tipperah era), and they were brought at one and the same time before the same Revenue Court for the full amount of the arrears said to b…
Norman, J.@mdashThese are suits or proceedings u/s 230 of Act VIII of 1859. The plaintiffs in the several cases above mentioned, allege that Nabin Chandra Chowdhry, having obtained a decree against the Government for po…
Norman, J.@mdashThis was a suit for possession of 51 bigas of lakhiraj land in Pergunna Futtehpore Singhya, in the district of Purneah. The plaintiff claims, in respect of an alleged right of pre-emption, as owner of a …
L.S. Jackson, J.@mdashThe facts of this case are extremely complicated, but it becomes unnecessary to state them fully here in consequence of the turn which the argument has taken, and the very simple ground on which ou…
Sir Barnes Peacock, K.t., C.J.@mdashI think that the plaintiff was entitled to prove the payments made under the kistbandi for the purpose of showing that his right to sue out execution under the kistbandi was not barre…
L.S. Jackson, J.@mdashI think we are not called upon to reverse the decision of the Courts below. I am not aware that, in any case yet decided, it has been finally laid down that any particular period is necessary to th…