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Mitter, J.@mdashThis case affords a glaring instance of the gross injustice that is so often done to decree-holders in this country, by the arbitrary manner in which execution cases are generally dealt with by the lower…
Macpherson, J.@mdashMir Kazim Ali died, leaving a widow, Nasirun, and three daughters, Khyratun, Amani and Hakimun. The defendant, Mir Mahar Ali, was married to Hakimun, who is now dead. The suit, out of which these thr…
Sir Barnes Peacock, Kt., C.J.@mdashIn this case, Mr. Beaufort, the Judge of the 24-Pergunnahs, has sent up a conviction of three manjis, for having obstructed the line of navigation in the new canal, opposite Sura bazaa…
Norman, J.@mdashWe see no necessity to go into the question, whether or not a Sudra can be adopted without the performance of religious ceremonies, namely the offering of burnt sacrifice, &c. The contention of the s…
Markby, J.@mdashIn this case the plaintiff, having borrowed money from the defendant, gave his zamindari in farm to the defendant, who was to reimburse himself from the proceeds, paying to the plaintiff Rs. 300 a year a…
Norman, J.@mdashWe are strongly inclined to think that this suit is not maintainable at all. The facts are, that in the year 1274 a batwara, or partition, of two estates paying revenue to the Government, called Ibrahimp…
Norman, J.@mdashA decree had been obtained in 1855 by the original defendant, Anand Mayi Dasi, now represented by Krishna Indra Roy, against Mr. Payter, for one anna six ganda share in four villages, in Pergunna Sagura,…
Sir Barnes Peacock, Kt., C.J.@mdashIn treating the letter of Chow Rajapoot as a notice, and not as an agreement, I am taking the same view of it as the Court at Bangkok in the decision of His Royal Highneas Krom Kenaug …
Norman, J.@mdashThis was a proceeding u/s 17 of Act IX of 1868, for penalties to which the defendant was alleged to be liable for not taking out a certificate and paying for the same within seven days after the service …