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1. Their Lordships having had very full opportunity of considering the facts in this case, and the arguments which have been addressed to them, are now prepared to dispose of it. The matter has been conveniently divided…
L.S. Jackson, J.@mdashIn this case it appears that, about the year 1855, a dispute arose between Government and the zemindars, in the district of Burdwan, as to the duties of village chowkidars holding chakran lands, th…
L.S. Jackson, J.@mdashI think the decision of the Court below is clearly wrong. The defendant held a piece of land from the plaintiff in the midst of lands used for building purposes, in fact, in the centre of a town. O…
1. Their Lordships have considered this case, and they must, in the first place, express their great regret that the record contains no statement of the grounds of the decision of the High Court, which is now under appe…
Loch, J.@mdashThis was a suit for a kabuliat at an enhanced rate. The Judge has disposed of it by referring to a judgment of this Court, in the case of Golam Ali v. Baboo Gopal Lal Thakoor (9 W.R., 65) and has held that…
Phear, J.@mdashOn a full consideration of this case, it seems to me that the only question which I have to decide is, whether or not there is a law of State Policy operating to restrain the testator making this disposit…
1. Their Lordships are of opinion that no ground has been laid for prolonging this unfortunate litigation by the allowance of these appeals. It is unnecessary to state the earlier proceedings in the first cause. It seem…
Lord Selwyn, J.@mdashTheir Lordships are unable to entertain any doubt upon this case, either with respect to the facts, or with respect to the law which is applicable to those facts. The facts are simple and plain. It …
1. This is an appeal from the decision of the High Court, which has reversed the decision of the Court below, and has, in substance, held that the Statute of Limitations does not apply to this case. It appears that the …