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Loch, J.@mdashThis is an application that certain papers filed with an application for review, should be transmitted with the record to the Privy Council; and in support of the application, Mr. Allan has produced an ord…
Bayley, J.@mdashIn this case the ground taken before us in special appeal, is that, as this was a suit to set aside a decree of the Revenue Court, u/s 25, Act X of 1859, the suit cannot at all lie. I am, however, of opi…
Norman, J.@mdashThe plaintiff, Srikrishna, is a mahajan; and the defendant, Rambhanjan, is his gomasta. Srikrishna sued Rambhanjan for an account of the profits of certain kutis, one of which was at Bhagalpur. The dispu…
Sir Barnes Peacock, Kt., C.J.@mdashThis case has been very well argued by Mr. Goodeve, who has collected nearly all the cases on the subject of ratification. But it appears to me that, on the facts found by the learned …
L.S. Jackson, J.@mdashIt appears to me that the special appeal in this case must fail on the two points which have been taken before us, the first being that the suit, as framed, will not lie. The ground of special appe…
L.S. Jackson, J.@mdashThe plaintiff in this case sued to recover possession of lands, which he had purchased from certain persons, who are the heirs of Yatam Ali, under a kabala, dated 28th Kartik 1273 (1866). The defen…
Hobhouse, J.@mdashWe think this rule must be made absolute. Mahendra Nath has now shown cause, but, we think, ineffectually. His pleader contends that, although the order of the Deputy Collector of the 23rd April 1866 w…
Sir Barnes Peacock, Kt., C.J.@mdashThe facts of this case are not very accurately found. There is no express finding as to what the contract really was. In the case, as originally stated, it was stated that the copy of …
Bayley, J.@mdashThis rule must be made absolute with costs. It was granted for the other party to show cause why the order of the Judge should not be set aside for want of jurisdiction. It is quite clear that the applic…