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Mitter, J.@mdashThis was a suit for a kabuliat at an enhanced rate. The plaintiff in this case held a potta from the zemindar, alleged to have been granted to him in Aswin 1269. The defendant claimed under a potta grant…
Mitter, J.@mdashThis is a suit for arrears of rent instituted under the provisions of Clause 1, Section 23*, Act X of 1859. The plaintiff is the proprietor of certain mehals in the Sundarbans, and he sued the defendants…
L.S. Jackson, J.@mdashI think the decision of the lower Appellate Court is right. This was an application to enforce a summary decision or award of a Civil Court not established by Royal Charter. It came within Section …
Norman, J.@mdashThis is a suit to recover bhouli rent, or a sum equivalent to the value of the proportion of the crop which the defendant ought to have handed over to the plaintiff, his landlord. The Deputy Collector, a…
Loch, J.@mdashThe appellant, as sister to one Thakurdas Bhattacharji, applies for a certificate under Act XXVII of 1860, to enable her to collect the debts due to the estate of the deceased. The deceased died about 7 ye…
E. Jackson, J.@mdashThe plaintiff in this suit sought to recover a certain sum of money due to him from defendant Syed Korban Ali, who, it appears, was a batwara amin, employed on the part of Government, and to have it …
Glover, J.@mdashThis was a suit to recover the value of certain crops alleged to have been cut and carried off by the orders or at the instigation of the Rani Shamasundari Debi, by her servants Baikantha Nath and Umacha…
1. This is a petition for the rehearing of an appeal from a decree of the High Court of Judicature at Fort William in Bengal, which was heard ex parte on the appearance of the appellant alone, and in which their Lordshi…