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Barnes Peacock, J. 1. The principal question to be determined in this appeal is, whether or not the Respondent, Doorga Churn Chatterjee had any right, title, or interest in a certain talook called Lot Panchgatchia, in…
Spankie, J.@mdashThe property in suit was recorded in the name of Kesri Singh, who fell into arrears in 1838 to the amount of Rs. 108. In 1839, Ratan Singh and Dirgpal Singh bought the rights and interests of Kesri Sing…
Romesh Chunder Mitter, J.@mdashWe do not see any reason for interference in this case. 2. The only point that we need notice is, that one of the bonds filed by the plaintiffs, viz., the bond for Rs. 599, not having bee…
R.P. Collier, J. 1. Although this case has undergone several lengthened investigations, it appears to their Lordships that the facts material to its decision lie in a small compass. The plaintiffs are bankers carrying…
Richard Garth, C.J.@mdashWe are of opinion that the decree of the Court below should be confirmed. Speaking only for myself, I confess I think it very probable that, if we only had to consider the comfort and happiness …
Spankie, J.@mdashThe petitioner, convict No. 21013, Murli, is undergoing sentence of transportation for life in the penal settlement of Port Blair. He was convicted on the 27th April 1875, by Mr. H.G. Keene, the Session…
Robert P. Collier, J. 1. The points to be decided in this case arise in this way: One Nath Dass died in the year 1853 leaving a son, Ramnath Dass, who died in the year 1855; and Ramnath Dass left two sons, Mosaheb and…