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Wilson, J.@mdashThis is a suit on a promissory note. The plaintiff proved his case. The only defence suggested was one of limitation founded upon the following facts: 2. The note was made on the 4th of June 1873, payab…
White, J.@mdashIn answer to the queries referred to this Court by the Munsif of Julpigoori, we are of opinion: (1) That, under the new CPC (Act X of 1877), when the plaintiff appears and the defendant does not appear, …
Tottenham, J.@mdashThe plaintiff is the owner of a fractional share of a zemindari called Lot Rasaba, which is let in patni, the names of the pro forma defendants 1 to 3 being registered in the zemindar''s sherista as t…
Pontifex, J.@mdashThe petitioner has instituted proceedings praying for a judicial separation from her husband. She is now scarcely more than 18 years of age; she was married on the 15th of February last, and her husban…
Robert P. Collier, J. 1. In this case the Plaintiff and Defendant were proprietors of land and gardens on opposite sides of a khal in which the tide in the River Hooghly flowed and re-flowed, and by which the surface …
Richard Garth, C.J.@mdashJanmojoy, Jankee, and Kandai were three brothers, forming a joint undivided Hindu family under the Mitakshara law. Radha Churn, the plaintiff, was the third and youngest son of Janmojoy, and was…