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Macpherson, J.@mdashWe think the judgment of the lower Appellate Court is right, and this appeal ought to be dismissed. As the case is placed before us, the real contest is as to the right of succession to one Gorachand…
E. Jackson, J.@mdashWe think that the plaintiff in this case has not proved that possession which it was necessary for him to prove, in order to save his suit from the plea of limitation which was urged in bar. The plai…
L.S. Jackson, J.@mdashThe plaintiff in this case alleged that he held a mokurruri tenure of the lands in dispute under the party from whom the defendant, Shin Charan had purchased, and under the defendant, Shiu Dayal; a…
Loch, J.@mdashWe do not concur in the Judge''s reasons for coming to the conclusion he has done, still we think his order must be affirmed. In special appeal, the plaintiff alleges that the Judge is wrong in holding tha…
Macpherson, J.@mdashWe think this appeal ought to be dismissed with costs. We do not, however, concur in all that is said by the lower Appellate Court, because we think that if the appellants really held a simple mortga…
Loch, J.@mdashAfter hearing Counsel for the petitioner, we are of opinion, that there are no valid grounds for admitting a review. It is quite unnecessary to submit the question as to the status of a ghatwal to the deci…
Loch, J.@mdashOn hearing the arguments of both parties, I am inclined to think, that our judgment, of which a review is now sought, went beyond the record, when it determined that as the resignation of the jote, by the …
Loch, J.@mdashWe think the reasons given by the Court below, refusing to grant the application for a certificate under Act XXVII of 1860 are wrong. A certificate granted under Act XL of 1858 to administer to an estate, …
L.S. Jackson, J.@mdashThis was a suit by the zamindar, against the defendant, who held certain notes under him, praying the Court to fix an enhanced rate of rent, upon the ground that the defendant was holding more land…