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Macpherson, J.@mdashIt seems to us that the conviction of the prisoner on the two offences of using force and escaping from custody is wrong. There is no evidence that the prisoner did any thing but escape. A body of me…
1. This suit is brought to recover about 1,000 bigas of land, claimed as alluvial, and contained within the boundaries given in a map annexed to the plaint. The plaintiffs must succeed or fail on their title to the land…
Macpherson, J.@mdashThat the lower Appellate Court has erred in allowing these decrees to be set off, the one against the other, I have no manner of doubt. For the decrees are not "Cross-decrees between the same parties…
Sir Barnes Peacock, Kt., C.J.@mdashWith reference to the 1st question, salaries or other debts actually due from the Railway Company to any of its servants can be attached in satisfaction of Civil Court decrees, Section…
L.S. Jackson, J.@mdashI think that the plaintiff did not give the evidence in this case which could entitle him to a verdict. He alleged that defendant had brought against him a false and malicious charge, and he, there…
Loch, J.@mdashWe concur with the Sessions Judge in thinking that the view taken by the Magistrate is erroneous. We think that if the accused have forfeited his recognizance given to the Magistrate of Tipperah by committ…
Kemp, J.@mdashThe decision of this case was postponed for the decision of Sheikh Rahmatulla v. Sheikh Sariutulla Kagchi [1 B.L.R. (F.B.), 58] referred to by this Bench. That decision has now been received, although the …
L.S. Jackson, J.@mdashThe decision of the lower Appellate Court is clearly erroneous. Plaintiff sued to recover possession of some lands from which he had been dispossessed in execution of a decree made in favour of the…
Phear, J.@mdashIt appears to us that this case lies within a very small compass. It seems that the plaintiffs'' ancestor, through whom she claims, purchased the tenure, which 18 the subject of suit, at a sale which took…
E. Jackson, J.@mdashThis appeal only refers to certain plots of land which the defendant has alleged to be lakhiraj, and for which he, therefore, contends that the plaintiff''s suit for enhancement of rent should be dis…