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Sir Barnes Peacock, Kt., C.J.@mdashThe plaintiff purchased a debt due from the defendant to Ramnath, but the defendant had received a decree against Ramnath for a certain amount arising out of the same transaction. Acco…
Markby, J.@mdashOn behalf of the members of the firm of McMurphy and Co., no question has been raised as to the value of the goods. The only question raised is whether or not they are liable for the price of them. These…
Sir Barnes Peacock, Kt., C.J.@mdashThe plaintiff in this suit claimed to be entitled, as cousin of the late Moulvi Mohammed Ibrahim to 12 annas out of the whole 16 annas of the entire estate left by the late Moulvi, and…
Macpherson, J.@mdashGanga Prasad Tewari being the holder of a decree against Brijo Lal Upadhya (which decree had been originally obtained by one Ajudhya Prasad) in execution of the decree, attached and sold a decree for…
L.S. Jackson, J.@mdashIt appears to us quite clear, that under the circumstances of the case, the sale could not be set aside. Section 258 provides for the refund of the purchase-money when a sale of immoveable property…
1. I can find nothing in the Criminal Procedure Code which makes it necessary to take evidence as to the likelihood of a breach of the peace, after the accused has been summoned and is present either in person or by age…
Mitter, J.@mdashI am extremely sorry to differ from my learned colleagues in this case. I think, that according to the provisions of section 246, Act. VIII of 1859 the onus of proof is primarily upon the decree-holder, …
Mitter, J.@mdashThe question we have to determine in this case is, whether, according to the Hindu law current in the Benares School, a sister''s son is entitled to inherit as a Bandhu or cognate. Before proceeding, how…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the Lord''s Day Act does not extend to criminal cases in British Burmah, and that the conviction is not bad because the defendant was arrested on Sunday. We are …
Barnes Peacock, Kt., C.J.@mdashWe are of opinion, 1st, that a summons cannot be sent by post to any place to which letters are not registered by a Post Office; and, 2nd, that a special bailiff cannot be sent to serve ci…