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Bayley, J.@mdashI would premise by stating that I consider that no question comes before us now as to whether there was or not any ill-treatment or any sufficient cause for the plaintiff to leave her father-in-law''s ho…
Phear, J.@mdashWe think that the prisoner must be acquitted in this ease. He was tried before the Sessions Court upon two charges. The first one was, "that" he, on or about the 2nd day of April 1868, at Jessore, in the …
Mitter, J.@mdashWe are of opinion that a suit, like the present, cannot be maintained in the Revenue Courts. It is admitted that there is no legal contract in existence between the plaintiffs and the tenants, defendants…
L.S. Jackson, J.@mdashIn this case, which we have taken time to consider, it now appears to us that the judgment of the lower Appellate Court must be affirmed. It was found, as a fact, that no express invocation of witn…
Mitter, J.@mdashWe are of opinion that the Judge below was wrong in dismissing this suit on the ground that the plaintiff was a minor. Instead of dismissing the suit upon such a ground, the Judge ought to have, in our o…
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the reasons given by Mr. Justice Dwarkanath Mitter in this case are quite correct. The lease gave to the plaintiff a right of possession, assuming that the lessors had a …
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the decision of Mr. Justice Kemp is correct. The object of the Act was to remove all legal obstacles to the marriage of Hindu widows. Looking to the words of Sect…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that this rule ought to be made absolute, and that the attachment of the pucca houses, that is to say, the brick-built houses, and of the doors and windows belonging …
Sir Barnes Peacock, Kt., C.J.@mdashThe question decided by the Division Bench, in respect of which this appeal has been brought, arose in a special appeal from the decision of the Principal Sudder Ameen. We agree with M…
Sir Barnes Peacock, Kt., C.J.@mdashIn order to decide whether this case is barred by limitation, we must ascertain what is the cause of action. It is admitted, I think on both sides, that the deceased was the general ag…