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Pearson, J.@mdashThe appeal must prevail. The decision of the lower Courts is opposed to numerous rulings of this Court see Husain Bakhsh v. Madge ILR All. 525 to the effect that an application to transfer a decree for …
Ainslie, J.@mdashWho after stating the facts continued:The proceedings of the Deputy Magistrate have, no doubt, been very irregular, but it appears to us that the result arrived at is that which he must have arrived at …
Jackson, J.@mdashThe plaintiff''s suit has been dismissed on the ground of limitation, the Munsif not having taken the trouble to read with care the terms of the present Limitation Act, XV of 1877. He says: "The plainti…
Ainslie, J.@mdashThe Judge and assessors have concurred in finding the prisoners guilty of culpable homicide not amounting to murder committed in the course of a riot, and they have been sentenced u/s 304 of the Indian …
Mitter, J.@mdashIn this case we are of opinion that the Subordinate Judge was not competent to cancel the order of the District Judge by which the appeal of the appellant was allowed to be registered although filed beyo…
Ainslie, J.@mdashThe order of the Magistrate complained of is dated the 21st November 1878, and is in the following terms: "Kine may be slaughtered in the place named in the ikrarnama. They cannot be slaughtered in any …