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Sir Barnes Peacock, Kt., C.J.@mdashThe question which has been submitted for the opinion of a Full Bench is whether, u/s 21, Act VIII of 1859, or under any other rule of law applicable to the Mofussil Courts, women who,…
Phear, J.@mdashThe Lower Appellate Court has treated this as a suit instituted to set aside a decree of the Collector, and holding that this cannot be done by a Civil Court unless fraud be established in the matter of o…
Norman, J.@mdashI think it quite clear that the Magistrate might have convicted summarily in this case, under the 26th Section of Act IV of 1866 (B.C.). The prisoner is rightly charged with abetting the offence describe…
Macpherson, J.@mdashMomtaz Ali having died owing the plaintiff a sum of money, the latter sued his heirs, and got a decree against them for the amounts due, to be realized out of the estate of the deceased. But before t…
Markby, J.@mdashThe abstract question of law, which is submitted for the opinion of the Full Bench, is as follows: Whether a private bond fide alienation, for value, of property attached in the manner pointed out by se…
Lochi, J.@mdashThe Lower Court finds on the oral evidence of certain witnesses that holders of jaghirs can alienate their rights in those jaghirs, and the Judicial Commissioner, speaking from his own knowledge of the pr…
Sir Barnes Peacock, Kt., C.J.@mdashParamananda Roy had eight sons, of whom Shibnarayan Roy, the second, died without issue in his father''s life-time. Ganganarayan, of whom the last three defendants, Ramkumar, Nandakuma…
Phear, J.@mdashWe think the Principal Sudder Ameen is wrong in holding that the Civil Court had no jurisdiction to entertain the subject of the suit. Section 27, Act X of 1859, gives to the transferee of a permanent tra…