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Haran Chandra Pal Vs Mukta Sundari Chowdhrain
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the case must go back to the Principal Sadder Ameen to try whether the plaintiff had a right of occupancy. The substance of the plaint is that the plaintiff, by reason of…
Abdul Gafoor Vs Musst. Nur Banu
L.S. Jackson, J.@mdashIt appears to us that the decision of the Judge, in this case, cannot be maintained. The plaintiff sued to enforce her right of pre-emption. Her allegation was that hearing that the property in dis…
Gopal Chandra Dey Vs Pemu Bibi
Kemp, J.@mdashThe decision of the Judge in this case is clearly wrong. The plaintiff''s cause of action did not arise from the date of his purchase of the decree, but from the data of the order of the Collector referrin…
Barlow Vs Cochrane
Sir Barnes Peacock, Kt., C.J.@mdashThis is a suit brought by Thomas Barlow of Manchester, a merchant trading under the style of Thomas Barlow and Brother, against Mr. Cochrane, the Official Assignee, as assignee of the …
Teja Singh Vs Rajnarayan Singh
Sir Barnes Peacock, Kt., C.J.@mdashAbout 14 years and 3 months ago the plaintiffs obtained a decree, and we are now engaged in discussing whether they are barred by limitation from executing it. It appears that, from 18…
Ramlochan Das Vs Mansur Ali
Sir Barnes Peacock, Kt., C.J.@mdashI think that the decision of the Judge is right, and that what the plaintiffs recovered was a share of an undivided estate; and, consequently, that they were not entitled to be put int…
Lala Jagat Narayan Vs Tulsiram
Phear, J.@mdashAs the plaintiff''s purchase was effected on the 13th of March after the attachment was issued, and before his Vendor''s application for a new trial on the 4th of July, it was evidently made while the att…
Kriparam Vs Bhagawan Das
Phear, J.@mdashThe plaintiff''s cause of action in this suit is, that he is entitled to obtain certain property, which belonged to Kadam Lal, in consequence of Kadam Lal''s widow having forfeited her right to the enjoym…