Found 0 result
Showing 1163531- 1163540 of 0 result for ""
White, J.@mdashThis suit is instituted by persons who are creditors of the estate of Aushootosh Day, on behalf of themselves and all the other creditors of that estate against the defendant Mackintosh and also against C…
Robert Stuart, C.J.@mdashThe procedure before the Munsif in this case appears to me to have been most irregular. u/s 323 of Act VIII of 1859 the Munsif could only remit the award for reconsideration if an objection to i…
Mitter, J.@mdashThis is a suit to recover possession of 7 1/2 bighas of land upon the allegation that the defendants who held it as the plaintiff''s tenants were served with a notice by which their tenancy was determine…
Jackson, J.@mdashBefore disposing seriatim of the several appeals, it may be convenient to state our opinion of what the testator intended by his will to effect. 2. When Behari Lall made the will in question, he was a …
Barnes Peacock, J. 1. When this case was before their Lordships on a former occasion it was remanded with a direction to the Commissioner to try or cause to be tried by the Settlement Officer the following issue, viz.…
Mitter, J.@mdashThis suit is brought by a talukdar to contest the demand of a distraint, and to try the plaintiff''s right to the possession of the crop distrained. 2. The defendant admits that he distrained the crops,…
Ainslie, J.@mdashWe do not concur in the view of the law taken by the Sessions Judge. In the case of Khiran Nomiya (Unreported) this Court, on 3rd September 1877, held, that Section 304A does not apply to a case in whic…