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Jackson, J.@mdashThe ground on which the defendant now, on appeal before us, seeks to resist the claim of the plaintiff''s, is, that by the application of a portion of the purchase-money paid in respect of the entire tu…
Richard Garth Kt., C.J.@mdashI think that this rule should be discharged. We are asked to review our former judgment, and virtually to set it aside, upon the ground that, although no notice of the appeal was in fact giv…
Richard Garth, C.J.@mdashMr. Evans has argued the case before us on behalf of the Administrator-General, and has directed our attention to the several enactments which bear upon the question, as well as to the practice …
Richard Garth, C.J.@mdashI think that this rule should be discharged. We are asked to review our former judgment, and virtually to set it aside, upon the ground that, although no notice of the appeal was in fact given t…
Ainslie, J.@mdashThe decree in this case was made on the 13th January 1873 against the respondent. It was put into execution in that year, and there were further applications made from time to time, the result of which …
Ainslie, J.@mdashOne Rambuksh Bharti died on the 17th of Aughran 1284 (1st December 1877). It is stated that he and Luchmun Bharti were fellow disciples of one Moharuck Bharti, who died some time before that, and who is…
Richard Garth Kt., C.J.@mdashI think that this rule should be discharged. We are asked to review our former judgment, and virtually to set it aside, upon the ground that, although no notice of the appeal was in fact giv…