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1. The principal question raised by these appeals is the validity of an adoption made by the widow of the last male zamindar of Ramnad. His title to that zamindary, which is of great extent, and, like many of the large …
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that it is very doubtful whether the defendant was a bailee or not. My present impression is that he was not; that in order to secure business in screwing cotton, it w…
Markby, J.@mdashI am of opinion that this case does not fall u/s 9 of Act XXVI of 1864 (reads)1. I do not think it can he said that when a plaintiff comes into this Court, for the express purpose of availing himself of …
Markby, J.@mdashIt is in no way necessary, in the view I take, to express any opinion on the point, whether if the defendant wished to raise the defence of the Act, he was bound to raise it in the mode pointed out by Ru…
Sir Barnes Peacock, Kt., C.J., 1. In this case, the money was paid by the plaintiff in Calcutta for the (sic) and at the request of the defendant, and the liability arose from the implied contract between the parties t…
Sir Barnes Peacock, Kt., C.J.@mdashUpon the questions argued before us I entertain no doubt. The first relates to the answers given to the Police Constable when he arrested the prisoner. The answer did not amount to a c…
Sir Barnes Peacock, Kt., C.J.@mdashSix years from the time when the cause of action arose is the period of limitation fixed by law for suits for mesne profits. The plaintiff was turned out of possession in August 1857. …
Norman, J.@mdashThe duty of the Registrar, when an instrument is presented at the proper Registration Office, by any person executing or claiming under the same, is clearly stated in the 36th Section1. Thus if the parti…
Sir Barnes Peacock, Kt., C.J., Phear, Macpherson and Mitter, JJ.@mdashWe think that the case is a very clear one. On the 13th of September 1865 an application for execution was made; but at that time execution of the de…