Found 0 result
Showing 1163571- 1163580 of 0 result for ""
Sir Barnes Peacock, Kt., C.J.@mdashI think that this is a clear case. S. 78 applies to all cases of suits for the ejectment of a ryot or for the cancellation of a lease for the non-payment of rent. It applies not only t…
Sir Barnes Peacock, Kt., C.J., Phear, Macpherson and Mitter, JJ.@mdashIt appears to me to be clear that when application for execution was made in the Shahabad Court, that Court was bound by Act XIV of 1859, and had pow…
Sir Barnes Peacock, Kt., C.J., L.S. Jackson and Macpherson, JJ.@mdashThe question is whether when a landlord sues to obtain from his ryot a kabuliat at a given rate of rent which in the judgment of the Court upon the ev…
Markby, J.@mdashIn this suit the Secretary of State for India in Council prayed to have it declared that the whole estate and effects of one Henry Thompson Dodsworth, deceased, had escheated, on his death, for want of h…
Macpherson, J.@mdashThis case has been sent to a Full Bench by a Division Court, before whom it came when sitting as a Court of Revision. As we, unfortunately, do not agree in the view we take of the point referred, it …
L.S. Jackson, J.@mdashIn the present case, I am concerned to say, with the greatest deference for the opinion of the Chief Justice and of my learned brethren, who are unanimous, that I feel compelled to adhere to the op…
Markby, J.@mdashI think I ought to refuse this application. I cannot grant it, without leaving the plaintiff at liberty to bring again this identical suit, raising the same issues, which ought not to be done. On the oth…
Norman, J.@mdashMr. Wilkinson, the Officiating Administrator-General of Bengal, has applied to this Court for a grant of Letters of Administration to the estate and effects of Frederick Nechterlein, deceased, who was, i…
Markby, J.@mdashIt is objected by Mr. Woodroffe that this suit cannot proceed, because, since it was commenced, one of the plaintiffs has died, leaving two sons, his heirs. The suit was brought to recover damages for an…
Macpherson, J.@mdashIt appears that there were several decrees against the judgment-debtor in this case, and that a sum of Rs. 29,000 and odd had been paid into Collector''s hands as belonging to the judgment-debtor, ar…