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Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the view which was expressed with reference to s. 257 by the Full Bench in the case of Mahomed Hossein v. Sheikh Afzul Ali Post, App., 1 is correct. That decision…
Sir Barnes Peacock, Kt., C.J., Bayley and Macpherson, JJ.@mdashIn the first case ( No. 890) certain plaintiffs sued to enhance the rent of their estate. It does not appear what their respective interests in the estate w…
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that, in cases falling under s. 119 of Act VIII of 1859, the application must be made within a reasonable time, not exceeding thirty days after process for enforcing …
Sir Barnes Peacock, Kt., C.J.@mdashThe substantial question of law, which has been referred for the decision of the Full Bench, is whether, having reference to the cases mentioned in the order of reference, a bona fide …
Sir Barnes Peacock, Kt., C.J.@mdashThe question which is submitted for the opinion of this Bench is whether, when a landlord sues for enhancement on the ground that the productiveness of the land has increased, the onus…
Sir Barnes Peacock, Kt., C.J.@mdashTwo questions were put to this Court by the Judge of the Small Cause Court (reads). The Bench before which the case first came decided that the Judge was right in holding it to he a wh…
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to us to be very clear that when a mortgagor, after a mortgage has been satisfied, sues for the recovery of the property mortgaged, the case comes within cl. 15, s. 1, Act X…
Sir Barnes Peacock, Kt., C.J. and Kemp, J.@mdash(After stating the facts as above, and observing of the action of the Sudder Ameen with reference to the second question that "having admitted the review, it appears to me…
Sir Barnes Peacock, Kt., C.J., Macpherson and Hobhouse, JJ.@mdashThe question seems to have been raised by the Judge of the Small Cause Court, and to have been referred to this Court for an opinion, in consequence of a …
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to us that s. 19 of Act XI of 1865 provides merely for cases in which the party in whose favor the decree is given wishes to have immediate execution, and makes an applicati…