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Sir Barnes Peacock, Kt., C.J., Macpherson and Hobhouse, JJ.@mdashThe plaintiff is the assignee of Hazera Begum, who is the obligee of the bond given to secure to her the payment of Rs. 10,250. The bond was executed by K…
Hobhouse, J.@mdashThe question is, whether the Deputy Commissioner having, under the words of Act XV of 1862, only power to pass a sentence of imprisonment, was competent, under s. 59 of the Penal Code, to commute that …
Macpherson, J.@mdashIn these cases, there are two questions to be decided. The one is whether a grant by a zamindar of a portion of his estate to be held free of rent is a grant void as against the grantor and those cla…
Loch, J.@mdashShifait Ali, Ilahi Baksh, and Mani Shah were apprehended in the act of writing the draft of a petition bearing the name of Dilawar Shah, charging Raja Lilanand Sing with the murder of a fakir, with the obj…
Norman, J.@mdashThis is a suit brought under Act V of 1866 by the plaintiff as endorsee of a promissory note made, on the 8th of December 1866, by Charles Marten and William Anderson, payable to the defendants, or their…
Macpherson, J.@mdashIn my opinion, the petition not having been presented within the sis months, the appeal cannot be allowed. The Rule (1) of the Privy Council upon the subject (the first of the Rules of the 10th of Ap…
Markby, J.@mdashIn the course of this case an application was made to dismiss the suit on the ground that the plaintiff was under the age of twenty-one years. The plaintiff stated that he was born in the year 1848; that…
Phear, J.@mdashThis is an application by the Advocate-General for grant of Letters of Administration with the Will annexed, to the Administrator-General of all such assets of Duncan, deceased, within the Presidency of B…
Glover, J.@mdashIt appears to me that we ought to answer both the questions submitted by the Divisional Beach. It may be that they were not raised in the Courts below, and that the objection was not taken here when the …
Norman, J.@mdashThis application must be dismissed with costs. The first point taken was that the Court had no jurisdiction; I think there are no grounds for setting aside the judgment on that ground. The note was payab…