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Sir Barnes Peacock, C.J.@mdashIt appears to me that the judgment is correct, and ought to be affirmed. The suit was brought by several persons, who alleged that they carried on business in co-partnership, under the styl…
Barnes Peacock, Kt., C.J.@mdashI think there is no reason for interfering with the judgment. The plaintiff might have brought his suit in the Small Cause Court for the sum due on the mortgage, or he might have exercised…
Sir Barnes Peacock, Kt., C.J.@mdashWhen I first saw the charge, I thought it had been preferred in the High Court without having been made by a Justice of the Peace. I thought then that it could not be supported, becaus…
Sir Barnes Peacock, Kt., C.J., Bayley, Kemp, Seton-Karr, JJ.@mdashI cannot concur in thinking that the conviction of the prisoners of culpable homicide not amounting to murder can be set aside, and the conviction of mur…
Norman, J.@mdashI am of opinion the probate in this case does not prove the Will. In English law, probate is proper evidence of the executor''s title to personality. That depends on a peculiar law and state of things, w…
Sir Barnes Peacock, Kt., C.J., Kemp, Seton-Karr and Phear, JJ.@mdashWe should have been very glad, if we could, to assist the appellant in this case. But his application comes too late. Section 4, Regulation XVI of 1797…
Sir Barnes Peacock, Kt., C.J.@mdashThe question is whether an appeal lies to Her Majesty in Council against an order of this Court passed in a case of execution of decree in which the amount involved exceeds Rs. 10,000 …
Sir Barnes Peacock, Kt., C.J.@mdashThis is a suit brought by Luchmun Persad, the son of Jeetun Lall, on account of himself, and as guardian of his minor brother Radhamohun Persad. The appeal is from a decision of the Pr…
Sir Barnes Peacock, Kt., C.J., Trevor, Kemp and Macpherson, JJ.@mdashWe think that in this case the Deputy Collector had power to enforce restitution of so much of the amount which was levied under the decree as it orig…
Sir Barnes Peacock, Kt., C.J.@mdashThe questions of law which appear to arise in these cases, which have been referred for the opinion of a Full Bench, are, whether the provisions of s. 20, Act XIV of 1859, are applicab…