In Re: Brojender Coomar Roy
Sir Barnes Peacock, Kt., C.J.@mdashWe think that we must uphold the ruling of the fourteen Judges In Nobbo Kissen Singh v. Kaminee Dassee, ante, p. 349. Although it was a mere dictum of the Judges that the decision of t…
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Bipro Doss Gossain and Others Vs Chunder Seekur Bhuttacharjee
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the words "any judgment decree, or order" used in s. 20, Act XIV of 1859, must mean a judgment, decree, or order, which the person in whose favor it is given is at libert…
In Re: Jankee Bullub Sen
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the Principal Sudder Ameen had power to do what he did. Whether he raised a right issue, with reference to the alleged adjustment or not, it is clear that he required the…
In Re: Khaja Shurwar Hossein Khan and Others
Sir Barnes Peacock, Kt., C.J.@mdashThe two questions which have been propounded for the decision of the Full Bench are:--(reads). We are of opinion that both these questions must be answered in the affirmative. By the g…
In Re: Radha Binode Misser
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the Court has the power, and should exercise its discretion in each particular case. The case will go back to the Court which referred it, in order that it may decide whe…
Mussamut Emambandee Begum Vs Ajoodhia Persad
Sir Barnes Peacock, Kt., C.J.@mdashAs we understand the proposition for which the vakeel for the special appellant has contended, it is this, that if a jote, which, so long as no right of occupancy existed in it, was no…
Ranee Surnomoyee Vs Luchmeeput Doogur and Others
Sir Barnes Peacock, Kt., C.J., Loch, Norman, Kemp, Macpherson and Markby, JJ.@mdashWhen this rule was moved for I expressed my views at length, not as binding upon me, in case I should be satisfied upon argument that I …
Bharut Chunder Dutt Vs Dengar Gope <BR> Shaboo Majee and Others Vs Noorai Mollah and Others <BR> Sheikh Joneep Vs Sheikh Noboo
Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the view taken by the Judge of the Small Cause Court was correct. In Bharut Chunder Dutt v. Dengar Gope the plaintiff was a surety, upon whose security milk was …
Rambux Chittangeo Vs Modoosoodhun Paul Chowdhry and Others
Sir Barnes Peacock, Kt., C.J.@mdashThe question which has been referred by the Small Cause Court Judge in this case is (reads). It is stated that the plaintiff, a co-sharer, deposited the revenue payable upon the whole …
Sreeputty Roy Vs Loharam Roy and Others
Sir Barnes Peacock, Kt., C.J.@mdashAccording to the case stated by the Judge, a suit was brought against twenty-three defendants (of whom the present plaintiff was one) for having wrongfully constructed a bandel and cau…