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Norman, J.@mdashThis case has been referred to a Full Bench, owing to an apparent discrepancy in two decisions of the late Sudder Court, dated respectively the 22nd June 1857 and 30th April 1861, and to obtain an author…
Norman, J.@mdashThe decisions1 of this Court alluded to by the learned Judges who referred the point, bear date the 18th March 1864 and 4th July 1864. In the latter case, Mr. Justice Levinge differed from the other Judg…
Sir Barnes Peacock, Kt., C.J.@mdashThis case was referred, for the opinion of a Full Bench, by Mr. Justice Kemp and Mr. Justice Campbell. The question to be considered is, whether, assuming the family to be a divided on…
Sir Barnes Peacock, Kt., C.J., Norman and Kemp, JJ.@mdashThe plaintiff sued for the recovery of rent due for lands, which had been occupied with and for the use of the factory. The lease under which the rent became due …
Sir Barnes Peacock, Kt. C.J. 1. The question which was referred for the consideration of a Full Bench in these appeals, is whether a conveyance by a Hindu widow of moveable property, which she takes by descent from her…
Sir Barnes Peacock, Kt., C.J.@mdashThe question submitted to us by the referring Judges in this case, is whether, when a right of pre-emption is claimed and admitted among Hindus in Western India, the exercise of that r…
Sir Barnes Peacock, Kt., C.J.@mdashWe think it clear in this case that the Judge of the Small Cause Court had jurisdiction to try this question. Although the question of title under the maurasi patta arose incidentally,…
Sir Barnes Peacock, Kt., C.J.@mdashThe question which has been referred for our opinion is whether the period of limitation within which an action must be brought for rent due at the time of the passing of Act X of 1859…
Sir Barnes Peacock, Kt., C.J.@mdashIn this case the landlord sued in the regular Civil Court to eject a tenant, after the expiration of an ijara. The defendant set up that the suit could not be brought in the Civil Cour…
Kemp, J.@mdashThe material point for a consideration in this reference is, whether a suit for kabuliat, under the provisions of clause 1, section 23 of Act X of 1859, will lie, without previous notice u/s 13 of the same…