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Tekait Doorga Persad Singh Vs Tekaitni Doorga Konwari and another
Barnes Peacock, J. 1. This is a suit brought by Doorga Persad Singh, son of Gopi Nath Singh, alleging himself to be the proprietor of talook Guddi Chakai and other property in Zillah Monghyr. The suit is against Tekai…
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Gossain Sudersan Das Vs Terietput Singh and Others
Broughton, J.@mdashThe plaintiff in this case such for adjudication of right to, and confirmation of possession of, land. He bases his title on a deed of sale dated 16th Falgoon 1267 F.S., corresponding with the year 18…
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Abinash Chunder Dutt Vs Taru Patur
L.S. Jackson, J.@mdashVarious questions have been raised on the part of the special appellant, one of which is that the plaintiff''s suit must fail, because it was a suit for enhancement and no notice of enhancement had…
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Doorga Persad Singh Vs Doorga Konwari and Another
B. Peacock, J.@mdashThis is a suit brought by Doorga Persad Singh, son of Gopi Nath Singh, alleging himself to be the proprietor of Talook Guddi Chakai and other property in Zillah Monghyr. The suit is against Takaitni …
Citation
Hurro Proshad Roy Vs Gopaul Dass Dutt and Others
Richard Garth, C.J.@mdashThe only question in this appeal is that of limitation; and, in order to the proper solution of that question, having regard to the authorities to which our attention has been called it is neces…
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Protab Chunder Dass Vs Gour Chunder Roy
Richard Garth, C.J.@mdashThis is a suit brought by the plaintiff Protap Chunder Dass to recover from the defendants the sum of Its. 20,740 for principal and interest due upon two hundis each dated the 17th of September …
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Roy Lutchmeeput Singh Vs Assamathem Nessa Bibee
Richard Garth, C.J.@mdashI am of opinion that the property in question did not pass to the defendant under the sales made by the Sheriff. 2. It may be, that if the suit instituted by the Land Mortgage Bank on the 10th …
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Jungle Singh Vs Khoob Lall and Another
McDonell, J.@mdashThe plaintiff sued to recover 994 rupees 5 annas 9 pie principal, with interest, under a teep executed by the defendants. Both the lower Courts have decreed the plaintiff''s claim. In special appeal it…
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Kaliprosad Rai Vs Meher Chandro Roy and Others
Ainslie, J.@mdashThe question raised by this application is whether, in 1876, Section 12, Act VIII of 1859, applied to the Sonthal Pargannas in respect of suits in which the subject of dispute exceeds Rs. 1,000 in value…
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