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Mukerji, J.@mdashThis is an application by one Mt. Gomti for stay of execution of a certain decree under the following circumstances: 2. Kanhaiya Lal and another hold a decree against Mt. Gomti''s husband Maoon. In exe…
Boys, J.@mdashThese two appeals arise out of certain insolvency proceedings which commenced on the 28th of January 1922, against two brothers, Ehsan Husain and Abdul Majid. It is common ground between the appellants, th…
Mukerji, J.@mdashA preliminary objection has been taken that no second appeal is competent. In order to answer this plea it will be necessary to see what was to nature of the suit. 2. Briefly, the plaintiffs'' case was…
P.C. Banerji, J.@mdashThis was a suit brought by a Mukhtar for services rendered by him to the defendant as a Mukhtar in a criminal case which was pending against the defendant. He stated that his fee for attendance in …
1. This appeal arises out of a suit purporting to be brought u/s 539 of Act XIV of 1882. The plaintiffs allege that there was a charitable trust for public purposes, that they ware interested in that trust, that the def…
1. This and the connected Appeals Nos. 598 and 629 of 1909, arise out of a suit in which the plaintiffs claimed, amongst other tilings, a declaration of their title as heirs to certain property. It appears that the last…
Rakesh Tiwari, J.@mdashHeard counsel for the parties and perused the record. 2. This writ petition has been filed challenging the proceedings u/s 122B of the U.P. Zamindari Abolition and Land Reforms Act initiated agai…