Leelanund Singh Bahadoor Vs Thakoor Munrunjun Singh and Another
are explained very clearly in the judgment delivered by Lord Kingsdown in the case of Raja Leelanund Singh
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Raghunandan Singh and Another Vs Jagdis Singh and Others
1. In this case a decree was passed against eight defendants. In execution of this decree certain property was sold and purchased by the decree-holder. Subsequently three of the defendants applied to have the decree set…
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Baboo Kooldeep Narain Singh Vs Mohadeo Singh and Others
Sir Barnes Peacock, Kt., C.J.@mdashIt appears to me that the Principal Sudder Ameen was right in dismissing the case, first, upon the ground that the defendants had a right in this tenure which it was not in the power o…
Baboo Lukputty Singh and Another Vs Nursingh Narain Singh
Ainslie, J.@mdashWho, after stating the facts, continued:The Courts below have found that the debt has been satisfied, and that there is a surplus in the hands of the defendant irrespective of the rent still payable up …
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Gajhoo Damar Singh Vs Jagat Pal Singh and Others
1. The plaintiff-appellant brought this suit for a declaration of his title to, and for confirmation of his possession in a tract of jungle land in which there was a small patch of arable land; or, if he was found to ha…
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Shambhu Nath Singh Vs Sheo Proshad Singh and Others
1. This second appeal arises out of an application u/s 47 of the Code. The judgment-debtor objected to execution which was disallowed. The appellant is the admitted landlord of a village. He granted a ticca of it to cer…
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Hitendra Singh and Others Vs Rameshur Singh and Others
The Plaintiffs and their father, Babu Durga Dutt Singh, Defendant No. 4, are a branch of the family of
Srinibas Prosad Singh and Another Vs Kesho Prosad Singh
The plaintiff, Kesho Prosad Singh, alleges that two days later, he was evicted from the Raj estate, though
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Narsing Narain Singh Vs Ajodhya Prosad Singh and Another
registered instrument of submission were referred to the arbitration of a gentleman by name Dilkiswar Singh
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Mahipal Singh and Others Vs Lalji Singh and Others
1. This is an appeal on behalf of the plaintiffs in an action in ejectment. They claim under an instrument executed in their favour by the landlords respondents on the 21st November 1904. The principal defendants also c…
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