In Re: S.J. Leslie Vs
.... tled to an appeal against any decree made by the Judge in the suit, and on such appeal this Court would have had power to confirm, reverse, or modify the decree of the lower Court, and so to make a proper decree in the suit: but s. 119 expressly enacts that "no appeal shall lie from a judgment passe ...
Calcutta High Court
Baboo Nund Coomar Lall and Another Vs Moulvie Razeeooddeen Hossein, Syud Razaoodeen Hossein, Moulvie Abdool Lutif and Others
.... y to decide the second question, whether the plaintiffs are entitled to a decree in respect of the property which Laekram inherited collaterally. In the Mitakshara, Ch. i, s. 1, v. 3, heritage is said to be "of two sorts, unobstructed, or liable to obstruction. The wealth of the father or paternal g ...
Calcutta High Court
In Re: Gabinda Chandra Ghose and Anothers Vs
.... jurisdiction, he shall record a proceeding stating the grounds of his being so satisfied, and shall call on all parties concerned in such dispute to give in written statements of their respective claims. It is quite clear that the other co-sharers who, Mr. Rochfort contends, have not been served, w ...
Calcutta High Court
In Re: Gabinda Chandra Ghose and Another Vs
.... tion at the last moment, praying to be made a party, as she was a co-sharer writ Gobinda Chandra Ghose and others and was in possession and for summonses against certain persons to appear to give evidence in support of her claim. The Deputy Magistrate examined one witness, who was present in Court, ...
Calcutta High Court
The Queen Vs Tarinicharan Dey and Others
.... livery of the goods to the Railway Company by putting in a letter from the consignor at Delhi to his partner in Calcutta, advising the despatch of the goods. He submitted that the letter was s. "document used in commerce, written or signed" by a person "whose attendance could not be procured without ...
Calcutta High Court
The Queen Vs Isree Pershad Sing
.... rovided only for a recognizance of much smaller amount, and made no mention of sureties at all. The order of the Magistrate, directing recognizances to the amount of. Rs. 4,000, and sureties to that of Rs. 1,000, to be taken, is quashed. If the Magistrate still thinks that heavier security should be ...
Calcutta High Court
Rajmohun Bose and Another Vs The East Indian Railway Company.
.... them time on their undertaking to use coke and to do every thing in their power to mitigate the nuisance and on their paying the costs of this application. They must use coke except when the wind is from the north, and they must do all that they possibly can to prevent annoyance to the plaintiffs. ...
Calcutta High Court
In Re: Shamasankar Mazumdar Vs
.... witnesses, in cases of this description, and when the petitioner prayed the Magistrate to summon his witnesses, no order beyond placing his petition on the record was passed. On referring to the judgment of the Magistrate, we find that he states that he can find no provisions in Chapter xxii for th ...
Calcutta High Court
Neerbhoy Singh Vs Ram Pershad Singh and Others
.... . Moreover, he has himself disclosed in his plaint that the defendants have been by a competent Court acquitted of all obligations to pay the original creditor. The plaintiff cannot call upon them by his own showing to pay Gossai Munraj. His only right, if he has a right at all, is to call upon them ...
Calcutta High Court
Rajkishen Singh Vs Ramjoy Surma Mozoomdar and others
.... cal or district custom: see Rajah Deedar Hossein v. Ranee Zuhooroon Nissa 2 Moore''s I.A. 441. Their Lordships do not think it necessary to give any opinion on the positive effect of Regulation XI, 1793, for they think that, in the present case, there is sufficient ground for the presumption that, a ...
Privy Council
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!