Gopee Lall Vs Mussamat Sree Chundraolee Buhoojee
.... in point of law fails. 6. It has been argued on the part of the Appellant that the Defendants in this case are estopped from setting up the true facts of the case or even asserting the law in their favour, inasmuch as they have represented in former suits and in various ways, by letters and by th ...
Privy Council
Cally Churn Mullick Vs Bauggobutty Churn Mullick <BR> In Re: Benud Behari Mullick
.... s quoted, but the date of it is not given. In the case before Phear, J., Jadunath Mitter v. Bolye Chand Dutt 7 B.L.R., 607, the question was argued, and the decision reserved. This was in August 1871, from which time it seems that decision has been followed. In considering the questions referred to ...
Calcutta High Court
L. Harrison and Others Vs A.H. Hope
.... Macpherson, J.@mdashheld that the defendant''s letters, taken in connexion with those from the plaintiffs, formed a sufficient acknowledgment to take the case out of the operation of the Limitation Act. ...
Calcutta High Court
F.F. Wyman Vs A. Banks
.... to the Court." Another English case in which this rule is recognized is Blagg v. Sturt 10 Q.B., 899. That is an answer to the argument of Mr. Woodroffe that at all events this question must be submitted to a Judge of this Court acting both as judge and jury, and ought not to be determined on the qu ...
Calcutta High Court
Mothoormohun Roy Vs Jadoomoney Dossee and Another
.... Macpherson, J.@mdashHeld that the Court had no jurisdiction to entertain the case. The suit was accordingly dismissed, but without costs. ...
Calcutta High Court
Mussumat Jumeela and Others Vs Mussumat Mulleeka
.... roperty of the deceased. Each of the Defendants would then be liable for the whole debt to the extent of the assets received by him, and the decree would be executed by the attachment and sale of as much as necessary of the property of the deceased in the hands of both or either of the Defendants; a ...
Privy Council
Bonomally Nawn Vs T. Campbell
.... ad sustained damages to a larger amount than Rs. 75." The case was not that they had put forward a claim for damages which they could not properly recover, but the evidence being defective, they could not succeed in getting more than Rs. 75; and the learned Judge held that in such a case the Court h ...
Calcutta High Court
Wise Vs Rajnarain Chuckerbutty
.... lly ascertained how the rights of the parties are to be adjusted, if one of the co-sharers should be unable to fulfill his obligation, but no such question arises in the case before as. The above two propositions were recognised in the Full Bench decision in Rambux Chittangeo v. Modhosoodun Paul Cho ...
Calcutta High Court
Tarrucknath Sirkar Vs Prosunno Koomar Ghose
.... m against the defendant, the mortgagee of two-thirds of the house. In their plaint the plaintiffs alleged that the defendant''s mortgage and decree threw doubt and suspicion on their title, and that their possession was disquieted thereby, and would be still further disquieted by the intended sale b ...
Calcutta High Court
The Queen Vs Soobjan
.... ntarily; and certainly if this be so in England, as it is, I think I may venture to say it is not less so in this country. At any rate, inasmuch as in this case the only foundation upon which the verdict of guilty can stand at all, is that which is furnished by the words of the prisoner herself, and ...
Calcutta High Court
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