High CourtsFull Bench(1887) 04 CAL CK 0002

Basudeo Narain Singh and Others vs Seolojy Singh

Calcutta High Court · Decided on 18 April 1887 · Citation: (1887) ILR (Cal) 640

HON’BLE JUDGES
Wilson, J · Tottenham, J · Prinsep, J · Norris, J · Mitter, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 163 words
1.

The question whether the decree-holder was entitled to sell the whole 8 annas or a 3 annas 12 dams share of the mortgaged premises, was decided by an order, dated 7th September, 1885. The Court which made the order had full authority to make it u/s 244 of the Code of Civil Procedure. By reason of that order not being appealed from, it became final, The question disposed of by it is, therefore, no longer an open question between the decree-holder and the appellants before us. We, therefore, set aside the decision of the lower appellate Court so far as the appellants are concerned. We do not interfere with the decision of the lower appellate Court so far as the original judgment-debtors are concerned, as they have not appealed against it.

2.

The appellants are entitled to recover the costs of this appeal and in the lower appellate Court from the respondents. We assess the costs of both hearings at Rs. 50.