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    Ramchurn Mullick v. Luchmeechund Radakissen and Gobind Doss (United Kingdom)

    H A M C H L W YCLLICR 2'. LUCALEBCHCND RADAKIYSEh' E18541 IS 100BE. I1

    %IC

    I X MOOBE, M RAYCBURX XCKLICX U. LUCB&SEECAUND R4DAKIESES [1861]

    IT. has s

    MUtIWW

    the yuir

    foreign

    qurbtion of k w b n d fact; but if the Judge

    .

    on the qn+xt iw cf Cne c a u e f o r detsmina the Bill The c a w

    o (2 €I. Bla. sfia), snd Pry 7 . Chepimn (7 $aunt. 397), slim chat

    e$ would be I& ti B jury The question of due presentment of B

    le eo many davr after sight, for acceptance. i s cer

    to dirnrf B jury that

    * e were &t the trial. and I f ne %ere in error it must be beeauee rre here C r a m n

    arong concluaion on the emdenee es t o the naked q?irstion of fact. Of m u m e I t I =

    not to be expeced rhsi the enme e ~ n ~ l u ~ i o i t will he d i n a n from the 68mo facti tg d l

    minds. If we [64] 8111 any ground f o r thinking tha t we rI.on1d alter our op.nion

    \laekmzie and Ferpsaon. lmth eoiineoted wirh tbe Ciiiia trsde, speak l a the praotioe

    818

    RAMCHURN biuLLicii v. LUCHMEECEUND RADAKISSES [I8541

    of sending Hills forward there withoot dala7

    K IOORE, I?

    Then the holder's interest is to put tho

    piae of sotiafnetion for a preoedent debt by a ni!l taken far 10 m d not duly pe

    .lented uould be deniurrehlr, if ihie objection N P ~ E wl! founded. T h e 1s B forin of

    euch n pies 111 Robson V. Glizn. (10 Q.E Rep. VW), w h d i c ~ s e came en on deiiiwier.

    '-The hardship was insisied on as rehpeclr the Pleiitifi; but it is pimed that

    hluityloll Sed put his name on she Biil, and. therefore. i s B new drawer to the

    219

    IX MOOBE, 69 RIMCHDRN hlULLICK C. LUCHMEECRUND RhDAKlSEN [I8541

    had any hardship existed, we nhould nuc be jusaified iii deciding

    our oprnior ns to the la-. O n thia ground aim we tliink the deoision

    IO nheh of this judgment as discharged &ire Appellant's rule, the

    was brought. h cmsa appeal v a s a130 brought tg rhe Reipandanm

    judgment, 80 far 8 5 it eoncarned the disotargc of their rule B o 5

    dopn f o r hearini. at ihe same time, but the firrt auneal W B ~ the only

    d r c m ~ n of the$ hrdships upon it randoring hearing. of the

    second ~ p p d unnecemarp.

    it mny La coriwwent to diapasc of in the firit indfance. Yo darna&e t o rhe Respon.

    dents is oierred by t:mt pica to h a w arisen by the delrp The plea, twrofote, wan

    either bad for no;ailegino my damage to the Reapondenta by the delay 111 preient-

    ment, or, I f it be taken toocontain a r y allegation to rPa$ effect br impficRtion froor

    the itatcnrmt, thar the Bill was not presented within B rewonable niid proper time

    111 that behalf, then the plea R B B not proved, or. if the plea ix to be taken tu be mi

    n?ow than n trsverle of -he averment of presentment LO rhe

    elect n aaie till the Iihtttter end of the inonth of July. The Dill vas pnyoble t o the

    Rerpondeitr' order. I t wad no psrt of the errangement that the Bill vas t~ be

    forwarded fcrtIw>th to 1Im: Roiis. It i s doubtful ~lmklirr there 18 any

    ahligation ac d l up018 the holder to preient R ioreign Rill , payable at

    ei. d i e 7 sigh& sithi:i mr fired time vhidi can be defiiie8 hg the term

    ' reaionaUr." Yo mire& of nliat is a "rcastlnabie time" is to lie found

    SI I O O R E , 6 1 BAXCHCRX XCLLICK V. LUCHXEECHUND RADAliIYSEN [I8541

    [Ti] OK APPEAL FROY TEE HOUSE OF KEYS Iii THE ISLF OF MAX.

    Giii TOBl!i-AppclLnr; R’SILLI.411 STOWEL%-Basparr&nl+ [Fa!+ 17, Isba]

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    Comments

    Ramchurn Mullick v. Luchmeechund Radakissen and Gobind Doss (United Kingdom)
    (Feb 15, 1854)