MODI FULCHAND NARSIDA Vs. NAVNITLAL RANCHHODDAS

JUDGEMENT

(1.) THIS civil revision application is dismissed, because the finding of the Court below that an application to adjudicate the Opponents as insolvents does not lie because the claim for damages for breach of contracts relating to forward business was not a debt within the meaning of Section 9(1)(b) of the Provincial Insolvency Act is correct, it is correct because a claim for damages does not amount to a debt unless the damages are ascertained by la Court. There is, therefore, no question of illegality or material irregularity in the exercise of jurisdiction.

(2.) THE application is therefore, dismissed with costs.