POONAMCHAND PRATAPJI Vs. MOTILAL KAPURCHAND

JUDGEMENT

(1.) THIS is a suit arising out of a partnership. The plaintiff was -adjudicated an insolvent on March 18, 1924. After the suit was brought the adjudication order was-on June 16, 1931-annulled.

(2.) SEVERAL objections have been taken to the suit. I need only consider whether by reason of the insolvency of the plaintiff the suit is not maintainable at the instance of the plaintiff.

(3.) I have to decide, therefore, whether the Official Assignee has intervened with reference to the property in question,-the subject-matter of the suit.