MOHIRUDDIN SARKAR Vs. SECRETARY, HADAL GRAMYA RINDAN SAMITI

JUDGEMENT

(1.) This appeal is against an order of the Court below dismissing an application for being declared an insolvent.

(2.) The application was dismissed on the ground that the grant of the petition would encourage fraud.

(3.) The learned Judge refers to an agreement (Exhibit 1) executed by the petitioner, which mentioned certain properties as belonging to him (the petitioner).