OFFICIAL LIQUIDATOR Vs. MRSPERIN RBURJORJEE

JUDGEMENT

(1.) This appeal is concerned with the question whether a creditor's proof lodged by the respondent in the liquidation of the company whose liquidator is the appellant and rejected by the liquidator was properly so rejected.

(2.) On December 23, 1929, the trial Judge on the original side of the High Court of Judicature at Rangoon held that the proof was rightly rejected. On August 4,1930, this decision was reversed on appeal to the appellate side of the Court.

(3.) The proof in question was for Rs. 63,219-15-0, damages alleged to have been incurred by the respondent by reason of the failure of the company to complete the purchase of property agreed to be sold by the respondent by an agreement dated July 27, 1921.