K P S KARUTHAN CHETTIAR Vs. RMMRAMAN CHETTI

JUDGEMENT

(1.) All that the creditor did in this case was to move the Court to take action under Section 43, Provincial Insolvency Act. The District Judge might very well have asked the Receiver to investigate the allegations of fraud but there was no occasion for him to dismiss the creditor's petition without staking any reason except that the creditor was not interested in making the application, and without any enquiry and before receiving a report from the Receiver.

(2.) In Iyyappa Nainer V/s. Manicka Asari I.L.R. 40 M. 613 the Court took cognizance of the complaint, held an enquiry and refused to frame a charge. We do not question the authority of this decision for the proposition that a creditor is not a "person aggrieved" by the final order passed after enquiry by the Court under Section 43.

(3.) In Gujar Shah V/s. Barkat Ali Shah (1921) I.L.R. 1 Lah. 213 and Palaniappa Chett v. Subramaniam Chetti (1920) M.W.N. 135 the omission in Section 43 to give creditors a right to move the Court by application similar to that provided by Section 13, is made a ground for holding that a creditor has no "legal grievance" if the Court declines to entertain his petition. With due respect, we think that no words are required to enable a creditor to move the Court under Section 43, and that if Courts were not so moved either by the Receiver or one of the creditors cases of thus taking disciplinary action against debtors in the exercise of their insolvency jurisdiction would be very few and far between. As the petitioner was in our opinion "aggrieved" by the lower Court's order dismissing his petition without enquiry an appeal lies to this Court.