JNANENDRA BALA DEBI Vs. OFFICIAL ASSIGNEE OF CALCUTTA

JUDGEMENT

(1.) This is an appeal by Jnanendra Bala Debi against an order which was made by my learned brother, Mr. Justice Pearson, on the 17 of June 1925.

(2.) The order was made upon an application made by the Official Assignee of Calcutta in the insolvency of Nishi Kanto Chatterjee, who is the husband of the appellant and the notice was to the effect that an application would be made by the Official Assignee for a declaration that the premises, No. 110, Beniatolla Street, in the town of Calcutta, belong to the estate of the insolvent, and that Srimati Jnanendra Bala Debi be ordered to deliver up possession of the said premises to the Official Assignee at such time, in such manner and on such terms as to the Court might seem fit and proper.

(3.) The learned Judge allowed the application, and the order was that the premises belonged to the estate of the insolvent and directed the appellant to deliver possession thereof to the Official Assignee.