SIDICK HAJI HUSEIN Vs. OFFICIAL ASSIGNEE OF BOMBAY

JUDGEMENT

(1.) This is an appeal from an order made by Mr. Justice Kania in, Insolvency.

(2.) The application is by notice of motion made in Insolvency No. 169 of 1911 and asks for an order that the Official Assignee of Bombay do pay to the debtor two sums of Rs. 10,208-5-8 and Rs. 20,854-2-7 appertaining to the estate and transferred by the Official Assignee to the unclaimed dividend capital account on August 13, 1928.

(3.) The nature of the claim is that the insolvent's adjudication was annulled in the year 1928, that at that time there were certain sums in the insolvency standing to the credit of the unclaimed dividend capital account, that the effect of the order of annulment was that those sums reverted to the debtor, and that he is now entitled, to be paid.