CHHATRAPAT SINGH DUGAR Vs. KHARAG SINGH LACHMIRAM

JUDGEMENT

(1.) CHHATRAPAT Singh Dugar, the present appellant, on May 21, 1909, presented as a debtor an insolvency petition under the Provincial Insolvency Act, 1907, to the District Court of Murshidabad for an order adjudging him an insolvent.

(2.) HIS application was opposed by the present respondents and was dismissed. The debtor's consequent appeal to the High Court in Bengal was dismissed by an order of April 12, 1912, and an application for review of the High Court's judgment was equally unsuccessful. This appeal has been preferred by the debtor to His Majesty in Council from the High Court order of April 12, 1912.

(3.) BY Section 14 it is enacted that on the day fixed for the hearing of the petition, or on any subsequent day to which the hearing may be adjourned, the Court shall require proof that the debtor is entitled to present the petition, and shall examine him, if he is present.