KALA CHAND BANERJEE Vs. JAGANNATH MARWARI

JUDGEMENT

(1.) This is an appeal from the decision of the High Court of Judicature at Fort William in Bengal, dated November 25, 1924, by which the judgment of the Subordinate Judge of Asansol in Zillah Burdwan, dated February 5, 1923, was reversed and the suit dismissed with costs. The appellant prays that the decision of the High Court should be reversed and that of the Subordinate Judge restored.

(2.) The material facts are as follows:-The appellant is the receiver of the estate of Amulya Krishna Bose, who was adjudicated an insolvent on February 21, 1914, by the District Judge of Bankura who, by the same order, appointed a receiver of Amulya's estate. Amulya was the son of Tara Prasanna Bose, who, in February 1913, had executed a mortgage for the sum of Rs. 40,000 in favour of the defendants over certain properties that belonged to him. He failed to pay the mortgage interest, and on January 11, 1913, the mortgagees instituted a suit for foreclosure of the mortgage. After some procedure to which it is unnecessary to refer, a solenamah was executed by the mortgagor and mortgagees under which it was agreed that the time for payment of the mortgage debt should be extended on the undertaking of the mortgagor to pay the interest regularly every year within the month of Chaitra. Failing such payment the mortgagees were to be entitled to foreclose. This solenamah (or deed of compromise) was filed by the mortgagees on March 6, 1915, but before any order was made the mortgagor, Tara Prasanna Bose, died on September 7. On his death it is matter of admission that the properties subject to the mortgage or the equity of redemption therein devolved by inheritance on the insolvent Amulya.

(3.) By Act III of 1907, which contains the law applicable to the facts of the case, it is provided, Section 16, Sub-section 4, as follows :- "All such property as may be acquired by or devolve on the insolvent after the date of an order of adjudication and before his discharge shall forthwith vest in the Court or Receiver and become divisible among the creditors in accordance with the provisions of Sub-section 2, Clause (a)." This provision is perfectly clear. The moment the inheritance devolved on the insolvent Amulya, who was still undischarged, it vested in the receiver already appointed, and he alone was entitled to deal with the equity of redemption. The alternative in the section applicable to vesting in the Court was no doubt inserted to provide for the case of a receiver not being appointed at the same time as the adjudication of insolvency was made and to foreclose an argument that vesting was suspended until the actual appointment of a receiver. The difficulty suggested by Ghose J. is thus entirely unsubstantial. The Court only acts through a receiver, and any estate acquired by or devolving on an insolvent is vested in him as from the date of acquisition or devolution whatever the date of the receiver's actual appointment.