K MANGIAH CHETTY Vs. KRAMIAH CHETTY

JUDGEMENT

(1.) A preliminary objection has been taken, that a vakil has no right of audience in appeal from an order made by the Insolvency Court.

(2.) This point was raised in 1889 in O.S. appeal 10 of 1888, and it was there held that a vakil had the right of audience before this Court in an appeal from the Insolvency Court.

(3.) We agree with this decision. There is nothing in the Insolvency Rules, 1905, which has the effect of taking away this right.