BHURAMULL BANKA Vs. OFFICIAL ASSIGNEE OF BENGAL

JUDGEMENT

(1.) This is an appeal by the insolvent against en order of committal made by Rankin, J.

(2.) On the hearing of the appeal, the merits of the matter were not discussed by the learned Counsel for the insolvent and no attempt was made to justify his conduct.

(3.) It appears that the appellant was adjudicated insolvent on the 21st March 1919 at the instance of a creditor, and shortly before that, viz., on the 26th February 1919, a suit in which the insolvent s grandmother was the plaintiff and the insolvent was defendant was filed, and in that suit by consent of the parties the Official Receiver was appointed on the 10th March 1019 receiver of the book-debts, outstandings, cash, money, properties and assets of the insolvent s firm.