LAWS(PVC)-1929-11-169

MUL CHAND Vs. OFFICIAL RECEIVER

Decided On November 15, 1929
MUL CHAND Appellant
V/S
OFFICIAL RECEIVER Respondents

JUDGEMENT

(1.) This is an appeal in an insolvency matter, by the insolvents Mul Chand and Jagannath, who are brothers.

(2.) It appears that the appellants were declared insolvents and they were directed to apply for discharge within one year of their adjudication. They accordingly applied and the learned Judge has rejected that application. Hence the appeal.

(3.) The judgment of the learned District Judge, who is the insolvency Judge in this ease, is rather short and runs as follows: This is an application for discharge. Not an anna has been paid. The debts are Rs. 6,000 or 7,000. The applicants had apparently a large business. They have produced no books. They had some zamindari property and some houses which were sold in execution of decrees but only after the amounts due had been expended by delay and unavailing litigation. The applicants are not entitled to a discharge. The application is rejected.