Madras High Court
Official Assignee Of Madras vs Zamindar Of Udayarpalayam on 11 December, 1924
Equivalent citations: AIR1926MAD150, AIR 1926 MADRAS 150(1)
JUDGMENT Coutts-Trotter, C.J.
1. This is a matter clearly within the jurisdiction of the Court under Section 18, corresponding to the familiar section of the English Bankruptcy Act whereby cases of this kind are transferred as a matter of course every day and every one who had ever had an experience of these matters will be quite familiar with it.
2. The appeal must he allowed and then learned Judge must exercise the jurisdiction which he has held that he did not possess. Costs on the Original Side scale.
Madhavan Nair, J.
3. I agree.