High CourtsSingle Bench(1950) 04 MAD CK 0032

Janapareddi Tirupati Rao vs Kancherla Veeraswami

Madras High Court · Decided on 20 April 1950 · Citation: AIR 1951 Mad 686 : (1950) 1 MLJ 630

HON’BLE JUDGES
Satyanarayana Rao, J
RESULT
Dismissed
CASE NUMBER
A.A.O. No. 621 of 1948

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Judgment

9 paragraphs · 211 words

Satyanarayana Rao, J.

This is an appeal against the order of the learned Dist. Judge of West Godavari, directing, u/s 70 of the Provincial Insolvency Act, that a complaint

may be filed against the ''insolvent as in his opinion, there was ground for enquiring into offences referred to in Section 69 of the Act. The main

argument in this appeal is that there is no proof that any of the acts contemplated by Section 69 of the Provincial Insolvency Act were in fact

committed and that therefore the order of the learned District Judge is unsustainable. In my opinion, it is unnecessary u/s 70, to establish, before

launching a prosecution, the various offences referred to in Section 69. All that Section 70 requires is that the Ct. should be satisfied that there is

ground for enquiring into any offences referred to in Section 69. It is not necessary, & the Ct. is not bound, so far as the language goes, to make a

preliminary enquiry even. In the present case the learned District Judge was satisfied that there was sufficient ground for filing a complaint against

the insolvent. The order of the learned Dist. Judge, in my opinion, is perfectly correct and the appeal therefore fails & is dismissed with costs.