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Judgment
King, J.—The question in this appeal is a simple one, vis.,. whether the sons of one Kothapalli Venkatasubbayya who executed a security
bond in 1919 and is now dead are liable on that bond. By the terms of the bond the surety undertook that a judgment-debtor would file an
insolvency petition within one month, and the insolvency petition was not filed. The District Munsif of Bapatla held that the sons were liable. The
Additional Sub-Judge of Bapatla that they were not, and in Second Appeal Pakenham Walsh, J. restored the decree of the District Munsif.
It is common ground at the hearing before us and was fully recognised in the judgment of Pakenham Walsh, J. that the question of the son''s
liability must first be determined with, reference to the classification of suretyship debts in the ancient Lai texts. Four kinds of such debts are
distinguished (i) for appearance, (ii) for confidence or for honesty, (iii) for payment of money and (iv) for delivery of assets. Pakenham Walsh, J.
holds that the guarantee that the judgment-debtor will file an Insolvency Petition falls under none of these four heads, and then proceeds to
conclude that the sons are liable on the principle of pious obligation since this debt is neither illegal nor immoral.
With all respect to the judgment of the learned Judge we find it very difficult to appreciate his reasons for differing from the Sub-Judge. They are
contained in one simple sentence. It seems to me that it is stretching language very widely to say that ''this man will file an Insolvency petition'' is the
same as saying he is a respectable man. On the other hand it seems to us beyond all argument that what the surety say in his bond in effect is this.
''The judgment-debtor says he will file an Insolvency Petition. I know him. He is an honest man who will carry out his promise, and the Court can
have confidence in his doing so.'' If this is not a guarantee ''for confidence'' or ''for honesty'' then those words can have no intelligible meaning. The
learned Judge relies on no reported case nor is any authority cited before us to confine the meaning of these words to a guarantee that a man is a
man of wealth and standing, and the phrase. ''He is a respectable man'' which is taken from Max Muller''s ''Sacred Books of the East'' is obviously
not meant to be restrictive or exhaustive but is clearly only a pharaphrase of the statement. ''He is an honest man in whom so far as the matter
guaranteed is concerned you may have confidence''.
We are accordingly of opinion that this appeal must be allowed with costs here and in Second Appeal, and the decree of the Sub-Judge be
restored.