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Judgment
4 paragraphs · 94 words
1.
We are of opinion that the receiver is entitled to remuneration at the rate fixed by the late Subordinate Judge, but for the amount of that fee, he is
only entitled to a lien to the extent of 5 per cent, upon the sum remaining as net assets after the charges specified in Clauses (b), (c) and (d) of
Section 356 have been paid. The question whether the opposing creditor's claim is a debt secured by mortgage is not before us. See ex parte
Browne in re Maltby L.R. 16 Ch. D. 497