The Official Assignee of Madras vs The Society for the Propogation of The Gospel

Miller, J.—This ease is on all fours with Lupprian''s case Letters Patent Appeal No. 138 of 1909. The money was not paid in by the society

for any special purpose. Messrs. Arbuth not and Company owed the society Rs. 5,009 and promised to buy for them Government promissory-

notes but before they did so, they suspended payment.

Here as in Luppriari''s case Letters Patent Appeal No. 138 of 1909, I find nothing more than a promise to buy out of the funds of the Bank the

securities which the society desired to purchase.

I think the appeal must be allowed with :costs throughout.

Munro, J.

For the reasons given in my judgment in Lupprian''s Case Letters Patent Appeal No. 138 of 1909, I agree to the proposed order.

Abdur Rahim, J.

I agree.