K.P.S Karuthan Chettiar (Petitioner-Creditor). v. R.M.M Raman Chetti (-Insolvent Debtor).

All that the creditor did in this case was to move the Court to take action under Sect. 43 Provincial Insolvency-Act (III of 1907). The District Judge might very well have asked the Receiver to investigate the allegations of fraud but there was no occasion for him to dismiss the creditor's petition without stating any reason except that the creditor was not interested in making the application, and without any enquiry and before receiving a report from the Receiver.

In Iyyappa Nainar v. Manicka Asari(1) the Court took cognisance of the complaint, held an enquiry and refused to frame a charge. We do not question the authority of this decision for the proposition that a creditor is not a “person aggrieved” by the final order passed after enquiry by the Court under Sect. 43.

In Gujar Shah v. Barkat Ali Shah and in Palaniappa Chetty v. Subramanya Chetty(2) the omission in Sect. 43 to (give creditors a right to move the Court by application similar to that provided by Sect. 13 is made a ground for holding that a creditor has no ‘legal grievance’ if the Court declines to entertain his petition. With due respect, we think that no words are required to enable a creditor to move the Court under Sect. 43, and that if Courts were not so moved either by the Receiver or by one of the creditors, cases of their taking disciplinary action against debtors in the exercise of their insolvency jurisdiction would be very few and far between. As the petitioner was in our opinion ‘aggrieved’ by the Lower Court's order dismissing his petition without enquiry, an appeal lies to this Court.

We set aside the District Judge's order dismissing the appellant's petition and we direct him to keep it pending until the enquiry is complete and till final orders have been passed as to the action to be taken by the Court under Sect. 43.

The appellant's costs in this appeal and in the Lower Court will be borne by the respondent.

C. KAppeal allowed.