AIR 2009 MADRAS 19 ::2009 (2) All LJ NOC 292 ::2009 (2) ALJ 292 ::2009 (2) AJHAR (NOC) 445 (MAD) ::2009 (2) AKAR (NOC) 242 (MAD) ::2009 (2) AIR Kar R 242 ::2009 A I H C (NOC) 212 (MAD) ::2008 (8) MadLJ893

Madras High Court

Hon'ble Judge(s): M. Chockalingam, M. Venugopal , JJ

Insolvency Act (3 of 1909) , S.9(2)— Insolvency notice - Notice can be sustained only if there is a decree or an order for payment of money - Terms of decree conferring a right on parties to make a claim for money against other for non-fulfilment of obligations imposed upon them under terms of the compromise - It was not a decree for payment of money or any ascertained sum but can be termed as composite decree - Insolvency notice not sustainable. (Para 8 11)