AIR 1927 RANGOON 329(2)

Rangoon High Court

Hon'ble Judge(s): Pratt, Cunliffe , JJ

Provincial Insolvency Act (5 of 1920) , S.24— Application for insolvency - Applicant's statement as to his inability to pay not disbelieved - Application should not be rejected. Where a person applied to be adjudicated an insolvent and deposed to his inability to pay his debts and the Court did not disbelieve him: Held: that he had established a prima facie case and that the application should not be rejected.