PETITION BY A CREDITOR TO DECLARED INSOLVENT
IN THE COURT OF _______
Insolvency Petition No_______ of 20 _______
___________, aged_______ years, son of. _______, resident of. ________________ Creditor-Applicant;
Versus
________., aged _______years, son of _______, resident of ______________ Debtor-Opposite Party.
In the matter of the Provincial Insolvency
Act and the matter of the insolvency of
______________ above named.
The humble petition of the Creditor-Applicant, above named under the provisions of Section 7 of the Provincial Insolvency Act most respectfully:
1. That the above named ______________(Debtor-Opposite Party) is indebted to your applicant and the aggregate amount of debts owing to your applicant amount to Rs _______, detail whereof is given in the Schedule hereto.
2. That the debts aforesaid consist of advances made by your applicant to the opposite party on the security of promotes, payment at sight and repeated demands for the liquidation of which have received no response from the said opposite party.
3. That one of the aforesaid debts consist of a simple money decree of the Court of the Judge, Small Causes at _______(or Suit No. _______ of _______, decided on _______), which said decree was put in execution and the movable property of the Debtor-Opposite Party is under attachment in Ex. Case No_______ of _______, of the said Court.
4. That the above subsisting attachment is an act of insolvency within the meaning of Section 6 of the Provincial Insolvency Act.
Wherefore your applicant prays that this Court may be pleased to adjudge the said Debtor-Opposite Party an insolvent.
Dated. _______ Sd. AA.
VERIFICATION
I, AA., the above named creditor-applicant hereby at _______, verify that the contents of Paras _______of the above petition are true to my knowledge and that the contents of Paras _______ of the same petition are believed by me to be correct.
Signed, dated and verified at. _______ day of _______ 20_______
SCHEDULE A: (Debts). Sd. AA.
