PETITION BY DEBTOR TO BE DECIDED AN INSOLVENT
In the Court of District Judge of._________________
Insolvency Case No. __________ of _________
Ex parte:-The debtor
Per matter of debtor's petition for insolvency, per s. 13(1) of the Provincial Insolvency Act
The humble petition of A resident at ___________ and lately of _____________ (give address where debts were incurred)
Respectfully:
- That the applicant, who is living and residing ordinarily (or doing business, or personally working for gain, or in custody) at .__________ being unable to pay his debts exceeding Rs. ________/- praying for order of decision against him in the circumstances stated hereunder.
- That on or about___ day of_______ the applicant was arrested and sent to prison at ____in executing a decree for Rs _____dated ________ made in suit No. _________per order dated _______ passed by __________or as the case may be) the movable/immovable property of applicant as (give short details) stands attached, which attachment is still subsisting,
- The amount/details of all financial claims against applicant, along with names/residences of his creditors, are given below:
- The following being details of debts/claims outstanding against the applicant. (Names, occupation and address of creditors, details of amounts due with securities.)
- The following being the details of property belonging to applicant and their related values.
(1) Household furniture, utensils, etc., all worth about___________
(2) One house at ____________worth about___________
The whole of above property, which is located at, etc., has been truly stated for which applicant is willing to surrender and put them completely at the disposal of this court,
The applicant prays that the court may be pleased to decide him insolvent.
VERIFICATION:
I, __________ son of__________ aged about ______________ years by occupation service residing at ________________do hereby solemnly affirm and say as under:
I am petitioner No. 1 named above and I know and I have acquainted myself with the facts and circumstances of this case.
The statements in paragraphs 1 to 5 are true to my best knowledge and belief.
verified and signed on this ______________________at the Court House at______________
Before me
Notary
Signature of _____
Signature of Advocate
