RAJA BAKSHI Vs. C. JADAPPA SHETTY

JUDGEMENT

(1.) M.F.A. No. 101445/2017 is filed as against the order dtd. 6/3/2017 in I.C. No. 10/2011, passed by the I Additional District and Sessions Judge at Ballari allowing the application filed by respondents No. 1 and 2 seeking for appointment of Official Receiver to take custody of the property mentioned in the 'B' Schedule of the main petition and distribute the 'B' Schedule of the main petition properties.

(2.) MFA No. 101471/2017 is filed against the Judgment and Order dtd. 9/6/2016 in I.C. No. 10/2011 passed by the I Additional District and Sessions Judge at Ballari, hereby adjudging the respondent No. 1 as an insolvent.

(3.) Respondents No. 1 and 2 filed a petition under Ss. 9, 53 and 54 of the Provincial Insolvency Act, 1920 (for short 'Act') praying to adjudge the respondent No. 1 as an insolvent. The District Court passed an order dtd. 9/6/2016 allowing the petition adjudging the respondent No. 1 as an insolvent. Thereafter, application was filed under Sec. 56 read with Sec. 66 of Provincial Insolvency Act, 1920 seeking for appointment of an Official Receiver to take custody of the properties mentioned in the 'B' Schedule of the main petition.