S T MEENAKSHI Vs. T THIMMAPPA

JUDGEMENT

(1.) HEARD learned Counsel appearing for the parties.

(2.) THIS appeal by the creditor is directed against the order dated 31. 8. 2002 passed on an application filed in I. C. No. 27/2000 by the Official Receiver under Section 53 read with Section 4 and 5 of the Provincial Insolvency Act, 1920 ('the Act' for short) for annulling of the two sale-deeds dated 19. 12. 1998 and 23. 7. 1999 executed in favour of respondent Nos. 4 and 5 respectively.

(3.) THE order impugned reads thus: