MANEKLAL KANTILAL AND COMPANY Vs. ISHWARLAL HARJIVANDAS

JUDGEMENT

(1.) The present appeal is directed against the judgment and order passed by the learned Judge of the City Civil Court, Ahmedabad in Insolvency Petition No. 16 of 1965 by invoking the aids of the provisions of Sec. 75 of the Provincial Insolvency Act, 1920 ("Act" for short hereinafter).

(2.) The material facts leading to the rise of the present appeal may be narrated at the outset so as to appreciate the merits of the appeal and challenge against it.

(3.) The present appellant is the original petitioner who instituted the aforesaid Insolvency petition against the present respondents, who are the original opponents. the parties are hereinafter referred to as "petitioner" and "opponents" respectively for the sake of convenience and brevity.