KANAKASUBBU Vs. SURYANARAYANA SHASTRI

JUDGEMENT

(1.) S.JAGADEESAN, J. :- Since these appeals have been filed against the common order of the learned single Judge dated 8-3-99 in I.P. Nos.96, 97, 104, 105, 106, 108 and 116 of 1994, these appeals are taken up for joint disposal.

(2.) The appellants are the father and son who had been adjudged as insolvents by the learned single Judge. The respondents in each of the appeal have obtained a decree in the civil Court for a sum of Rs. 79,020/?, Rs. 1,58,473-25, Rs. 78,800/- 98,000/-, Rs.98,000, and Rs. 98, 950/-. Rs.59,200/- respectively. After obtaining the decree, they issued notice to the appellants demanding the decree amount. As the appellants failed to pay the same, the insolvency petitions were filed to adjudicate the appellants as insolvents as per Section 9 of the Presidency Towns Insolvency Act, 1909.

(3.) The learned single Judge ordered the same on the ground that the appellants did not pay the decree amount in spite of the issuance of the notice. Hence the present appeals have been filed.