OFFICIAL LIQUIDATOR Vs. N. CHANDRANARAYANAN

JUDGEMENT

(1.) THIS appeal is preferred by the official liquidator representing Manasuba & Co. (P.) Ltd. in liquidation, against the order of the learned judge, Veeraswami J. (as he then was), upholding the claim of N. Chandranarayanan (the applicant before the learned judge) to preferential payment of a sum of Rs. 30,000 in the hands of the official liquidator.

(2.) THE brief facts of the case are:

(3.) THE return of the sum of Rs. 40,000 given by you shall be assured by Messrs. South India Corporation Agencies Private Ltd. if the agency ceases.