NAND LAL Vs. REOTI LAL

JUDGEMENT

(1.) THERE is no merit in this execution second appeal by the judgement-debtor.

(2.) THE only objection raised by the judgement-debtor was that he was adjudged an insolvent with effect from 30th Oct., 1965, but the sale took place on 8th Jan., 1966, in execution of the decree against him without any notice to the official receiver. It, however, appears from the judgement of the lower appellate Court that the official receiver moved an application dated 3rd March, 1966, before the executing Court, saying that the sale had been for a reasonable price, therefore, he had no objection to the same and that money realised from the sale should be sent to the Insolvency Court for distribution among the creditors.