RAOJI BAPUJI PANDARKAR Vs. K L BAWACHEKAR

JUDGEMENT

(1.) THESE are three second appeals, all made against orders of the First Class Subordinate Judge of Sholapur in the insolvency of Hirachand Gangaram of Pandharpur, and under Section 4 of the Provincial Insolvency Act. This insolvent filed his petition on June 7, 1926, and was adjudicated on June 25, 1927. A pleader Mr. Bawachekar was appointed Receiver in the matter. In that character Mr. Bawachekar tried to obtain possession of a warehouse and its contents, which had belonged to the insolvent, and also of the insolvent's house. Objection to the Receiver's action was taken by Mangle-appellant in Appeal No.686 of 1932. The objection was based on an allegation that the insolvent had sold him the warehouse on May 26, 1923.

(2.) ANOTHER objector was Premchand, the insolvent's son. He claimed to have been given in adoption to another family, and that the greater part of the contents of the warehouses-including a quantity of ungianed cotton-was his, in the other family. He is not an appellant,: but the questions he raised are the subject-matter of Appeal No.631 of 1932 by Anna Bapu Gadam.

(3.) AS to the cotton, the finding is that it belonged to the insolvent, who was trading in it under the cloak of his son's and other's names.