GADIRAJU SATYAVATHI Vs. JAMPANA VENKATA SATYA NARAYANA RAJU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order in I.P. No. 20 of 2000 dated 18-04-2007 passed by the learned Senior Civil Judge, Bhimavaram.

(2.) Appellant-creditor filed the I.P. seeking to declare and adjudge Respondent No. 1 - debtor as insolvent and consequently cancel the sale deeds dated 28-08-2000, 29-08-2000, 02-09-2000 and 04-09-2000 executed by Respondent No. 1 in favors of Respondent Nos. 2 to 5 as collusive and void and to direct the Official Receiver of West Godavari District to take possession of the properties and administer and distribute the estate of Respondent No. 1 to the Appellant and other creditors, if any, by selling the same.

(3.) For the sake of convenience, Appellant is referred to as creditor and Respondent No. 1 as debtor.