BACHU SRINIVASA RAO Vs. YERRAMSETTI SARASWATAMMA

JUDGEMENT

(1.) Heard both the counsel.

(2.) Aggrieved by the judgment and decree dated 30.09.2004 passed by the court of VI Additional District and Sessions Judge, Fast Tract Court, Krishna at Machilipatnam in A.S. No. 9/1999, in confirming the judgment and decree dated 22.12.1998 passed by the court of Senior Civil Judge, Avanigadda in I.P. No. 2/1997, in declaring the 1st Respondent-Debtor, as insolvent, the 3rd party purchaser of the suit schedule property from the 1st Respondent/Debtor and her two sons i.e., Respondents 2 and 3, filed the present civil miscellaneous second appeal.

(3.) The parties shall be referred to as per their array in the Insolvency Petition.