OFFICIAL RECEIVER KRISHNA Vs. UPPALAPATI BABU RAO

JUDGEMENT

(1.) These two revision petitions could be disposed of by a common order as they arise out of common judgment.

(2.) The sole but important question which arises in these revisions is, what are the rights of an Official Receiver vis-a-vis the sons share in the joint family property in order to discharge the untainted debts of an insolvent -father even though such share in the property stands attached in execution of a decree obtained against the father and son.

(3.) C.R. P. No. 5524 of 1980 arises out of an order passed in E.P. No. 158 of 1971 in O.S. No. 5 of 1971 and a letter of the Official Receiver in E.P. No. 362 of 1970 in O.S. No. 117 of 1970; and C.R.P. No. 5525 of 1980 arises out of an order passed in E.P. No. 270/75 in O.S No. 117 of 1970.