REGENT COMPUTRONICS PVT. LTD.

RACHAMALLA NAGI REDDY Appellant

V/S

PASURULA NAGANNA Respondents

Referred Judgements :-

SIVASAMI ODAYAR V. C.R. SUBRAMANIA AIYAR [REFERRED TO]
SARDAR GOVINDRAO MAHADIK VS. DEVI SAHAI [REFERRED TO]
MUTHA SUBBARAO VS. OFFICIAL RECEIVER WEST GODAWARI AT ELURU [REFERRED TO]
VASAVI AND COMPANY KODAKONDLA SRISAILAM VS. NAMPALLY PADMA [REFERRED TO]
PUSHPMALA JAIN VS. BANK OF BARODA [REFERRED TO]
HARAN CHANDRA CHAKRAVARTI VS. JOYCHAND [REFERRED TO]
P V S KRISHNAMURTHY PILLAI VS. PVSSUNDARAMURTHY PILLAI [REFERRED TO]
GOURANGA BEHARI BASAK VS. MANINDRA NATH DAS GUPTA [REFERRED TO]
SM KAMALA BALA DASI VS. SURENDRA NATH GANGULY [REFERRED TO]
BANSILAL VS. (PANDIT) KASHINATH [REFERRED TO]

JUDGEMENT

(1.) The interesting question involved in this civil revision petition is, as to whether the decree-holder, who obtained an order of attachment before judgment under Order 38, Rule 5 of the Code of Civil Procedure and subsequently got the suit decreed in his favour is a secured creditor, as contemplated under Section 28(6) of the Provincial Insolvency Act, 1920 (for short 'the Act').

(2.) The petitioner is the judgment-debtor and the respondent is the decree-holder.

(3.) For the sake of convenience, the petitioner and the respondent will be referred to as the "judgment-debtor and the decree- holder " respectively.

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RACHAMALLA NAGI REDDY Vs. PASURULA NAGANNA

Referred Judgements :-

JUDGEMENT

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