ANNA VENKATA SUBBAIAH Vs. OFFICIAL RECEIVER KURNOOL

JUDGEMENT

(1.) Heard both sides. Perused the impugned order as well as other material papers on record.

(2.) This civil revision petition is filed under Article 227 of the Constitution of India, being aggrieved by the order, dated 11.12.2003, in C.M.A. No.l of 2003, on the file of the Principal Senior Civil Judge, Kumool.

(3.) By the impugned order, the Court below dismissed the appeal in C.M.A. No.l of 2003 preferred by the appellant/discharged insolvent under Section 68 of the Provincial Insolvency Act challenging the order of the Official Receiver, Kurnool, dated 27.3.2003, whereunder the Official Receiver rejected the claim of the appellant for withdrawal of the amount in terms of the decree passed by this Court in S.A. Nos.528 and 529 of 1995, dated 27.12.2002.