REGENT COMPUTRONICS PVT. LTD.

SAJJA JAGANMOHAN RAO Appellant

V/S

UPPALAPATI BABU RAO Respondents

Referred Judgements :-

BALA VENKATA SEETHA RAMA CHETTIAR V. OFFICIAL RECEIVER,TANJORE [REFERRED TO]
GOPALAKRISHNAYYA V. GOPALAN [REFERRED TO]
OFFICIAL ASSIGNEE,MADRAS V. RAMACHANDRA [REFERRED TO]
OFFICIAL RECEIVER V. IMPERIAL BANK [REFERRED TO]
SUBRAMANIA V. SABAPATHI [REFERRED TO]
OFFICIAL RECEIVER V. ARUNACHALAM [REFERRED TO]
SWARUPCHAND V. JANAKIRAMAYYA [REFERRED TO]
ARUNACHALAM V. SABARATNAM [REFERRED TO]
PARAMESWARAMMA V. VENKATARAMAYYA [REFERRED TO]
MURUGAPPA MUDALI V. THE OFFICIAL RECEIVER,CHITTOOR [REFERRED TO]
BISWANATH V. OFFICIAL RECEIVER [REFERRED TO]
RAMASASTRULU V. BALAKRISHNA [REFERRED TO]
PRIVY COUNCIL IN [REFERRED TO]
PANNALAL VS. MT NARAIN [REFERRED TO]
CHERUVU NAGESWARASWAMI VS. VADREVU VISWASUNDARA RAO [REFERRED TO]
NARAYANAM NARASIMHACHARYULU VS. PASUPULETI SAMBAIAH [REFERRED TO]
MUTHA SUBBARAO VS. OFFICIAL RECEIVER WEST GODAWARI AT ELURU [REFERRED TO]
RAJA VATSAVAYA VENKATA SURYANARAYANA JAGAPATHI RAJU BAHADUR VS. OFFICIAL RECEIVER EAST GODAVARI DISTRICT [REFERRED TO]
KOPPAKA KRISHNA DASS VS. GADDE RAMAKOTAYYA [REFERRED TO]
MANNE VENKATA NARAYUDU VS. THAMMINEEDI SUBBA RAO [REFERRED TO]
KOLLEPARA PUTHAYYA VS. NALLA SURAMMA [REFERRED TO]
MEESALA SEETHAYYA VS. KALLIDI VENKANNA [REFERRED TO]
ALLAHABAD BANK VS. BHAGWAN DAS JOHARI [REFERRED TO]
SAT NARAIN VS. BEHARI LAL [REFERRED TO]
SAT NARAIN VS. SRI KISHEN DAS [REFERRED TO]

JUDGEMENT

(1.) The Civil Revision Petition and the two Civil Miscellaneous Appeals came UP before the Full Bench on reference by our learned brother Venkatarama Sastry. J. as he was of the view that

(2.) The 1st respondent in the Civil Revision Petition obtained a decree in O. S. 5/71 on the file of the Subordinate Judge. Vijayawada against one Subbarapu Jagan Mohan Rao, the petitioner herein and one Subbarapu Ponniah, the 2nd respondent Who is the father of the petitioner and filed E. P. 158/71 on 7-9-1971 on the file of the said Court for execution of the decree against both the judgment-debtors. In the said E. P. he sought attachment and sale of the properties of both the judgment-debtors. The attachment was ordered on 16-9-1971.

(3.) The 2nd respondent, judgment-debtor herein had earlier filed an insolvency petition O. P. 29/69 on the file of the Subordinate Judges Court. Vijayawada on 1-11-1969 to adjudicate him as insolvent. Though the said petition was dismissed, on appeal the District Court. Krishna at Masulipatnam by its order dated 19-8-1971 in A. S. 10/71 adjudged him an insolvent.

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SAJJA JAGANMOHAN RAO Vs. UPPALAPATI BABU RAO

Referred Judgements :-

JUDGEMENT

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