SHAIK MABI Vs. NOMULA SARADA

JUDGEMENT

(1.) HEARD Sri Saigangadhar Chamarti.

(2.) THE second appeal is preferred as against the judgment and decree made in as No. 9 of 2006 on the file of the Court of principal District Judge, Nellore, dated 15. 3. 2007. The appellant had preferred the second appeal being aggrieved of the said decree and judgment made in AS No. 9 of 2006, which was filed as against an order made in IP No. 4 of 2004 on the file of the Court of Senior Civil Judge, Kovvur, nellore District. The said application, IP no. 4 of 2004 was filed under Sections 9 and 6 of the Provincial Insolvency Act, 1920 to declare the first respondent as insolvent and the sale transaction in favour of the third respondent, dated 3. 12. 2003 as null and void.

(3.) SECTION 75 of the Provincial insolvency Act, 1920 deals with appeals and the relevant portion of the said provision reads as hereunder :