HIMANGSU RAY PAREKH Vs. DEBENDRA KUMAR CHOWDHURY

JUDGEMENT

(1.) This is an appeal against judgment and order dated August 7, 2009 passed by the learned Additional District Judge, Fourth Court at Alipore, district: South 24 Parganas, in Insolvency Case No. 314 of 2005.

(2.) By the order impugned, the learned Additional District Judge allowed an application filed under Order 1, rule 10 read with Section 151 of the Code of Civil Procedure filed by the petitioner/creditor praying for addition of one Shrimati Manju Parekh as a defendant in the said proceeding.

(3.) The application was filed, inter alia, on the allegation that the debtor/defendant no. 1 transferred his property being Flat No. 4F, Hrishikesh Apartment, at Premises No. 1/1. Ashutosh Chowdhury Lane, Kolkata - 700 019, to his wife Shrimati Manju Parekh.