KAUSHAL KISHORE Vs. RAM DEV

JUDGEMENT

(1.) THIS is a rule directed against an order of the Additional District Judge of Rohtak reversing an order of the Insolvency Court and thus declaring the present petitioners insolvents.

(2.) THE following pedigree-table will help in understanding the facts of the case : bhawani PRASHAD r. 1 _________________|______________________ | | | bhola Shanker Shiv Shankar Rama Shankar alias Nanhe Mal R. 2 R. 3 __________|________________________________ | | | kaushal Kishore Kanwar Kishore Brij Kishore r. 4 R. 5 R. 6

(3.) FIRM Bhawani Prashad-Nanhe Mal was carrying on business of cloth-merchants. Firm bhawani Prashad-Shiv Shankar was carrying on business of utensils and another firm Rama electric Works was carrying on business of electrical goods and repairs.