SITA RAM Vs. BJADO RAI

JUDGEMENT

(1.) This is an appeal under Section 75, Provincial Insolvency Act, from an appellate order of the District Judge of Agra, dated 15 December 1930, confirming an order of the Judge of Small Causes, dated 21 March 1930, in certain proceedings relating to one Ram Prasad, insolvent.

(2.) One Girdhari Lal had four sons two of whom are Basanti Lal and Shambhunath. The names of the two others cannot be gathered from the papers before us. Basanti Lal died in the lifetime of Girdhari Lal leaving a son Ram Prasad.

(3.) On 13 October 1913, Ram Prasad applied that he should be adjudicated an insolvent. He was so adjudicated on 18 May 1914. Babu Jado Rai, who is an advocate of this Court practising at Agra, was appointed a receiver on 3 June 1914.