RAOJI BAPUJI PANDARKAR Vs. KLBAWACHEKAR

JUDGEMENT

(1.) These are three second appeals, all made against orders of the First Class Subordinate Judge of Sholapur in the insolvency of Hirachand Gangaram of Pandharpur, and under Section 4 of the Provincial Insolvency Act. This insolvent filed his petition on June 7, 1926, and was adjudicated on June 25, 1927. A pleader Mr. Bawachekar was appointed Receiver in the matter. In that character Mr. Bawachekar tried to obtain possession of a warehouse and its contents, which had belonged to the insolvent, and also of the insolvent's house. Objection to the Receiver's action was taken by Mangle-appellant in Appeal No. 686 of 1932. The objection was based on an allegation that the insolvent had sold him the warehouse on May 26, 1923.

(2.) Another objector was Premchand, the insolvent's son. He claimed to have been given in adoption to another family, and that the greater part of the contents of the warehouses- including a quantity of ungianed cotton-was his, in the other family. He is not an appellant,: but the questions he raised are the subject-matter of Appeal No. 631 of 1932 by Anna Bapu Gadam.

(3.) The third objector was R. B. Pandarkar, who set up a sale to him on July 27, 1923, by purchaser, Paraswar, from the insolvent on May 26, 1923. Pandarkar is appellant in second appeal No. 540 of 1932.