AIR 1960 KERALA 146 ::1959 Ker LT 993 ::1959 Ker LJ 1141

Kerala High Court

Hon'ble Judge(s): K. Sankaran , C.J. AND Anna Chandy , J

Provincial Insolvency Act (5 of 1920) , S.41, S.75— Conditional order of discharge - Review - Appeal. @page-Ker147 An order dismissing an application for review of an earlier conditional order allowing the insolvent's prayer for an order of discharge is not appealable.(Para 1) Anno: AIR Man. P. I. Act, S. 41, N. 10, S. 75, N. 1.