AIR 1977 ANDHRA PRADESH 83

Andhra Pradesh High Court

Hon'ble Judge(s): Chinnappa Reddi, K. Punnayya , JJ

Provincial Insolvency Act (5 of 1920) , S.28(4), S.37— Acquisition property by insolvent after adjudication and before discharge - Effect - Property vests in official Receiver - Annulment accompanied by an order vesting the property in a person appointed u/S.37 - Suit by Insolvent to recover property without either permission or without impleading Official Receiver - Official Receiver impleaded after expiry of limitation - Suit untenable. AIR 1941 Mad. 713; AIR 1935 Mad 826 (FB), AIR 1945 Mad 388; RIB 1942 Mad 371; AIR 1918 Mad 294, Rel. On.AIR 1975 Andh Pra 212; AIR 1950 Mad 492 (FB); AIR 1935 All 675 (FB), AIR 1951 Mad 63, Dist.AIR 1957 Trav Co. 241, Not foll. (Para 3 5) .....