B.N.Sapru, J. - (1.) ON an application filed by Ram Kripal and others, Ram Adhar and Sheo Adhar were declared insolvents by an order dated 19 -10 -1965.
(2.) THEREAFTER the creditors filed an application to annul the two sale deeds -one by Sheo Adhar, insolvent, and Nanhi in favour of Suraj Narain and other by Ram Adhar in favour of Jamuna Prasad executed in the year 1965 -which had been executed during the pendency of the insolvency petition. The application was allowed by the Insolvency Judge. The Appellants filed an appeal under Section 75 of the Provincial Insolvency Act, 1920 which had been dismissed.
(3.) AGGRIEVED , the Appellants have filed the instant appeal.;