GIRIJADEVI V KADADEVAMATH Vs. SHIDDHESHWARAIAH MADIVALAYYA KADADMARMATH

JUDGEMENT

(1.) THIS is an appeal filed by the second plaintiff-applicant against the order dated 1-10-1999 passed by the Court of the Principal Civil Judge, senior Division, Hubli on LA. No. 53 in O. S. No. 51 of 1988, being aggrieved by that portion of the order whereby the learned Civil Judge, while allowing the application, nevertheless, has declined to appoint an alternative receiver in place of the existing receiver who was removed.

(2.) IN this appeal, only the twelfth defendant is impleaded as a party respondent. The other defendants to the suit who are not family members but are impleaded as purchasers of some of the properties out of the joint family properties either during the pendency of the suit or earlier, are not made parties.

(3.) THE brief facts are that the appellant and her son and daughter had instituted O. S. No. 51 of 1988 for a declaration of their share in the suit schedule properties as against her husband and brothers who all constituted a joint family.