MALLIKARJUNA GOUDA Vs. KARIBASAVANA GOUDA

JUDGEMENT

(1.) This appeal is filed challenging the order dtd. 14/12/2018 in O.S.No.126/2016 on the file of Senior Civil Judge, Siruguppa.

(2.) In terms of the impugned order, the application filed by the plaintiff under Order XL Rule 1 of Code of Civil Procedure is allowed and receiver is appointed to manage the suit schedule property.

(3.) It is stated that the suit schedule property is an agricultural land. Pursuant to the appeal filed by the appellant/defendant, this Court vide order dtd. 12/3/2019 stayed the operation of the impugned order appointing the receiver. Admittedly, till today the receiver is not appointed and no further application is filed reporting alleged mismanagement by either of the parties.