S NAGARAJ Vs. S V SWAMINATHAN

JUDGEMENT

(1.) this appeal has been filed by the respondent in miscellaneous No. 632 of 1984, on the file of the city civil judge (c.c.h. No. 7), Bangalore, against the order dated 6th november, 19s7 allowing the petition of the petitioner and appointing a receiver.

(2.) the parties will be referred to by the rank they held in the lower court.

(3.) the petitioner has filed a petition in the lower court under Section 69-a of the Transfer Of Property Act ('act' for short), requesting the court to appoint a receiver for the mortgaged property. The respondent therein contested the petition and opposed the appointment of a receiver on various grounds. The trial court has passed the impugned order allowing the petition and appointing a receiver.