B K MADAPPA Vs. KARNATAKA BANK LTD

JUDGEMENT

(1.) Both the advocates submitted that the matter itself may be heard finally on merits. Accordingly arguments are heard and the appeal is disposed of.

(2.) This is an appeal by the defendants against the order dated 17-114986 passed by the Civil Judge, Kodagu at Madikeri in O.S. 23 of 1985, appointing a Receiver in respect of the crop in the mortgaged coffee growing properties.

(3.) The plaintiff has filed the suit for recovery of the mortgage money from the defendants due under several mortgages.