K G MAL Vs. SHAM BEHARI MAL

JUDGEMENT

(1.) This order will dispose of the applications bearing No.7532/88, 8290/88, 211/89, 3160/90 and 8916/92.

(2.) IA 7532/88 has been filed on behalf of the plaintiff under Section 94 read with Order 39 Rules 1 & 2 and Section 151 of Code of Civil Procedure (hereinafter referred to as the Code) and in this application it has been prayed that the defendants 1 and 3 be restrained from disposing of, transferring, selling or alienating the property No.26, Narayna Mudali Street, Madras and House No.B-172, East of Kailash, New Delhi till the final disposal of the suit and it has also been prayed that a receiver be appointed for the aforesaid properties.

(3.) IA 8290/88 also has been filed on behalf of the plaintiff under Section 94, Order 39 Rules 1 & 2 read with Order 38 rules 1 & 5 and Section 151 of the Code and in this application it has been prayed that the defendants I and 3 be restrained from transferring, parting with possession, alienating, disposing of or in any other way creating charge, mortgage or lien on the property bearing No.B- 172, East of Kailash, New Delhi till final disposal of the suit and it has also been prayed that the defendants I and 3 be directed to deposit in this Court the entire consideration of the amount of the property No.26. Narayna, Mudali Street, Madras sold to Smt. Sushila Devi and the said defendants be also directed to furnish security for production of the property in suit or place the same at the disposal of this Court. On 17.11.88 this application came up for hearing and notice of the same was issued to defendants 1 and 3 on that date. The said defendants were also restrained from transferring, alienating or parting with possession of property No.B-172, East of Kailash, New Delhi till further orders.