SHAKTI PERSHAD Vs. RADHA KISHEN

JUDGEMENT

(1.) The plaintiffs have filed this suit for a permanent injunction restraining the 21 defendants from alienating, selling, parting with possession or dealing with any portion of the suit property bearing Municipal No. 826-843. Chandni Chowk. Delhi. I.A.8749/95 was filed for injunction.

(2.) The plaintiffs filed I,A 803/96 for the appointment of receiver with reference to the portions bearing mark Nos. B-l. A-l. A, A-2, A-3 andA-4in property bearing No. 826-843. Chandni Chowk. Delhi In para 4 of the petition, the following allegations are made :-

(3.) It is stated that the defendants 2 and 3 committed theft of the movable articles in the property and the plaintiffs had lodged a police complaint. According to the plaintiffs, the interim orders passed by this Court are not sufficient to ensure for the preservation and the maintenance of the suit property.