KOCHAPPI AMMAL Vs. AMMU PONNAMMAL

JUDGEMENT

(1.) Defendant 1 in a suit for maintenance seeks revision of an order passed by the Court below in effect directing the receiver appointed by that Court to give from out of his collections, maintenance at the rate of Rs. 5 per mensem for all the 4 plaintiffs together upon indemnity to be given by them. The complaint is that the properties, to collect whose income the receiver was appointed, are sub tarwad properties in which the plaintiffs have no interest. In connection with the application for the appointment of a receiver filed on behalf of the plaintiffs, it appears it has been admitted that the properties are tarwad properties and defendant 1 who was in management, was directed to deposit a certain sum by way of income from these properties before the appointment of the receiver. Being a direction given to the receiver regarding the disposal of the income collected by him, the order is one subject to an appeal and this revision is not fit to be entertained. The revision petition, is, therefore, dismissed but in the circumstances without costs.