C K ANTONY Vs. SADEERJAN K

JUDGEMENT

(1.) A party to the suit is appointed as receiver, with an obligation to deposit Rs.20, 000/- per month towards income. The party so appointed seeks to challenge the order insofar as it relates to the obligation imposed. Is the remedy, by way of an appeal or in an Original Petition under Article 227 of the Constitution of India?

(2.) In terms of Order 43 Rule 1(s) of the Code of Civil Procedure, an order of appointment of a receiver under Order 40 Rule 1 is appealable.

(3.) The operative part of the impugned order reads thus: