M R SHEIK ABDULLA Vs. P MADURAI

JUDGEMENT

(1.) The Appellants/Applicants/Plaintiffs have preferred the instant Original Side Appeal as against the order, dated 25.11.2011, in O.A.No.941 of 2010 in C.S.No.763 of 2010, passed by the Learned Single Judge.

(2.) The Learned Single Judge, while passing the order, on 25.11.2011, in O.A.No.941 of 2010 in C.S.No.763 of 2010 [filed by the Appellants/Applicants/Plaintiffs praying for appointment of an Advocate Receiver to take possession of the suit property and administer the same by receiving the rents from the respective tenants etc.], in paragraph Nos.6 to 9, has observed the following:

(3.) The Learned Counsel for the Appellants/Plaintiffs submits that an order of the Learned Single Judge, in dismissing the O.A.No.941 of 2010 in C.S.No.763 of 2010, seeking for Appointment of Receiver is contrary to law, weight of evidence and probabilities of the case.