R SOUNDARARAJAN Vs. R SIVAPRAKASAM

JUDGEMENT

(1.) THE above original side appeal has been filed against the order dated 25. 11. 2004 made in Original Application No. 309 of 2002, in and by which the learned Judge appointed one Mr. A. Shaik Pareeth, Advocate, Chennai as Receiver, to take charge of the suit properties.

(2.) THE brief facts which are required for disposal of the above appeal alone are stated hereunder:

(3.) PENDING the suit, the plaintiff filed Application Nos. 309 and 310 of 2003, to appoint the applicant / plaintiff as party Receiver for realisation, management, protection, preservation and improvement of the property, the collection of the rents and profits thereof as well as for interim injunction restraining the first respondent / defendant (appellant herein), his men, servants, agents or anybody claiming through him from alienating or dealing with the suit properties either by way of sale, mortgage, lease or development or otherwise.