PRADEEP Vs. RAMANKUTTY

JUDGEMENT

(1.) BOTH the petitions have arisen in this way:

(2.) PENDING appeal, the petitioners have filed C.M.P.No.4074 of 1998 for grant of ad-interim injunction to restrain the respondents from alienating or altering the suit properties.

(3.) SO far as the relief sought for appointment of receiver is concerned, in Krishnaswamy v. Thangavelu , A.I.R. 1955 Mad. 430 His Lordship Ramaswami, J., referring to more than thirty earlier decisions, has rendered a classical judgment laying down the requirements for appointment of a receiver, which are as follows: