TREVOR JOSEPH HARALD DSILVA Vs. A A FARMS

JUDGEMENT

(1.) The suit was initially filed in 1992 against defendant Nos.1 to 3. Defendant Nos.4 and 5 have been added as party defendants in 2008.

(2.) This Court passed an order of appointment of Court Receiver on 24th March, 2009 upon seeing that the defendant Nos.4 and 5 have no right in respect of the suit property. Defendant No.5 was appointed agent of the court receiver and had to pay royalty as determined by the court receiver.

(3.) Court Receiver sought valuation of the suit property to determine the royalty. The valuation report was filed on 8th June, 2009. Defendant Nos.4 and 5 filed objections to the valuation report on 11th August, 2009. The Court Receiver passed the order of payment of royalty pending the suit on 19th January, 2010 after obtaining the valuation report. The defendants have challenged that valuation and consequently the payment to be made to the Court Receiver.