CHALAKUZHI MATHAI MATHEWS Vs. SHIRLEY MATHEWS

JUDGEMENT

(1.) APPELLANTS (Original plaintiffs have filed this Appeal questioning the order dated 14th September 1993 passed by the learned Single Judge in their Notice of Motion No. 2564 of 1990 in Suit No.1535 of 1990. By the impugned order, the learned Single Judge granted limited relief to the plaintiffs by way of injunction in respect of two flats which are in dispute in the present Appeal. He, however rejected the prayer of the appellants-plaintiffs for appointment of the Court Receiver. The appellants being aggrieved by the said rejection, have approached this Court in the present Appeal.

(2.) WE have heard learned counsel for the parties herein and have perused the impugned order so also the relevant record being part of the Memo of Appeal and on careful consideration thereof, we do not find any merit in the Appeal.

(3.) THE Suit has been filed under Section 6 of the Specific Relief Act in respect of the two flats more particularly mentioned in the pleadings in the suit with the case that the appellants-plaintiffs were forcibly dispossessed by the respondents-defendants.