PRASHANT SHANKAPPA DEVADIGA Vs. LAXMIPRIYA P C MAHANTI

JUDGEMENT

(1.) This appeal was called out for hearing in the first sessions. None appeared for both the sides, hence it was kept back at 2.45 p.m. and is again called out, but none appears for both the sides.

(2.) I have gone through the impugned order which appoint, Receiver in respect of the business and the suit shop. The findings recorded by the trial Court prima facie is that the Respondent was dis-possessed by the appellant without due process of law. It is also observed by the learned Judge that the appellant at some stage when he had entered into possession of the property had disposed of certain parts of the premises. If that be so, this is a fit case for appointment of Court Receiver as rightly done by the trial Court.

(3.) In Civil Application taken out in the present appeal, this Court directed the present Respondent to be an agent of the Receiver on payment of certain charges. On the facts of the present case, I feel that if the said order is continued during the pendency of the suit, the interest of the parties would be best served. Hence following order :-