TRUST ASSOCIATION OF THE CONVENTION OF THE BAPTIST CHURCHES OF THE NORTHERN CIRCARS Vs. J MALINI TYAGARAJ

JUDGEMENT

(1.) These revisions under Article 227 of the Constitution of India, are directed against the common judgment, dated 19-10-2009, made in C.M.A. Nos. 78 and 92 of 2007 on the file of the IV Additional District Judge, Visakhapatnam, in setting aside the order passed by the I Additional Senior Civil Judge, Visakhapatnam, dated 15-06-2007, made in I.A. No. 556 of 2006 in O.S. No. 454 of 2006, wherein the Receiver was appointed.

(2.) Petitioner herein is the plaintiff and the respondents herein are the defendants in the suit.

(3.) Brief facts, that are necessary for disposal of the present revisions may be stated as follows: