JAMBULA RAVINDER REDDY Vs. JAMBULA RAGHUNANDAN REDDY

JUDGEMENT

(1.) Heard Sri Ramanand representing Sri Ravi Prasad, the counsel for the petitioner-respondent No.4 and Sri Pulla Reddy, Sri Vasudeva Reddy, and Sri Prabhakar Reddy appearing for the respondents in the application.

(2.) The petitioner-respondent No.4 moved the present application praying for appointment of Receiver or Advocate Commissioner to take possession of the plaint schedule property for the purpose of management and to deposit proceeds to the credit of O.S. No.442 of 1987 on the file of Principal Subordinate Judge, Ranga Reddy District and pass such other suitable orders.

(3.) The learned counsel representing the petitioner would submit that even as per the preliminary decree, the petitioner-respondent No.4 is entitled to half share in 1/3rd share of the 1st respondent and thus the petitioner is entitled to 1/6th share in the plaint schedule property. The learned counsel also would submit that despite direction not to alienate, certain alienations had been made and that would amount to wasting the property and hence, in the light of the same, the ingredients of Order 40 Rule 1 CPC are attracted.