CHILUKURI VISWESWARA RAO Vs. SARIPELLA VENKATA SATYANARAYANA RAJU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order passed by the learned Senior Civil Judge at Ramachandrapuram in I.A.No.1002 of 2023 in O.S.No.7 of 2023, whereby the appointment of a Receiver for management of the plaint schedule property till the disposal of the main suit was allowed.

(2.) The appellant is the respondent No.1/defendant No.4 before the Trial Court. The respondent Nos.1 to 3 herein are the petitioners/defendant Nos.1 to 3 before the Trial Court who preferred the said application under Order XL Rule 1 of C.P.C. to appoint a Receiver/advocate commissioner to manage the suit schedule properties.

(3.) For the sake of convenience, the parties hereinafter referred to as they arrayed before the Trial Court.