CHIDARA SOMASEKHAR Vs. BOORA VANAJA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 31.7.2007 in CMA.No.8 of 2007 on the file of the Court of the II-Additional District Judge, Warangal, confirming the order passed by the Court of the Principal Senior Civil Judge, Warangal, dated 6.1.2007 in I.A.No.273 of 2005 in O.S.No.94 of 2005.

(2.) The Revision petitioner is the defendant No.1 in the suit which was filed by the 1st respondent herein for partition and separate possession of 1/3rd share in the suit schedule house property.

(3.) In the said suit, the plaintiff filed I.A.No.273 of 2005 under Order 40 Rule 1 of C.P.C. to appoint a Receiver to take the suit schedule property into his custody and manage the affairs of the same till the share of the plaintiff is handed over. The plaintiff also filed I.A.No.274 of 2005 under O rder 39 Rules 1 & 2 of C.P.C. for temporary injunction restraining the 1st defendant/Revision petitioner from alienating the suit schedule property till the disposal of the suit.