MOHD TAJUDDIN Vs. MUNEERUNNISA BEGUM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 12-08-2009 passed in I.A. No.141 of 2009 in I.A. No.69 of 2009 in O.S. No.2142 of 2005 on the file of the IX Additional Senior Civil Judge (FTC), City Civil Court, Hyderabad whereby and where under the learned Additional Senior Civil judge allowed the application filed under Order XL Rule 1 C.P.C. appointing Sri J. Rama Mohan Rao, Advocate, as receiver to take custody/charge of the business of Janta Service Station of Petrol and Diesel and Janta Weigh Bridge.

(2.) The appellant is the 3rd defendant in O.S. No.2142 of 2005 on the file of the IX Additional Senior Civil Judge (FTC), City Civil Court, Hyderabad.

(3.) For the sake of convenience, the parties herein are referred to as arrayed in the suit.