SITABAI Vs. SURESHCHANDRA

JUDGEMENT

(1.) THIS is an appeal filed by the plaintiffs against the order dated 22.2.R9 passed by the Additional Judge to the Court of District Judge, Indore, Mhow in Civil Misc. Case No. 4/86 whereby the application of the plaintiffs under Order 40, Rule 1 and 2 CPC read with section 151 CPC for appointment of receiver in respect of the suit property has been rejected.

(2.) THE facts giving rise to this appeal, briefly stated, arc as follows:

(3.) THE instant suit was filed on 31.1.R6, in forma pauparis. The plaintiffs filed the application under Order 40, Rules 1 and 2 CPC for appointment of the receiver on 31.1.86. The defendants filed reply and opposed the application. The learned lower Court after hearing the parties has by the impugned order rejected the application for appointment of receiver.