RAMANAND Vs. SHYAMABAI

JUDGEMENT

(1.) This is an appeal filed by the appellant-defendant against the order dated 6.10.88 passed by 1st Addl. Judge to the Court of District Judge, Dewas in Civil Suit No. 39-A/84 whereby the learned Addl. Judge has allowed the plaintiffs application under Order 38 Rule 5 and Order 40 Rule 1 read with section 151 of the Civil Procedure Code and appointed a receiver in respect of the suit-house for its security and proper management and for keeping accounts of the rent recovered in respect of the suit house till disposal of the suit.

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

(3.) Being aggrieved by the impugned order, a appellant-defendant has filed this appeal.