SAILESH CHANDRA DEY Vs. MAHABIR FINANCE CO.

JUDGEMENT

(1.) THIS appeal has been filed against the order dated 22.7.93 passed by the learned Assistant District Judge No. 1 at Guwahati in Title Suit No. 165/93 appointing one Dhan Chand Jain as receiver of the vehicle No. AMZ -5945.

(2.) THE brief facts are as follows:

(3.) IF the receiver is not Appointed the Defendant will diminish the value of Bus by selling the parts of it and make it unfit for use and as such it has become necessary to appoint a receiver for preservation of suit vehicle.