RAM CHANDRA DEY Vs. JHUMARMAL JAIN AND ORS.

JUDGEMENT

(1.) THIS is an appeal against an order of the Subordinate Judge, Lower Assam Districts, Gauhati by which according to the Appellant he appointed a receiver in a suit. The respondent bought a suit for possession. The Defendant's case was that he was in possession of the property without any right and the Plaintiff had no title to the property. The Subordinate Judge came to the conclusion that it was just and convenient that a receiver should be appointed to collect rent from tenants and by the same order fixed a later date for the appointment of the receiver.

(2.) I agree.