PALWINDER KAUR Vs. JASVIR SINGH

JUDGEMENT

(1.) In the instant civil revision preferred by Palwinder Kaur against respondent Jasvir Singh there is a dispute over appointment of Receiver which stood declined by the Court below on its application under Order 40 Rule 1 CPC read with Sec. 151 CPC vide orders dtd. 4/1/2022 of the Court of learned Civil Judge (Junior Division), Bathinda.

(2.) The parties who are close relations are fighting over a suit for specific performance of an agreement to sell dtd. 31/7/2018 alleged to have been executed by Jasvir Singh defendant in favour of plaintiff Palwinder Kaur for paying Rs.30,000.00 per month being share of income of their joint property known as Vivek Medical Hall, Bibiwala Chowk, Bathinda.

(3.) Upon hearing Mr. Deepak Gupta, Advocate for the petitioner and perusing the records of the case. What is apparent that Palwinder Kaur happens to be sisterin-law of defendant Jasvir Singh being widow of defendant's brother Jagjit Singh. The family owns shop under the name and style of Vivek Medical Hall. It is during the course of a dispute the parties have entered into an agreement to sell dtd. 31/7/2018 and now apprehending that defendant might dispose off the goods lying in the shop, has preferred an application under Order 40 Rule 1 CPC read with Sec. 151 CPC for appointment of Receiver which stood declined by the Court below.