RUDRESHWARI PD SINHA Vs. SM RAMABATI DEVI

JUDGEMENT

(1.) This appeal has been preferred by the judgment-debtor against an order of the learned Subordinate Judge of Bhagalpur dated the 1st of May 1950, by which one Mr. Shakil, pleader, has been appointed receiver of the properties which have been directed by the final decree in a mortgage action to be sold.

(2.) The Court below has pleased to direct by its order dated the 16th of July 1949 that a receiver be appointed till the properties were brought to sale. No appeal was preferred against that order which became final. The judgment-debtor wanted that he should himself be appointed as receiver. The Court below allowed him opportunities to deposit certain sums of money and observed that, if the money were deposited within the time, allowed by the Court, the Court would consider the desirability of appointing the judgment-debtor as receiver. The judgment-debtor having failed to deposit the entire amount, the Court below has appointed the aforesaid pleader as receiver.

(3.) The facts can be briefly stated as follows: The judgment-debtor had executed a simple mortgage bond dated the 1st of April 1937 to secure a sum of Rs. 1,10,000/-. A mortgage suit No. 27 of 1941 was instituted and a preliminary decree was obtained on 23-4-1943 and the final decree was passed for a sum of Rs. 2,12,068/14/- on the 12th of November 1946, and execution of the decree was taken out in the year 1947. The judgment-debtor having taken objection that the properties were not saleable, the matter came to this Court and is now pending decision by the Supreme Court. As there was delay in bringing the properties to sale, an application was made on the 10th April, 1947, on behalf of the decree-holders for the appointment of a receiver till the decretal amount was fully realised by the sale of the mortgaged properties. The decree-holders happened to be the landlords of the properties in question and they were entitled to rent, and the Court by its order dated the 16th of July, 1949, had directed the payment of all the arrears of rent, and, as I have mentioned already, the entire amount of arrears not having been paid within the time allowed, a receiver has been appointed.