JAIRANI DEVI Vs. RAM SANEHI SINGH

JUDGEMENT

(1.) This appeal under Order XLIII Rule 1(s) of the Code of Civil Procedure has been filed by the plaintiff against the order of the trial Court refusing to appoint Receiver for the suit properties.

(2.) One Kuldeep Singh of village Pawa, District-Nalanda left behind four sons, namely, Nand Keshwar Singh, Ram Balak Singh, Ramadhin Singh and Tribeni Singh. Nand Keshwar Singh died leaving behind his son. Ram Saheni Singh, the defendant No. 1. Ram Balak Singh died leaving behind his three sons, namely, Sachchidanand Singh, Dayanand Singh and Bibeka Singh, the defendants No. 2 to 4. Ramadhin Singh died leaving behind his son Parmanand Singh, the plaintiff and Tribeni Singh, the defendant No. 5 has two sons, namely, Ramashray Singh and Ramdayal Singh, the defendant Nos. 6 and 7.

(3.) The plaintiff filed Title Suit No. 257 of 1991 for partition of his 1/4th share in the joint family properties, detailed in Schedules I and II to the plaint