PRATEEK PATNY Vs. TARA DEVI PATNY

JUDGEMENT

(1.) The appeal arises out of an order passed by the learned Trial Court on 27/7/2022 in an application filed by the appellant under Order XL Rule 1 read with Sec. 151 of The Code of Civil Procedure, 1908 for appointment of Receiver.

(2.) The appellant is the plaintiff in O.S.No.4 of 2013 and filed the Suit for partition and separate possession by metes and bounds in respect of the appellant and the defendant Nos.1 - 6 (respondents in the appeal).

(3.) The appellant is the grandson of one Ashok Kumar Patny, who died on 23/12/2011 and the defendant No.1 is the grandmother of the appellant and the wife of Late Ashok Kumar Patny. The defendant No.2 is the father of the appellant/plaintiff, the defendant Nos.3 and 4 are the paternal aunts of the appellant/plaintiff. The defendant Nos.5 and 6 are the sons of the defendant Nos.3 and 4. The defendant Nos.7 - 17 are tenants who are depositing rents in respect of the properties described in the Will of the Late Ashok Kumar Patny. The defendant Nos. 18 and 19 are business entities started by Late Ashok Kumar Patny. The defendant Nos.20-23 are bankers of defendant Nos.1-6 and the defendant No.24 is an Insurance Company.