K SUNDARAM AIYANGAR Vs. OFFICIAL RECEIVER OF TRICHINOPOLY

JUDGEMENT

(1.) This is a mortgage suit in which the plaintiff applied for the appointment of a receiver. The mortgagor who had become an insolvent, was impleaded as the first defendant and his assignee the Official Receiver was joined as the fifth. In the presence of the latter and after objection by him, the plaintiff himself was appointed as receiver. The Official Receiver having granted certain leases of the property, the plaintiff as the receiver applied, first that the former should be directed to furnish certain particulars regarding the leases and secondly, that he should be directed to deposit the monies collected by him. The lower Court allowed the application and Burn, J., set aside that order. In this Letters Patent Appeal, the correctness of the learned Judge's order is attacked.

(2.) We fail to see how the lower Court's order of appointment of receiver can be attacked. The plaintiff was appointed receiver on the 3 September, 1934, and the order appointing him has become final. How the receiver's application to direct the fifth defendant to give him certain particulars can be said to be incompetent, we are unable to follow. For the receiver to carry out his duties the information asked for is necessary. It is difficult to support the learned Judge's statement that Official Receiver is not subject to the directions of the Civil Court. It makes no difference that the person against whom the order is made happens to be the Official Receiver; he is a party to the suit and is bound by the order made in his presence. The Official Receiver, as much as any other party to the suit, is bound by the orders of the Court. This being so, the first part of the order is a perfectly proper one and no possible exception can be taken to it. The plaintiff cannot carry on the administration without the particulars being furnished and this part of the order therefore is, as already stated, unassailable.

(3.) Passing on to the second part of the order relating to the deposit, the application falls to be considered under two main headings: (1) As regards the monies collected by the fifth defendant before the receiver order; (2) As regards the amounts collected subsequent to the order, they fall under two sub-groups- (a) those that accrued due before the order, and (b) those that accrued due after the order.