- (1.) Leave granted.
(2.) The defendant in the Civil Suit No.2-A of 1993 of the Court of Additional District Judge, Shahdol, has filed this appeal assailing the order passed by the Madhya Pradesh High Court on 20th June, 2000 in miscellaneous appeal No. 1191 of 1998. In the said order the High Court ordered appointment of a Receiver to be in-charge of the suit pro-perties with other consequential directions. The relevant portion of the order reads as follows : "As a result of the aforesaid discussion, this appeal succeeds and is allowed. The impugned order dated 14-8-1998 is hereby set aside. The Trial Court is directed to require both the parties to suggest an agreed name of a person within fifteen days from the receipt of the record and a copy of this order, for his appointment as a receiver in the case. In case, they fail to do so, within the time fixed by the Trial Court, the Trial Court shall be free to appoint a person of integrity as the receiver of the suit property, who is well conversant with the legal procedures and is capable of maintaining true and honest accounts of the suit property during the pendency of the suit. The said appointment of the receiver shall be made initially for a period of two years and it shall be extended by the Trial Court on an application being filed by the receiver or the appellant, in case, by that time the civil suit remains pending before it. The trial Court is further directed that it shall, after the appointment of the receiver, try to dispose of the Civil Suit within a period of one year from the date of receipt of copy of this order. The Trial Court shall, from time to time, call for the accounts from the receiver so appointed and supervise his work and in case, the work or accounts of the receiver is found unsatisfactory by the Trial Court, it shall be free to appoint a new receiver."
(3.) The respondent herein filed the aforementioned suit impleading the appellants herein as defendants. The plaintiff prayed for a decree for partition and separate possession of the suit properties. The suit properties are structures in occupation of tenants.;