K.P. Singh, J. - (1.) The above noted appeal has been preferred by the defendant-appellant- Baldeo Prasad Gupta against the order passed by the V. Additional District Judge, Kanpur (Nagar) on 24.8.1990 whereby receivers have been appointed and the defendant appellant has been disposed from the management of the oust property.
(2.) Shorn of unnecessary details it appears that an application for appointment of the receivers had been moved by the defendant Nos. 9 to 15 and on their move the impugned order has been passed by the Trial Court.
(3.) Order XL Rule 1 provides for appointment of the receivers on cogent reasons as below:- (1) Where it appears to the Court to be just and convenient, the court may by order. (a) appoint a receiver of any property, whether before or after decree (b) remove any person from the possession or custody of the property (c) commit the same to the possession, custody or management of the receiver, and (d) confer upon the receiver all such powers, as to bringing and defending suits and for the realisation, management, protection preservation and improvement of the property, the collection of the rents and profits thereof, the application and disposal of such rent and profits and execution of documents as the owner himself has, or such of those powers as the court thinks fit.;