Arun Kumar Mitra, J. - (1.) This second appeal has been preferred by the appellant challenging the judgment and order No. 22 dated 19th October, 2001 passed by the learned Additional District Judge, Midnapore in Title Appeal No. 26 of 2000 rejecting the application for appointment of Receiver in connection with Title Suit No. 47 of 1994 passed by the learned Second Assistant District Judge, Midnapore.
(2.) This appeal arose in connection with a suit for declaration and accounting in respect of the suit property. The plaintiff who is the appellant herein made out his case in the plaint in the manner inter alia as follows:-
(3.) The suit property has been described in the Schedule of the plaint. In and over the suit land, there is a haat named Binpur haat and the said at has been running in and over the suit land for more than 45 years. The said Binpur haat is the property-in dispute in this suit. One Nasir Ali Khan was the purchaser of the plaintiff and the defendants. Nasir Ali Khan had two wives. By his first wife he has nine sons and by his second wife he has four sons. Defendant Nos. 1, 2 and 3, Azar Ali Khan (the purchaser of defendant Nos. 4 to 6) and defendant Nos. 7 to 10. By his second wife the four sons are defendant Nos. 11 to 14.;