JYOTIRMAY BHATTACHARYA,J. - (1.) This first miscellaneous appeal is directed against an order being No. 41 dated 10th March, 2015 passed by the Learned Civil Judge (Senior Division) at Sealdah in Title Suit No. 149 of 2010 at the instance of the plaintiff/appellant.
(2.) By the impugned order, the plaintiff's prayer for appointment of Receiver over the suit property was rejected by the learned Trial Judge. The instant appeal is directed against the said order passed by the learned Trial Judge.
(3.) Let us now consider the merit of the instant appeal in the facts of the present case. The plaintiff filed a suit for partition upon a declaration of her share in the suit property, with a further declaration that the deed of gift which was executed by the father of the parties in favour of the defendant no.2, is a product of fraud and misrepresentation and as such the said deed should be cancelled.;