JYOTIRMAY BHATTACHARYA,J. - (1.) This First Miscellaneous Appeal is directed against an order dated 7th September, 2015 passed by the learned Civil Judge (Senior Division) at Asansol in Title Suit No.10 of 2001.
(2.) By the impugned order, a learned advocate of the local Bar was appointed as a receiver over the suit property. The receiver was directed to make a detailed account of rent receipt or income receipt from the suit property and file a statement of accounts in the Court each month within a week of the succeeding month.
(3.) The entire income of the suit property was directed to be kept in a separate bank account to be open by the receiver. Receiver 's remuneration was fixed at Rs.3,000/- (Rupees three thousand) per month which may be collected by the receiver from the income realised from the suit property.;