The attention of the Courts is drawn to Order XL, Rule 1, Civil Procedure Code, under which they have discretion to appoint a receiver of any property either before or after decree. They may make use of that power in execution of a decree where the property in respect of which a receiver is to be appointed is large enough to render such appointment useful. Ordinarily a receiver should not be appointed in respect of small properties the income of which is not sufficient to bear the extra costs of the appointment.
