As per case facts, the Original Defendant No.1 appealed an order directing the sale of three properties, part of an Administration Suit. The properties belonged to the deceased parents of ... the Original Plaintiff and Defendant No.7. The Plaintiff sought the sale, asserting an undisputed two-thirds share, while a one-third share was subject to probate proceedings for a deceased brother's Will. The Appellant, executor of that Will, argued against the sale, citing statutory bars and a final relief being granted as interim. The question arose whether a Civil Court can order the sale of immovable property, including undisputed shares, pending probate, or if this violates statutory provisions and prior preservation orders. Finally, the Court upheld the sale, ruling that a Court Receiver can sell property even before a final decree, especially when warranted by circumstances like dilapidation and beneficiary's age. The lower court's discretion was deemed sound, particularly when the disputed share was ring-fenced, affirming the power to sell undisputed portions while probate is pending.