R NARASIMHAI Vs. S P SRIDHAR

JUDGEMENT

(1.) Whether a party to a proceeding in Court could be represented by his Power-of-Attorney holder is the question that needs to be answered in this writ petition.

(2.) I have heard the learned counsel appearing for the parties and perused the impugned order.

(3.) The trial Court has examined the matter as if the prayer in the application was to examine the Power-of-Attorney holder as a plaintiff's witness. The approach is erroneous. It ought to have permitted the petitioner to prosecute the suit through his Power-of-Attorney holder as it is permitted in law.