MOHAMMAD YUNUS Vs. MOHAMMED RASHEED KHAN

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) At the stage of admission itself, it is seen that the petitioner had executed a power of attorney in favour of respondent No.5 on 27/3/2014 and on that basis, a compromise petition came to be filed on 27/2/2016 resulting in a decree being drawn up.

(3.) The contention of the petitioner is that the power of attorney holder has acted contrary to the interest of the petitioner and defrauded the petitioner and as such, the petitioner has terminated the power of attorney on 7/1/2019.