R. VIJAYAKUMAR Vs. MUNIYAMMANNI AND ORS.

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners.

(2.) THE present petitions are filed under Article 227 of Constitution of India challenging the order dated 14.11.2014 passed on I.As. filed under Section 151 of CPC and under Order 16 Rule 1 read with Section 151 of CPC by the Court of the XIII Addl. City Civil and Sessions Judge, Bangalore O.S. No. 15590/2000.

(3.) WHAT is argued before this Court by the learned counsel for respondent Nos. 1 to 3 is that similar application had been filed and those applications came to be dismissed after contest and therefore these applications filed by defendant No. 2 were not maintainable and court has rightly rejected the same. It is further argued that original irrevocable power of attorney stated to be executed by plaintiff No. 1 in favour of defendant No. 1 has not seen the light of the day and document so produced is the xerox copy which is impermissible in law as evidence. Therefore, he requested the court to dismiss the writ petitions.