R NAGARAJ Vs. BRAHMATANTRA SWATHANTHRA PARAKALA MUTT

JUDGEMENT

(1.) The petitioner is calling in question the order dated 22.9.2008 passed on I.A. No. V in Mis. No. 1030/2006. The said order is impugned at Annexure-E to the petition.

(2.) I have heard Sri B.V. Ramamoorthy, learned Counsel for the petitioner and have perused the writ papers including the order impugned in this petition.

(3.) The petitioner herein is the petitioner in Mis. No. 1030/2006. The said miscellaneous petition is filed under Order IX, Rule 13 read with Section 151 of CPC. The respondents indicated in the miscellaneous petition have entered appearance and filed their written statement. Subsequently, the present application in LA. No. V is filed under Order VIII, Rule 1-A reed with Section 131 of where under general power of attorney dated 25.8.2008 and the certified copy of the order sheet in O.S. No. 31/96 were filed with leave to file the same before the Court. The petitioner in the said miscellaneous petition i.e., the petitioner in this petition objected to the same. The Trial Court after considering the same has allowed the application and has taken the documents on record. The petitioner claims to be aggrieved by the said order.