KOCHURANI Vs. THOMAS MATHEW

JUDGEMENT

(1.) We see that the respondents in these appeals had lodged a caveat through a learned Advocate. One of the paper books also shows that. If that were so, in terms of O.54 R.6 of the Code of Civil Procedure, the engagement of that advocate is sufficient for these appeals. There is no reason to exclude from the cause list, the name of the advocate through whom the caveat is lodged, once the institution of the appeal is noted. Having regard to the Rule noted above, the caveator's vakalathnama is not co - terminus with the period of the caveat. It continues for the purpose of the appeal. The Registry will take note of this, for future guidance. Registrar (Judicial) to see this order.