NAUSHAD Vs. NASEEMA BEEVI

JUDGEMENT

(1.) A claim for maintenance for a two year old child (Rasiya Beevi) was made against one Mohammed Sali of Reseena Manzil as per S.125 of the Code of Criminal Procedure (for short 'the Code'). The mother of the child who made the claim said that Mohammed Sali is the father of the child and is hence liable to pay the maintenance allowance. Mohammed Sali is employed in a foreign country. As he wanted to contest the claim he authorised the present petitioner through a power-of-attorney deed to do the needful. Petitioner as power-of-attorney holder engaged an advocate who entered appearance in the lower court and applied for adjournment to file a counter statement. But the application was dismissed by the learned magistrate holding that a power-of-attorney holder cannot be permitted to do so in proceedings under S.125 of the Code. It is the validity of the said order that is being challenged in this Criminal Miscellaneous Case.

(2.) It is unnecessary now to go into the rival contentions regarding the claim made under S.125 of the Code. The only question now to be considered is whether a party in proceedings under Chap.9 of the Code can authorise a person through a deed of power-of-attorney to make his appearance. Learned Magistrate pointed out that under S.126(2) of the Code all evidence in the proceedings shall be taken in the presence of the party concerned and on that premise learned magistrate disallowed the prayer made by the party. The sub-section enjoins that all evidence shall be taken in the presence of the person against whom an order for payment of maintenance is proposed to be made. But it provides an exception that such evidence can be recorded "in the presence of his pleader" when his personal presence is dispensed with. Thus it is not an inviolable rule to insist on the personal presence of the party concerned. In justifiable circumstances court is empowered to dispense with his presence in court even when evidence is recorded. But the provision does not permit total absence of the party in the proceedings. It is enough, in appropriate cases, that his counsel is present instead of him. Hence the real question is whether "his pleader" can be authorised by the power-of-attorney holder of the person concerned to appear in court.

(3.) "Pleader" is defined in S.2(q) of the Code as a person authorised by or under any law for the time being in force to practice in the court and includes any other person appointed with the permission of the court to act in such proceedings. S.2 of the Power of Attorney Act 1882 enables a power-of-attorney holder to execute any instrument under his own signature by the authority of the donor of such power. The law declares that every such instrument" shall be effectual in law as if it had been executed by the donee in the name of the donor thereof.