LAKSHMI Vs. BINDHU

JUDGEMENT

(1.) The legality of the successive appointments of powers-of-attorney by a party to the proceedings is under challenge in this Original Petition. The petitioner is the plaintiff in O.S.No.51 of 2014 on the file of the Additional Sub Court-I, Thiruvananthapuram. The respondent is the defendant.

(2.) On 17/2/2014, the defendant executed a power-of-attorney in favour of one Sivadasan Nair authorising him to prosecute for and on behalf of her. On 2/3/2019, she executed another power of attorney in favour of one Sri. S. Pradeep. On 12/7/2021, she executed a power-of-attorney in favour of one Sri. R. Anilkumar to prosecute the matter.

(3.) The trial Court accepted the third power-ofattorney holder, Sri.R.Anilkumar, as the agent of the defendant. The plaintiff filed I.A.No.8 of 2021 seeking review of the order accepting Shri. Anilkumar, as the agent of the defendant.