SUMA Vs. RAJAN PILLAI

JUDGEMENT

(1.) Respondent filed a suit before the Family Court for realisation of value of jewellery and for realisation of the amount paid. It was purely a money suit. His father, power of Attorney holder, appeared for the appellant/defendant in the suit. She was also represented by an advocate. Same power of Attorney holder filed this appeal also. The appellant was declared as ex parte for the following reasons :

(2.) The appeal is allowed by way of remand. Appeal allowed.