M NAGARAJAN Vs. KUMUDHAVALLI

JUDGEMENT

(1.) This Civil Revision has been preferred under Article 227 of the Constitution of India, challenging the order, dated 17.11.2012 made in I.A.No.113 of 2012 in R.C.O.P.No.213 of 2011 on the file of the Principal District Munsif Court, Coimbatore.

(2.) It is an admitted fact that the petitioner is a tenant and the respondent, Kumudavalli is the landlady. The Rent Control Original Petition in R.C.O.P.No.213 of 2011 was filed by her under Section 10 (2) (i) and 14 (1) of Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, seeking eviction of the petitioner / tenant. In the said RCOP, Interlocutory Application in I.A.No.113 of 2012 was filed under Order III Rule 1 of the Code of Civil Procedure, seeking an order to recognise the father of the landlady, A.Arunachalam as power of attorney of the landlady and conduct the said RCOP proceeding.

(3.) As per the impugned order, the Court below permitted the landlady, the respondent herein to proceed with the RCOP, as petitioner through her said power of attorney. Aggrieved by the said order, the revision has been preferred by the petitioner / tenant.