RAJU Vs. N.RAMDOSS

JUDGEMENT

(1.) The revision petitioner herein is the respondent/plaintiff, and the respondents herein are the petitioners / defendants before the Court below.

(2.) For the sake of convenience, the parties will be referred according to their litigative status in the suit.

(3.) It appears that the plaintiff has filed the suit against the respondent herein arraying them as defendants represented through their power of attorney one Mr. Nagoor Gani and sought for a relief of specific performance. Admittedly, no notice was served to the respondent herein namely to Mr.N.Ramdoss and Mrs.Manjula Ramdoss for their appearance in the suit in O.S.No.228 of 2002. According to the plaintiff, since the defendants were represented through power agent, under the contract of agency, the notice to the power of attorney holder of the defendants is sufficient.