K. VARADHARAJAN Vs. BHAKIYALAKSHMI

JUDGEMENT

(1.) The present Civil Revision Petition has been filed against against the petition and order dtd. 4/8/2022 in IA No.4 of 2022 in OS No.11 of 2017 pending on the file of the learned IV Additional District Judge, Bhavani and to set aside the same.

(2.) The revision petitioner is the plaintiff instituted the suit for recovery of money. The first respondent is represented by Power of Attorney Mr.K.L.Rajasekar filed Interlocutory Application in IA No.4 of 2022 to permit Mr.K.L.Rajasekar to act as Power of Attorney of Smt.Bhakkiyalakshmi, who is the second defendant in the suit.

(3.) The said Interlocutory Application was allowed by the Trial Court. Accordingly, Mr.K.L.Rajasekar was permitted to act as Power of Attorney of the second defendant Smt.Bhakkiyalakshmi.