(1.) This Civil Revision Petition arises against the Order passed by the learned II Additional Subordinate Judge at Kancheepuram in I.A. No.7 of 2024 in O.S. No.162 of 2020, dtd. 19/10/2024.
(2.) O.S. No.162 of 2020 has been preferred by the Civil Revision Petitioner seeking for the relief of Declaration and for consequential reliefs. The Respondents 1 & 2 are the Defendants 1 & 2 in the Suit. On account of the fact that the Defendants 1 & 2 are not in a position to appear in person and depose before the Court due to old age and sickness, they appointed one Mr. S. Mahesh Kumar as their Power of Attorney. Mr. S. Mahesh Kumar, in exercise of the power, filed an Application under Order 3, Rule 2 of the Code of Civil Procedure to permit him to represent his father, the 2nd Defendant as the power of attorney and also to file a Proof Affidavit on his behalf. This Application was numbered as I.A. No.7 of 2024.
(3.) The learned Judge ordered notice to the Civil Revision Petitioner/ Plaintiff and allowed the Application. Hence, this Revision.