GANAPATHY Vs. MANICKAM

JUDGEMENT

(1.) THE sole appellant died on 9. 12. 1991 and the second appeal had been filed by the Power Agent after his death. Learned counsel for the respondents rightly points out that the Power of Attorney will not enure to the benefit of the Agent after the death of the principal. Learned counsel for the appellant also admits the fact that the sole appellant who is the Principal, died on 9. 12. 1991. THErefore, the second appeal, having been filed by a dead person, cannot be maintained. THE second appeal is dismissed. No costs. C. M. P s. are also dismissed. .