M. MAZOOD Vs. PARISHAL

JUDGEMENT

(1.) As only a short point is involved, we shall dispose of the Civil Revision Petition today at the admission stage itself. This is a plaintiffs revision.

(2.) The plaintiff filed the suit in O.S. No. 468 of 2014 in the Court of the Principal District Munsif, Tenkasi. The plaintiff sued one Parishal. She appointed one Sheik Abdul Hameed as a power agent and the power deed was executed in Singapore and it was notarized before a Notary Public in Singapore and her said agent is to represent her in the suit and the power deed also has been filed. For this purpose, I.A. No. 2376 of 2014 has been filed. This was opposed by the plaintiff.

(3.) The trial Court recognised the power and now the defendant is being represented by her said power agent.