K ELLAPPAN Vs. A LOGANATHAN

JUDGEMENT

(1.) THIS Civil Revision Petition is filed against the order of the Sub-Court, Kancheepuram, made in I.A.No.536 of 2004 in O.S.No.66 of 1998, dated 11.4.2005, dismissing the application filed by the Revision Petitioner.

(2.) IN the impugned order, the trial Court has rejected the application of the Revision Petitioner, wherein the Revision Petitioner sought to file an application to permit the Power of Attorney holder to appear on behalf of the defendants 10 and 11 in the suit. The trial Court found that the power was not properly prepared and there was not even a witness's signature found in the power. It was only attested by a Notary Public by name K.Ramesh on 3.2.2004 and that it was also not registered. The prayer of the revision petitioner cannot be granted for the simple reason he not only wants the power holder to represent the defendants 10 and 11 to pursue the case, but also to give evidence on behalf of the said defendants. Such a prayer cannot be countenanced by this Court.