G7 INVESTMENT PRIVATE LIMITED Vs. N.GUNASEKARAN

JUDGEMENT

(1.) Feeling aggrieved by the Order dated February 1, 2018, passed in the Memo [Check Slip D.No.1740 of 2017 dated October 5, 2017] in O.S. No.52 of 2016 on the file of 'the Subordinate Court, Mannargudi' ['Trial Court' for brevity and convenience], the plaintiff in the Original Suit has filed the present Civil Revision Petition.

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Original Suit.

(3.) Case of the plaintiff - Company is that it owns the suit properties vide various Sale Deeds annexed along with the plaint. It executed a General Power of Attorney on August 25, 2011 in respect of suit properties in favour of first defendant. Since the first defendant acted against the terms and conditions imposed by the plaintiff and also against its interest, on February 14, 2014, the plaintiff intimated the first defendant that the aforesaid General Power of Attorney is cancelled. The said fact was also intimated to the Sub-Registrar Office on March 12, 2014 through plaintiff's advocate. On March 29, 2014, a Cancellation Deed in respect of the General Power of Attorney was also registered.