K.K.PARAMASIVAM Vs. OM PRAKASH PARIVAL

JUDGEMENT

(1.) The revision is preferred by the defendants in the suit, aggrieved by the order passed by the Court below in disallowing the application filed by them under Order 16 Rule 14 of the Code of Civil Procedure to examine the power of attorney of the respondent/plaintiff.

(2.) For convenience sake, the parties are referred to here under according to their litigative status and ranking in the suit.

(3.) The brief facts of the case is as follows: