D SELVARAJ Vs. N VANAJA

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the fair and decreetal order dated 30.04.2015 made in I.A.No.105 of 2015 in O.S.No.92 of 2007 on the of the III Additional District Court, Thiruvallore at Poonamallee.

(2.) The petitioners are the defendants 6 to 8, the first respondent is the plaintiff, respondents 2 to 6 are the defendants 1 to 5 and the respondents 7 to 12 are the defendants 9 to 14 in O.S.No.92 of 2007. The first respondent filed an application in I.A.No.105 of 2015 under Order III Rule 2 read with 151 C.P.C. for permission to proceed the suit and to conduct the suit as per the Power of Attorney of the first respondent, dated 30.01.2015 registered on the Sub Registrar Office, Joint-II Sub Registrar, Saidapet.

(3.) According to the first respondent, originally a Power of Attorney, dated 02.03.2007 was executed by appointing her husband as her Power Agent. The Power Agent/first respondent filed I.A.No.182 of 2007, for grant of permission to file the Suit through power agent. The said application was allowed and permission was granted. The suit filed by the first respondent was numbered and the respondents filed written statement. Subsequently, certain mistakes were found out in the said Power of Attorney. In view of the same, the present Power of Attorney, dated 30.01.2015 has been executed, ratifying the mistakes in the earlier Power of Attorney, dated 02.03.2007 ratified all the acts done as per the earlier power of attorney and present Power of Attorney was registered in Sub Registrar Office, Saidapet.