SAGAYADURAI Vs. J D ELECTRONICS

JUDGEMENT

(1.) The only question that arises for consideration in all these revisions is whether the Manager of partnership firm could file a complaint in the absence of the Power of Attorney or any authorisation?

(2.) The trail Court while considering this point has held that the Manager is competent to file the complaint.

(3.) Ms. T.R. Ramadevi Counsel appearing for the petitioner contends that the Manager can represent a company but in the instant case since the Manager represents the partnership firm, he cannot be permitted to appear on behalf of the partnership firm in the absence of the authorisation.