LAKSHMI MILLS CO LTD Vs. R RAMAJAAM

JUDGEMENT

(1.) THIS civil revision petition is directed against the order dated 27.11.2007 in I.A.No.1060 of 2007 in O.S.No.705 of 2007 on the file of the learned Subordinate Judge, Coimbatore whereby and whereunder the fourth respondent was permitted to represent respondents 1 to 3 in the suit in O.S.No.705 of 2007.

(2.) THE petitioner is the sole defendant in O.S.No.705 of 2007 before the learned Subordinate Judge, Coimbatore.THE Facts in Nutshell:

(3.) THE suit was contested by the revision petitioner by filing written statement. While denying the allegations and averments as contained in the plaint the revision petitioner has also contended that the alleged power of attorney in favour of the fourth respondent was a result of manipulation, forgery and as such it was invalid. THEy have also stated that no notice was issued to them before permitting the fourth respondent to represent the interest of respondents 1 to 3 in the suit. THE revision petitioner in para 10 of the written statement specifically contended that no power of attorney has been filed in the manner known to law and as such it was not open to the fourth respondent to file a petition to recognize him as power agent of respondents 1 to 3.