V AMUTHA Vs. VENKATESAN

JUDGEMENT

(1.) INVEIGHING the order dated 07.08.2007 made in CMA No,4 of 2007 by the learned Principal Sub Judge, Chengalpet as against the order and decree made in I.A.No,2613 of 2006 in O.S.No,600 of 2006 dated 05.02.2007 on the file of District Munsif, Alandur, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) A bare poring and perusal of the order of the Courts below as well as the typed set of papers would demonstrate and display that the defendants are disputing the very Power of Attorney. According to them, only some of the co-sharers of a vast extent of undivided land executed the power deed but relating to other co-sharers' share, the Power of Attorney was a forged one. As such, considering these facts, the first Appellate Court set aside the order of the lower Court.