NATHU BANU ASHA Vs. LAKSHMI VILAS BANK LTD

JUDGEMENT

(1.) INVEIGHING the order dated 20.08.2008, passed by the learned First Additional Subordinate Judge's Court at Erode, in I.A.No,428 of 2008 in O.S.No,844 of 2002 inter alia, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the respondent argued the matter to the effect that in this case the plaintiff happened to be the Bank and the Manager as Power of Attorney was only representing the Bank and hence he cannot be equated to the status plaintiff itself and as such, there is nothing wrong in the order of the lower Court warranting interference by this Court.