MUGUNDHAN Vs. G. SREE RANJANI

JUDGEMENT

(1.) This revision has been filed against the fair and decreetal order dated 22.07.2019 passed in I.A. No. 1 of 2019 in O.P. No. 4722 of 2018 dated 22.07.2019 on the file of the learned V Additional Judge, Family Court at Madras.

(2.) Before the family Court, the respondent filed I.A. No. 1 of 2019, seeking permission of the Court to be represented by her father as her agent since the respondent wife has to be in abroad for her job and the said petition has been allowed by the Court below, through the impugned order. Aggrieved over the same, the present revision has been filed by the revision petitioner / husband.

(3.) Learned counsel for the petitioner submits that, if at all the respondent wife has to be in abroad and therefore for every hearing she cannot come or it is not possible for her to come to conduct the case, for the said purpose, if she wants to appoint her father to represent her in the said O.P. No. 4722 of 2018 before the family Court, she can do the same, provided, in the capacity as a power agent, the father of the respondent wife cannot depose before the trial Court ie., the family Court, if the need arises, as the same has already been prohibited by virtue of various judgments rendered by this Court.