JHAMMAN LAL Vs. PARMA NAND

JUDGEMENT

(1.) No vakalatnama in the form ordinarily used was filed along with this memorandum of appeal when it was presented. A post card requesting Mr. Shyam Behari Lal Gaur, the learned counsel who presented the memorandum of appeal, was stitched to a sheet of water mark paper on which court-fee labels of Rs. 3-12-0 were pasted. The question for consideration is, whether the post card stitched to the aforesaid sheet of paper confers sufficient authority on Mr. Gaur to present this appeal.

(2.) Order 3, Rule 4, Civil P. C. provides that : "No pleader shall act for any person in any Court, unless he has been appointed for the purpose by such person by a document in writing signed by such person. . . . ."

(3.) The post card filed in this case is such a document. The office reports that the post card does not give full description of the appeal. In my opinion, although the description is not full, it sufficiently complies with the requirements of the rule.