AYESHA ASMA Vs. ABIDA BEGUM

JUDGEMENT

(1.) This Civil Revision Petition arises out of Order, dated 06.03.2012, in I.A. No. 176 of 2012 in O.S. No. 380 of 2012, on the file of The learned II Junior Civil Judge, City Civil Court, Hyderabad. I have heard Mr. Ali Farooque, learned counsel for the petitioners, and Mr. R. A. Achuthanand, learned counsel for the respondent, and perused the record.

(2.) The respondent is the plaintiff in the above-mentioned suit filed against the petitioners. As the petitioners are living abroad (Riyadh), Soudi Arabia, they have appointed one Syed Khaja Shakiruddin as their General Power of Attorney to represent them in the case. The said Power of Attorney was executed at Riyadh on 22.02.2012 and attested by the Embassy of India at Riyadh. The petitioners have filed I.A. No. 176 of 2012 to permit their General Power of Attorney to represent them in the suit. The said application was dismissed by the lower Court. Feeling aggrieved thereby, the petitioners filed the present civil revision petition.

(3.) The operative portion of the order of the lower Court reads as under: