K A MANGATAYARAMMA Vs. INDIAN BANK MADRAS

JUDGEMENT

(1.) The petitioner is the defendant. He raised the plea that the person who signed on behalf of the respondent-Bank did not file into Court the authorisation to verify the pleadings and that therefore, the plaint shall be rejected. The lower Court has not considered that ground, but held that this ground can be raised by filing an additional written statement and it would be considered at the time of trial. Assailing the said order, the revision has been filed.

(2.) Sri T.Veerabhadrayya, learned Counsel for the petitioner relying upon rule 17 of Civil Rules of Practice read with Order 6, rule 14 of the Code of Civil Procedure, has contended that rule. 17, Civil Rules of Practice, has not been complied with.

(3.) Rule 17 of Civil Rules of Practice reads thus: