A. KANAKALATHA Vs. M SHYAM SUNDAR

JUDGEMENT

(1.) I.A.No.2 of 2018 was filed in this revision seeking permission to allow petitioner 3, defendant 13 in the suit, to appear and act on behalf of her son, petitioner 2, defendant 1 in the suit, who is stated to be residing in the United States of America. In the light of the averments made in the supporting affidavit and the general power of attorney dated 28.04.2010, placed on record, the I.A. is ordered and petitioner 3 is permitted to represent petitioner

(2.) This civil revision petition under Sec. 115 Civil P.C. arises out of the order dated 11.12017 passed by the learned II Additional District Judge, Ranga Reddy District at

(3.) By order dated 16.02.2018, this Court, having noted that the order under revision reflected that the trial Court was guided by one stray entry in the pahani for the year 1954-55, observed that the question as to whether the preliminary issue should have been decided required examination and granted interim stay of further proceedings in the suit.