KANADAPUDI BHARATHY GUDIVADA Vs. AUTHORITY UNDER SECTION OF ANDHRA PRADESH S E ACT CUM LABOUR OFFICER MACHILIPATNAM

JUDGEMENT

(1.) The short question that arises for consideration in this writ petition is as to whether power of attorney holder of a party is entitled to appear as a witness on behalf of the said party ?

(2.) The facts leading for filing of this writ petition are as follows :

(3.) It is necessary to refer to relevant statutory provisions. Rule 2 of Order 3 CPC provides thus :