VLDYAWATI HEMCHAND Vs. FATTILAL DEVIDIN

JUDGEMENT

(1.) THE short but an important point which at present arises in this civil revision is whether Hemchand, who holds a general power of attorney on behalf of his wife Vidyawati, the applicant, can act and plead on her behalf in this Court

(2.) HEMCHAND says that he, his wife and their children constitute a joint Hindu family and that due to paucity of funds he is required to conduct cases on his own and on behalf of his wife in the various Courts in India. He claims that by virtue of a general power of attorney, which he holds from his wife, he is empowered to act and plead in this Court on her behalf in this civil revision.

(3.) TWO important things have to be noted in the aforesaid provisions: