SANDIP GHOSH Vs. SUBIMAL CHOWDHURY

JUDGEMENT

(1.) The appellant in this second appeal was the second defendant in Title Suit No. 189 of 1988 (renumbered as Title Suit No.17 of 1993) filed before the Munsif 5th Court at Alipore in the district South 24 Parganas by the first respondent and his wife, since deceased. THE suit was filed for eviction mainly on the ground of reasonable requirement. THE trial court decreed the suit and the appellants appeal therefrom was dismissed by the first appellate court. During pendency of the second appeal the appellant has filed the present application dated March 16, 2010 for amendment of his written statement.

(2.) The respondents are contesting the application. In their opposition dated March 29, 2010 they have taken a point that the application, not signed by anyone but verified by one Baby Basu claiming to be the appellants cousin sister and authorised by the appellant for the purpose, is not maintainable.

(3.) The expression "Power-of-Attorney" has been defined by s.1A of the Powers-of- Attorney Act, 1882. Section 1A reads as follows: