GANESH PARSHAD AGGARWAL Vs. SUSHILA AND ORS

JUDGEMENT

(1.) Plaintiff-Petitioner has filed present petition challenging the order dated 10.12.2007 passed by learned Civil Judge (Junior Division), Bhiwani, thereby rejecting the plaint of the Plaintiff-Petitioner.

(2.) The brief facts of the present case are that Plaintiff-Petitioner has filed suit for declaration and mandatory injunction for a Haveli, situated at M.C. Unit No. S-668, S-669, S-670 and S-671. Learned Trial Court has directed rejection of the plaint on the application of the Defendants on the ground that Mr. Prem Chand Goyal, the power of attorney holder of the Plaintiff does have power of attorney only for S-669 and S-670 and power of attorney does not have any mention about the M.C. Unit No. S-668 and S-671, hence, suit filed through the power of attorney holder pertaining to Unit No. S-668 and S-671 is liable to be rejected.

(3.) I have heard learned Counsel for the parties and perused the record.