RAVI BALA Vs. SATPAL

JUDGEMENT

(1.) THIS regular second appeal has been filed by the plaintiff.

(2.) A suit for rendition of account of 750 popular trees which stood planted in the land located in village Gulab Nagar, Jagadhri, were allegedly cut, removed and sold by the defendant, was filed by the plaintiff. Further prayer therein is for recovery of the amount that may be found due and payable to the plaintiff on rendition of account. The suit has been dismissed.

(3.) DURING hearing of the appeal an objection was taken by the respondent- defendant that the appeal deserves to be dismissed on technical grounds as the same has neither been signed by the appellant nor her pleader. The signatures of Raghvinder Singhal, who has signed the memorandum of appeal on behalf of the plaintiff are not to be considered in law as no application has been filed to allow the appeal to be filed through power of attorney.