RAJMUNI DEVI Vs. SHYAMA DEVI

JUDGEMENT

(1.) Plaintiff-petitioner being aggrieved by the order dated 9/11/2005 passed by the Munsif. Bikaramganj in T.S. No. 113 of 1994 allowing the application dated 15/12/2004 filed by defendant No. 2 to permit her husband and the power of attorney holder to depose on her behalf, has preferred this application.

(2.) Short facts giving rise to the present application, are that defendant No. 2 opposite party No. 1 Shyama Devi filed petition dated 15/12/2004 praying to permit her husband to depose on her behalf, inter alia, contending that she had executed a power of attorney in favour of her husband Mangal Singh to look after the proceeding, to adduce witness, to depose on her behalf and to do all the needful in the suit.

(3.) By reason of the impugned order, said prayer has been allowed.