RAMESH CHANDRA Vs. UGAM DEVI

JUDGEMENT

(1.) An application under Order 13 Rule 9 read with Sec. 151, CPC has been preferred on behalf of the appellant with a submission that the present second appeal was disposed of in terms of the compromise as entered into between the parties. For the purposes of verification of the compromise, the original Power of Attorney as executed by appellant Ramesh Chandra in favour of Dinesh Chandra Sharma, had been submitted before the Deputy Registrar (Judicial) and the same forms a part of the record.

(2.) As now the appeal has been disposed of, the said original Power of Attorney deserves to be returned back to the appellant. The certified copy of the said Power of Attorney has been placed on record along with the present application.

(3.) In view of the submissions made in the application, the same is allowed. It is hereby directed that the original Power of Attorney dtd. 8/4/2004 executed by Ramesh Chandra Parashar in favour of Dinesh Chandra Sharma be returned back to counsel for the appellant after taking due receipt of the same from him. The certified copy of the Power of Attorney as filed along with the present application be placed on record of the second appeal.