Madras High Court
K.Thangavel vs K.Sakthivel on 7 November, 2024
C.R.P.(PD).No.4454 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.11.2024
CORAM:
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
C.R.P.(PD).No.4454 of 2024
and
C.M.P.No.24833 of 2024
K.Thangavel .. Petitioner
Vs.
1.K.Sakthivel
2.Assistant Executive Engineer,
Tamilnadu Electricity Board,
Somanur,
Coimbatore – 641 659. .. Respondents
Prayer: This Civil Revision Petition is filed under Article 227 of the
Constitution of India, praying to set aside the impugned order made in
I.A.No.5 of 2022 in O.S.No.73 of 2022 dated 10.07.2023 on the file of the
District Munsif Court, Sulur.
For Petitioner : Ms.Lakshmipriya Muthuramalingam
1/6
https://www.mhc.tn.gov.in/judis
C.R.P.(PD).No.4454 of 2024
ORDER
The civil revision petitioner is the plaintiff in the suit. The cause of
action for the suit is that one Sakthivel objected to the transfer of electricity
connection granted in favour of the plaintiff. Therefore, the plaintiff presented
the suit for injunction seeking restraining the electricity board not to interfere
with the right of the plaintiff by taking any action pursuant to the show cause
notice dated 05.03.2022.
2.The said Sakthivel was not impleaded as a party to the suit though he
is referred to in the pleadings. Therefore, the said Sakthivel filed an
application to implead himself as 2nd defendant in the suit. Pending the said
application, he took out an other application to appoint his father
T.S.R.Khannaiyann to represent him in the proceedings. The application was
received as I.A.No.5 of 2022 and notice was issued to the plaintiff. The
plaintiff opposed the application stating that Sakthivel's father cannot be
appointed as a power agent. The learned Judge did not agree with the plaintiff
and allowed the application. Hence, this revision.
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3.I heard Ms.Lakshmipriya Muthuramalingam for the civil revision
petitioner.
4.Ms.Lakshmipriya Muthuramalingam argues that the sale deed that
had been executed in favour of Sakthivel is of the year 1998, whereas, the
power of attorney was executed in the year 2021 and therefore, the father
cannot depose the evidence on behalf of the son. This argument is based on
the judgment of the Supreme Court in Janki Vashdeo Bhojwani & Anr Vs.
Indusind Bank Ltd. & Ors, AIR 2005 SC 439. She relies upon the word
“Acts” in a power of attorney to state that a power of attorney cannot depose
on matters which are personal to the principal and on that ground, the order
deserves to be set aside.
5.I have carefully considered the submissions of Ms.Lakshmipriya
Muthuramalingam.
6.There is an ocean of difference between filing an application to
implead as a party by an affidavit filed by a power of attorney and a power
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agent entering the witness box and deposing on behalf of his principal. The
power of attorney is not barred from deposing on behalf of his principal on
matters which are within his knowledge. What is barred is that he cannot
depose matters which are personal to the knowledge of the principal. The
principle that Ms.Lakshmipriya Muthuramalingam wants me to apply does
not apply to a situation where the power of attorney files an affidavit to
implead his principal as a party to the suit. This is because the power of
attorney merely acts on behalf of his principal when the interest of his
principal are being affected. A perusal of the plaint in particular paragraph
No.3 and paragraph No.6 discloses that the cause of action for the suit was on
account of a complaint lodged by the said Sakthivel to the Electricity
Authorities. In fairness, the plaintiff should have impleaded Sakthivel when he
presented the suit. Yet he do not do so.
7.A petition filed under Order III Rule 2 of the Code of Civil Procedure,
1908 is a matter before the Court and a party. An adversary cannot state as to
who her advisory should appoint as an agent. That is entirely a contract
between the latter and his / her agent. To put it in simple, once the plaintiff
has no right to object as to whom the defendant wants to appoint as a party
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and vice versa, the question of impugning an order permitting the power agent
to act on behalf of his principal does not arise.
8.In the light of the above discussion, I do not find any grounds to
interfere with the order passed by the learned District Munsif, Sulur, in
I.A.No.5 of 2022 dated 10.07.2023, despite the same is vehemently opposed
by Ms.Lakshmipriya Muthuramalingam.
9.In the result, this Civil Revision Petition is dismissed. Consequently,
the connected Miscellaneous Petition is closed. No costs.
07.11.2024
krk
Index : Yes / No
Internet : Yes / No
Neutral Citation : Yes / No
To
The District Munsif Court,
Sulur.
https://www.mhc.tn.gov.in/judis
V.LAKSHMINARAYANAN, J.
krk
07.11.2024
https://www.mhc.tn.gov.in/judis
