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Judgment
A.K. Rajan, J.—Aggrieved by an order passed in I.A. No. 708 of 2000 in O.S. No. 467 of 1995, the above revision has been filed. In the cause title, the petitioner''s name has been stated as The Women Welfare and Progress Societies, Uthagamangalam represented by R. Mani. In the plaint, this society was represented by its President Jaya Shree Balan, and the fourth defendant is one R. Mani. Therefore, the said R. Mani has no right to file the civil revision petition on
A.K. RAJAN, J., behalf of the society. Further, vakalat has been signed by R. Mani "for Women Welfare and Progress Societies, Uthagamandalam". Such a procedure is not contemplated at all. Since no vakalat can be filed ''for'' any other person and further this vakalat has not yet been attested at all. Therefore, the manner in which the vakalat is filed is not in accordance with rules. Therefore, for all these reasons, the civil revision petition ought not have been taken on file.
The above civil revision petition is posted today for dismissal. Even today, there is no representation on behalf of the petitioner. The civil revision petition is, therefore, dismissed. No cost.
Registry is directed to issue instructions to the concerned passing clerks to verify the important aspects that has to be verified before passing any petition, appeal or revision take appropriate steps.