(1.) Heard the learned counsel for the appellants.
(2.) The appellants were the defendants before the Trial Court.
(3.) The learned counsel for the appellant would point out that the plaintiff acting under the Power of Attorney said to have been executed by the appellant in the first instance, had executed a sale deed in favour of his wife as on 17.07.2003, whereas the Power of Attorney had been terminated by Defendant No.1 as on 2.12.2002.