S. SATISH KUMAR Vs. B. T. SRINIVAS

JUDGEMENT

(1.) Present writ petition is against the impugned order passed by the Trial Court directing to conduct an enquiry as to whether the person present before the Trial Court is the plaintiff or not. The said order has been passed upon the allegations that the person present before the Trail Court claiming to be the plaintiff was not the plaintiff but someone else who has impersonated him.

(2.) Learned counsel for the petitioner submits that such order could not have been passed and if there is dispute with regard to the identity of plaintiff/petitioner and that the proceedings under Sec. 107 of the Indian Evidence Act ought to have been initiated. Further, he submits that the order is bad in law.

(3.) Heard and perused the records.