MOHAMMED BASHEER Vs. ABDUL SALAM

JUDGEMENT

(1.) THE suit for realization of money due under a demand promissory note was decreed. The defendant has preferred an appeal there from and the same is pending as A.S.No.27/2004 on the file of the Court of the Subordinate Judge of Attingal.

(2.) THE defendant who is the appellant filed an application to forward the promissory note to the Forensic Science Laboratory, Thiruvananthapuram for analysis. The prayer of the petitioner/defendant has been turned down by the court below on the ground that it is belated and that no admitted document was produced for comparison.

(3.) THE original petition is disposed of as above. The appellate court shall make every endeavor to dispose of the appeal within three months from the date of receipt of a copy of this judgment.