ANTO Vs. AFSAL

JUDGEMENT

(1.) The defendant in O.S.67/2015 on the file of Sub Court, Irinjalakuda impugns order dtd. 23/3/2022 in I.A.No.6/2022 in the above case arraying the plaintiff as the respondent.

(2.) Heard the learned counsel for the petitioner on admission.

(3.) I.A.No.6/2022 is one filed by the defendant in the above Suit under Sec. 45 of the Evidence Act with prayer to forward the Suit documents (cheques) in O.S.No.67/2015 and O.S.No.174/2015, alleged to be in the handwriting of the defendant for expert opinion with his admitted signatures to prove that the defendant had not written anything in the cheques and the cheques were one obtained by threat and fear.