LAWS(KER)-2022-6-79

A.M. HAKKIM Vs. LANCY FERNANDEZ

Decided On June 30, 2022
A.M. Hakkim Appellant
V/S
Lancy Fernandez Respondents

JUDGEMENT

(1.) The plaintiff in O.S.No.73 of 2020 of Additional Sub Court, Kollam, who is aggrieved by dismissal of I.A.No.6/2022 in the above case as per Ext.P8 order dtd. 30/5/2022, has preferred this Original Petition under Article 227 of the Constitution of India.

(2.) Heard the learned counsel for the petitioner as well as the learned counsel appearing for the respondents.

(3.) The petitioner herein filed petition under Sec. 45 of the Indian Evidence Act for forwarding agreement of sale dtd. 12/6/2020 alleged to be executed between the plaintiff and the 1st defendant for getting the signatures therein compared with the admitted signatures of the 1st defendant. According to the petitioner, the plaint schedule property was agreed to be sold to the plaintiff by the 1st defendant as per the disputed sale agreement.