RAMAKRISHNAN Vs. UNNIKRISHNAN

JUDGEMENT

(1.) This Original Petition, has been filed under Article 227 of the Constitution of India, seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned counsel appearing for the respondent. Perused the impugned order and relevant materials available.

(3.) The petitioner herein is the plaintiff and respondent herein is the defendant in O.S. No.140/2010 on the files of the Sub Court, Ottapalam. The suit has been filed for specific performance of contract, on the strength of an agreement for sale, wherein the defendant agreed to convey the plaint schedule property to the plaintiff. Since the defendant disputed his signatures in the agreement, the same was forwarded to the State Forensic Science Laboratory. The Scientific Assistant (Documents), Regional Forensic Science Laboratory, Thrissur, as per the report dtd. 14/11/2014 reported as under: