DEVARAJ Vs. RAMESH

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decretal order, dated 15.12.2009, made in I.A.No.1024 of 2009, in O.S.No.91 of 1996, on the file of the District Munsif Court, Hosur.

(2.) The petitioner herein had filed the suit, in O.S.No.91 of 1996, on the file of the District Munsif Court, Hosur, praying for a decree in his favour, for specific performance, by directing the defendants 1 to 4 to execute and register the sale deed, after receiving the balance of sale consideration from the plaintiff.

(3.) The petitioner had also filed an interlocutory application, in I.A.No.1024 of 2009, praying for a direction to a finger print expert to take photographs of the petitioner's signature found in the agreement, dated 11.4.1992, and to compare the same with the signatures on the admitted sale deeds, agreement and other documents, found along with the Court records and to direct the said expert to file a report thereon, containing his opinion.