AMUDHA Vs. SURESH KUMAR

JUDGEMENT

(1.) THIS civil revision petition has been filed against the order and decretal, dated 3.2.2009, made in I.A.No.2 of 2008, in H.M.O.P.No.105 of 2007, on the file of the learned Additional District Judge, Fast Track Court No.IV, Ponneri.

(2.) THE petitioner had filed an interlocutory application, in I.A.No.2 of 2008, in H.M.O.P.No.105 of 2007, under Section 45 of the Indian Evidence Act, for scientific investigation of the documents marked as Exhibits P.1 and R.1 and R.2, to verify the age of the impression, originality and genuineness of the documents and for an expert opinion thereon.

(3.) PER contra, the learned counsel appearing on behalf of the respondents had submitted that the petitioner had preferred I.A.No.2 of 2008, only to drag on the proceedings and there is no need for obtaining an expert opinion, as prayed for by the petitioner. The learned Additional District Judge, Ponneri, had considered all the relevant aspects before rejecting the application filed by the petitioner. Hence, the civil revision petition is devoid of merits.