L V LALITHA Vs. A VENKATASWARNAPPA

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dated 6.1.2009, made in I.A.No.599 of 2008, in O.S.No.44 of 2007, on the file of the Subordinate Court, Hosur.

(2.) The petitioner in the Civil Revision petition is the defendant in the suit filed by the respondent, in O.S.No.44 of 2007. The suit has been filed by the respondent praying for specific performance of the agreement of sale, dated 7.5.2006. The respondent had also filed an interlocutory application in I.A.No.599 of 2008, in O.S.No.44 of 2007, praying that the trial Court may be pleased to appoint a Court Commissioner to take the disputed document, marked as Exhibit A.1 and the admitted documents, namely, the written statement, the counter and the vakalat of the petitioner, to a finger print expert, for comparison and to obtain an opinion thereon. The trial Court, by its order, dated 6.1.2009, had allowed the application filed by the respondent, in I.A.No.599 of 2008, in O.S.No.44 of 2007.

(3.) Aggrieved by the order of the trial Court, dated 6.1.2009, made in I.A.No.599 of 2008, in O.S.No.44 of 2007, the petitioner has preferred the present Civil Revision Petition before this Court, under Article 227 of the Constitution of India.