PALANIAPPAN Vs. SADAIYAPPAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order passed in I.A.No.245 of 2018 in O.S.No.42 of 2014 dated 12.11.2019, by the learned Additional Sub Judge, Karur.

(2.) The petitioner herein is the defendant and the respondent herein is the plaintiff in the suit. The respondent herein has filed a suit in O.S.No.42 of 2014 for a prayer of recovery of money. In that suit, the defendant filed a petition in I.A.No.245 of 2018 to send the pro note for expert opinion.

(3.) Brief substance of the petition in I.A.No.245 of 2018 is as follows: