REGENT COMPUTRONICS PVT. LTD.

R.M.NATARAJAN CHETTIAR Appellant

V/S

SAHID HAMEED Respondents

Referred Judgements :-

NARASIMHA RAO V. SOMESWAR JOSHI [REFERRED TO]
MAJOR S S KHANNA IN BOTH THE APPEALS VS. BRIG F J DILLON IN BOTH THE APPEALS [REFERRED TO]
BALDEV DAS SHIVLAL VS. FILMISTAN DISTRIBUTORS INDIA PRIVATE LIMITED [REFERRED TO]
KADIYALA RAMA RAO VS. GUTALA KAHNA RAO [REFERRED TO]
SKYLARK MOTORS VS. LAKSHMI COMMERCIAL BANK LIMITED [REFERRED TO]
MARAPPA GOUNDER VS. SELLAPPA GOUNDER [REFERRED TO]
PONNUSAMY VS. SALEM VAIYAPPAMALAI JANGAMAR SANGAM [REFERRED TO]
MADHUSUDAN HAZRA VS. AMAL HAZRA [REFERRED TO]
T M NATARAJAN VS. SUBBARAYA MUDALIAR [REFERRED TO]
RAVINDRAN VS. ROJA [REFERRED TO]
V P PADMANABHAN NAIR VS. GRASIM INDUSTRIES MAVOOR [REFERRED TO]
C L RAMAIAH THEVAR VS. P C BALARAMA RAJA [REFERRED TO]
SUBBIAN VS. SIVA KUMAR [REFERRED TO]
RAMCHAND VS. LAXMIKUMAR [REFERRED TO]
SURJAN SINGH VS. PARAS RAM [REFERRED TO]

JUDGEMENT

(1.) 1. The Civil Revision Petition is directed against the order passed by the Learned Subordinate Judge, Pattukkottai in I.A. No. 241 of 2000 in O.S. No. 78 of 1998 dated 26.9.2000.

(2.) LEARNED Subordinate Judge by the Order impugned rejected the request of the revision petitioner, the plaintiff in the suit to reopen the suit and to permit the plaintiff to produce expert opinion on the signatures of the defendants found in the suit promissory note and also to lead evidence of the handwriting expert.

(3.) V.P. Padmanabhan Nair v. Grasim Industries, Mavoor (AIR 1997 Kerala 356).

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R M NATARAJAN CHETTIAR Vs. SAHID HAMEED

Referred Judgements :-

JUDGEMENT

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