LAWS(MAD)-2011-3-568

M A VELAPPAN Vs. KARTHIC WORMS

Decided On March 07, 2011
M.A.VELAPPAN Appellant
V/S
KARTHIC WORMS, A.RATHINAGIRI Respondents

JUDGEMENT

(1.) THIS Second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated dated 11.6.2007 passed by the First Additional District Court, Erode, in A.S.No.135 of 2004, reversing the judgment and decree dated 9.1.2004 passed by the Additional Sub-Court, Erode, in O.S.No.68 of 1999, which was filed for recovery of money.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) THE learned counsel for the plaintiff placing reliance on the grounds of second appeal would put forth and set forth his argument that the first appellate Court was not justified in assuming the role of a handwriting expert and in comparing the disputed signatures of the plaintiff with that of the admitted signatures in the plaint and vakalat and not with any authentic ante litem motam signatures of the plaintiff. Accordingly, the learned counsel would pray for setting aside the judgment and decree of the first appellate Court and for restoring the judgment and decree of the trial Court.