SUNDARI Vs. R KRISHNAMMAL

JUDGEMENT

(1.) The revision Petitioner/Plaintiff/Appellant has filed the above revision to call for the records relating to the orders passed in I.A. No. 244 of 2010 dated 29.03.2011 in A.S. No. 54 of 2006 on the file of the District Judge, Kanyakumari at Nagercoil, set aside the same.

(2.) The short facts of the case are as follows:

(3.) The Defendant had filed a written statement and resisted the suit on various grounds. The Defendant denied that she had signed in the alleged agreement. The signature found in document No. 1 filed along with the plaint is not the signature of this Defendant. Further, the Defendant stated that there is no sale agreement between the Plaintiff and Defendant. She had never agreed to sell the property to the Plaintiff for a sum of Rs. 2,00,000/-. She had also denied that she had received a sum of Rs. 1,75,000/- from the Plaintiff for selling her property. The Defendant has also filed an interlocutory application in I.A. No. 300 of 2006 in O.S. No. 66 of 2006 and prayed that the disputed signature found in plaint document No. 1, i.e., the alleged sale agreement dated 04.01.2006, be sent along with other admitted signature of the Petitioner/defendant to the Director, forensic Service Department, Forensic House, Mylapore, Kamarajar salai, Chennai for verification and comparison. The handwriting expert who finalised the nature of the signature may prepare a report and the report be submitted to this Court by the expert. It was also stated that the Petitioner will undertake to pay the expenses for getting the report from the expert as directed by this Court.