GOPAL Vs. AMBIGA

JUDGEMENT

(1.) The first respondent in this revision petition, who is the second plaintiff in the suit, filed an application for the appointment of an Advocate Commissioner to take the L.T.I. Of the first defendant in the open Court and also to take the same along with the L.T.I. found in the sale deed dated 28.5.1985 in a sealed cover to be examined by the Finger Print Expert of Forensic Science Laboratory, Chennai and the said petition was allowed by the trial Court by an order dated 5.10.2001 and the said order is being questioned in this revision petition.

(2.) The only contention that has been advanced on behalf of the petitioner is that an Advocate Commissioner cannot be appointed for the purposes of taking the L.T.I. of the first respondent and also the L.T.I. available in the sale deed dated 28.5.1995. But on the other hand, the concerned person from the Forensic Science Department can come to the Court and take photograph of the L.T.I. of the first defendant and also to take the photograph of the L.I.T. found in the sale deed dated 28.5.1995.

(3.) The trial Court appointed an Advocate Commissioner to take the thumb impression of the first defendant and also to take the disputed thumb impression in the document in a sealed cover to be handed over to the Forensic Science Laboratory, Chennai and get Expert's report after comparison.