R SANJEEVI KUMAR Vs. K RENGASAMY

JUDGEMENT

(1.) This revision has been preferred against the order of the Court below in I.A.No.671 of 2000 in O.S.No.942 of 1997 dated 21-12-2000, in and by which, the Court below rejected the petitioners' application for getting the opinion of the Finger Prints Expert in relation to the disputed thumb impression contained in the 'will' marked as Ex.A1 along with the admitted thumb impression found in an other registered document executed by petitioners' grand-mother.

(2.) According to the petitioners, since the whole claim is based on the said 'will' and as the thumb impression of their grand-mother contained in the said document has been seriously disputed by the respondent, it has become incumbent upon the petitioners to seek for the comparision of the said disputed thumb impression contained in the 'will' with that of the admitted thumb impression found in the other registered document filed by them. The Court below was of the view that the petitioners failed to bring before the Court the document containing the undisputed thumb impression of the petitioners' grand-mother and in the circumstances, as in its view, the present application had been filed at the stage when the suit was ripe for trial, the whole idea of the petitioners was only to prolong the proceedings.

(3.) I am unable to accept the said reasoning of the Court below for rejecting the petitioners' application. When the whole claim of the petitioners was dependent on the 'will' which contained the disputed thumb impression of the grand-mother of the petitioners and when that very crucial thumb impression is not admitted by the respondents and when the petitioners had specifically referred to the other registered document which also contain according to them the thumb impression of their grand-mother, namely, Ex.A4 and the execution of which is not in dispute as between the parties, the Court below should have in the interest of justice, acceded to the request of the petitioners for referring the 'will' as well as Ex.A4 for scrutiny by a Finger Prints Expert to ascertain his opinion as regards the similarity or otherwise of the thumb impression contained in the 'will' as well as Ex.A