P NAGARAJ Vs. K RAJAM

JUDGEMENT

(1.) INVEIGHING the order dated 14.2.2012 passed by the III Additional Subordinate Judge, Erode, in I.A.No.28 of 2011 in A.S.No.89 of 2010, this civil revision petition is focused.

(2.) A recapitulation and r'esume of germane facts absolutely necessary for the disposal of this civil revision petition would run thus:

(3.) THE point for consideration is as to whether the revision petitioners are entitled to get the purported signature of D1 in Ex.A2-the agreement to sell, examined by an handwriting expert in view of the reasons found set out in the grounds of revision.