MUTHUKUMAR Vs. SHANMUGHAM

JUDGEMENT

(1.) THE Petitioner/Defendant has projected the instant Civil Revision Petition as against the order dated 03.07.2009 in I.A.No.142 of 2009 in O.S.No.117 of 2008 passed by the Learned Subordinate Judge, Tiruchengode.

(2.) THE Learned Subordinate Judge, Tiruchengode, while dismissing I.A.No.142 of 2009 in O.S.No.117 of 2008 on 03.07.2009, has, among other things, held that 'Moreover, in the written statement filed by the defendant, the signature of the defendant has been admitted and only thing averred is that plaintiff has concocted the document by using the papers containing signatures of defendant. So when the signature is admitted, this petition to appoint Commissioner to take the document to the expert for his opinion does not arise'.

(3.) THE principal plea taken by the Petitioner/Defendant is that the signature seen in the sale agreement does not belong to him and also that the attestors and scribe mentioned in the agreement are not known to him.