RETNA PANDIAN AND ORS. Vs. SUBRAMONIAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 23.04.2012 passed in I.A.No. 59 of 2012 in O.S.No. 168 of 2006 by the learned First Additional Subordinate Judge, Nagercoil. Heard both sides.

(2.) A recapitulation and re'sume' of facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus:

(3.) ACCORDING to the learned Counsel for the revision petitioners, if the expert analyses the disputed left thumb impression(s), with that of the admitted left thumb impressions of the respondent/plaintiff, then the truth will come out.