T SOUNDARAJAN Vs. VALIYAMMAL

JUDGEMENT

(1.) IN this Civil Revision Petition, the order passed by the learned Additional District Judge (FTC-II) Trichy dated 24.2.2011 has been challenged by the 2nd Defendant in OS.NO.15/2005 appointing an Advocate Commissioner for the purpose of getting an expert opinion by producing the disputed documents and other documents containing the admitted signature for comparison of the signature found in the disputed documents.

(2.) THE facts very briefly are:-

(3.) AFTER hearing the submissions made by the learned counsel for the parties and after going through the detailed order passed by the Trial Court, I am of the considered view that this Civil Revision Petition is devoid of merits and is liable to be dismissed.