D. SANTHAMANI Vs. S. VIJAYANANDAN

JUDGEMENT

(1.) These Civil Revision Petitions have been filed, against the fair and decreetal orders, made in I.A.Nos.6, 7 and 8 of 2021 in O.S.No.456 of 2018, dtd. 6/9/2021, on the file of the II Additional District Court, Tiruppur.

(2.) The facts of the case, in a nutshell, are that the respondent herein is the plaintiff and the petitioners are the defendants in the suit in O.S.No.456 of 2018. The above suit has been filed against the petitioners/defendants, to recover the suit claim of Rs.22,80,000.00 along with interest @ 12% per annum from 26/9/2017 from the date of the suit till the date of realisation and for costs. Pending suit, the petitioners herein have filed the Interlocutory applications in I.A.Nos.6, 7 and 8 of 2021 before the trial Court, seeking to summon "the Sub-Registrar, Sub Registrar office, Nallur" to cause production the original of document No.1691/2015 and to appoint a scientific expert and also an Advocate Commissioner to take possession of original Pro-Note dtd. 25/5/2017 (Ex.A1) along with the admitted documents and to deliver the same to the Forensic Department, State of Tamil Nadu and to secure a report with respect to alleged LTI (Left Thumb Impression) of the husband of the 1st defendant viz., (late) Duraisamy found in Ex.A1 and also to summon "Union Bank of India, Tiruppur Branch, Tiruppur" to cause production the original of document No.1691/2015. The trial Court after hearing both parties, dismissed the applications by a common order, dtd. 6/9/2021, against which these Civil Revision Petitions have been filed.

(3.) This Court heard the learned counsel for the petitioners and the respondent and also carefully perused the materials placed on record.