CHINNAPILLAI Vs. RAMANUJA PADAYACHI

JUDGEMENT

(1.) This revision is filed against the order of dismissal of the application to send the signature found in the promissory note and compare it with the signature found in the affidavit filed in the Court which was made more than two years after the execution of the promissory note.

(2.) The District Munsif, Perambalur has stated that a disputed signature is to be compared with any other signature which is contemporaneous to the date on which the disputed signature was made and a signature which is not contemporaneous, cannot be compared with.

(3.) Since, in this petition, there is a specific direction to compare the signature put by the petitioner in the affidavit filed by him in the suit, the learned District Munsif has rightly rejected this claim. There is no illegality in this order.