SELVARAJ Vs. KOLANDAYEE

JUDGEMENT

(1.) The Petitioner/Plaintiff has focused the instant Civil Revision Petition as against the order dated 10.07.2009 in I.A.No.566 of 2009 in O.S.No.87 of 2008 passed by the Learned District Munsif, Tiruchengode.

(2.) The Learned District Munsif, Tiruchengode while passing the impugned order dated 10.07.2009 in I.A.No.566 of 2009 in O.S.No.87 of 2008 has inter alia observed that 'even though the application filed by the Respondent/Defendant is a belated one, yet the suit enquiry will have to be proceeded in a proper manner keeping in tune with the contentions raised in the Written Statement, from the beginning, this Court accepts the plea of the Respondent/Defendant and resultantly, allowed the application by ordering the signature, finger print and the contents of Ex.A1, age of the ink, etc., to be compared with that of admitted signature and the finger print and to submit his report.

(3.) The Learned Counsel for the Petitioner/Plaintiff submits that the order of the trial Court passed in I.A.No.566 of 2009 in O.S.No.87 of 2008 dated 10.07.2009 is against law and all probabilities of the case.