REGENT COMPUTRONICS PVT. LTD.

SRINIVASALU NAICKER Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

BOMBAY COTTON MANUFACTURING CO. V. MOTILAL SHIVLAL [REFERRED TO]
SANKARAREDDI V. MAHALAKSHMAMA [REFERRED TO]
ABDURAHIMAN SETTU V. MUHAMMAD KASANI [REFERRED TO]
KAZIM HUSAIN V. SHAMBOO NATH [REFERRED TO]
MT.SADIQA BEGUM V. ATA ULLAH [REFERRED TO]
RAMASEWAK SAHU V. EMPEROR [REFERRED TO]
SABOORA BIVI AMMAL VS. JULAIKA BIVI AMMAL [REFERRED TO]
MAULADAD KHAN V. ABDUL SATTAR [REFERRED TO]
VALARSHAK SETH APCAR V. STANDARD COAL CO. LTD. [REFERRED TO]
NRIPENDRA BHUSAN ROY VS. RAJA PRAMATHA BHUSAN DEB RAY [REFERRED TO]
SITALAKSHMI AMMAL VS. VENKATA SUBRAHMANIAN [REFERRED TO]
J C GALSTAUN VS. SONATAN PAL [REFERRED TO]

JUDGEMENT

(1.) This is a Civil Revision Petition which is sought to be filed against the order made by the learned Subordinate Judge of Coimbatore in I. A. 174 of 1954 in O. S. 167 of 1952.

(2.) The facts are: In O. S. 167 of 1952 the 1st defendant contended that the material document on which the suit was based has been sent privately to the Handwriting Expert and that he has given his opinion that the endorsement on the material document is a forgery and that therefore as his evidence would be unavailable to the Court unless he is subjected to cross-examination and reexamination, a commission may be issued to examine him at Nagpur. The learned Subordinate Judge rejected this application and hence this Revision Petition.

(3.) The point for consideration is whether- this order can be interfered with in revision?

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SRINIVASALU NAICKER Vs. STATE

Referred Judgements :-

JUDGEMENT

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