N. RAVINDRAN Vs. V. RAMACHANDRAN

JUDGEMENT

(1.) THIS Civil Revision filed under Article 227 of the Constitution challenges the dismissal of an application filed by the defendant in a suit for recovery of possession, for the issue of a subpoena to the Director of Forensic Sciences to compare the handwriting and signatures in the disputed and admitted documents namely Exhibits B22 to B26 with Exhibits B2 to B21.

(2.) I have heard Mr.AR.L. Sundaresan, learned Senior Counsel for the Petitioner and Mr.N.R. Chandran, learned Senior Counsel for the Respondent.

(3.) THEREAFTER , the respondent filed a suit in O.S. No. 300 of 2006 on the file of the XVI Assistant Judge, City Civil Court, Chennai for recovery of possession. During the pendency of the said suit, the petitioner herein filed a suit in C.S. No. 264 of 2007 on the Original Side of this Court for specific performance of the agreement of sale. The plaint in the said suit C.S. No. 264 of 2007 was rejected by me under Order VII Rule 11 C.P.C., on the ground that the suit was barred by law.