LAWS(MAD)-2016-11-223

T. ELANGOVAN Vs. S. PONNAMBALAM

Decided On November 03, 2016
T. Elangovan Appellant
V/S
S. PONNAMBALAM Respondents

JUDGEMENT

(1.) This revision has been filed seeking for a direction to set aside the fair and decretal order passed in I.A.No.4 of 2014 in O.S.No. 1159 of 2012, dated 22.12.2014, on the file of VI Addl.Sub- Judge(Trainee District Judge), Madurai.

(2.) According to the Petitioner, the respondent herein has filed an application in I.A.No.4 of 2014 in O.S.No.1159 of 2012 under Order 11, Rule 14 and Sec. 151 of Civil Procedure Code seeking for a direction to the petitioner to produce documents maintained by him containing his admitted signature in his official or normal course for the period contemporaneous to 13.5.2005 and to disclose any other document in his custody.

(3.) According to the Petitioner, the Petitioner herein objected the ownership of the respondent/Plaintiff in the suit property. The Petitioner/first defendant never executed any document as alleged by the respondent/Plaintiff in the affidavit filed in support of his petition. The document, dated 13.5.2005 is a forged one and it is for the Petitioner to prove that the respondent has manipulated the stamp-papers and corrected the alleged undertaking. Therefore it has to be dismissed at the threshold. The court below has considered the application and passed a detailed order by stating that the Petitioner herein questioning the authenticity of the alleged document, dated 13.5.2005 which is executed in the stamp paper of the year 2012. The specific contention of the Petitioner/first defendant is that the said document is a forged document. Therefore the respondent/Plaintiff filed an application to direct the revision petitioner to produce the required contemporaneous document to the Court, so as to compare the signatures found in his undertaking affidavit. Unless the document has been produced by the revision petitioner, the respondent/plaintiff cannot establish the said document as not forged and the same is genuine. Further the learned counsel for the Petitioner would submit that it is for the respondent/Plaintiff to establish before the Court that the said document is a genuine one. Therefore he cannot compel the revision petitioner/first defendant to produce the document for comparison of the said signatures. The trial Court without properly appreciated the case,erroneously allowed the said application. Therefore the revision Petitioner has come forward with the present Civil Revision Petition for the relief stated supra.