NELSON Vs. SUNDARI

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order passed in I.A.No.779 of 2006 in O.S.NO.644 of 1977 dated 09.11.2006 on the file of the 1st Additional District Munsif Court, Kuzhithurai.

(2.) THE 9th defendant in O.S.No.644 of 1977 is the revision petitioner before this Court. He is aggrieved by the order of the trial Court dated 09.11.2006, in which the 9th defendant prays for the appointment of an Advocate Commissioner to obtain the specimen signatures of the plaintiff and to compare the said signatures along with the admitted signatures contained in Page No.12 of the plaint in O.S.No.644 of 1977, Page No.1 of the affidavit in I.A.No.418 of 2002, Docket sheet of I.A.No.302 of 2003 and Affidavit page No.2 of I.A.No.302 of 2003. The trial Judge dismissed the application and hence the above Civil Revision Petition.

(3.) THE brief facts of the case are as follows: -