T V SACHITHANANDAM Vs. T V THIRUNAVUKARASU

JUDGEMENT

(1.) THIS revision petition is filed by the revision petitioner/plaintiff as against the order passed in I.A.No.1145 of 2008 in O.S.No.114 of 2004 dated 13.10.2008 by the District Munsif, Dharapuram in dismissing the application filed under Order 26 Rule 10 CPC praying for an appointment of a Commissioner to take two Wills dated 16.7.1974 and 16.10.1991 executed by the testator for examining the same by an handwriting expert.

(2.) THE trial Court has passed orders in I.A.No.1145 of 2008 inter alia stating that the Court itself can ascertain the two signatures found from two documents and further the Honourable High Court has given direction to dispose of the main case within two months from 14.8.2008 and resultantly dismissed the application.