K ANNADURAI Vs. A NATESAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 09.03.2007 passed in I.A.No.176 of 2007 in O.S.No.178 of 2004, on the file of the Sub Court, Karur.

(2.) HEARD both sides.

(3.) THE point for consideration is as to whether the petitioner is entitled to get the impugned document viz. the suit promissory note examined by a handwriting expert?