BALASUBRAMANIAM Vs. SOMASUNDARAM

JUDGEMENT

(1.) THE civil revision petitioner/9th defendant in the suit has filed this civil revision petition (C.R.P(PD) No. 3235 of 2008), aggrieved against the orders passed in I.A.No.229 of 2008 in O.S.No.77 of 2004 of 2004 dated 20.2.2008 by the learned District Munsif, Kangayam in dismissing the application filed under Order 6 Rules 9 and 10 of CPC and under Section 151 of CPC.

(2.) THE revision petitioner/9th defendant has filed I.A.No.229 of 2008 praying for an appointment of a Commissioner for the purpose of sending Ex P37 Will and the General Power of Attorney dated 3.3.2000 to the forensic Science Department for being examined by an expert and for submission of his report.

(3.) IN fine, this civil revision petition fails and the same is dismissed. No costs. Consequently, connected M.P.No.1 of 2008 is also dismissed.