K. VASANTHA Vs. VEERALAKSHMI AND OTHERS

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dated 14.03.2017 in I.A.No.113 of 2017 in O.S.No.124 of 2009 on the file of the Additional Sub Court at Puducherry.

(2.) The learned counsel for the revision petitioner would submit that the first respondent has filed an I.A. No.113 of 2017 under Order 26, Rule 10-B r/w section 151 of the Code of Civil Procedure, for appointment of Advocate Commissioner to compare the disputed signature in Exhibit A3 along with the admitted signature of the petitioner in Exhibit A2. Without considering the case of the petitioner, the Court below has allowed the said application. Therefore, the present Revision Petition has been filed by the petitioner.

(3.) According to the learned counsel for the petitioner, the first respondent has filed the suit in O.S. No.124 of 2009 before the learned Additional Sub Judge, Puducherry for declaration to declare the documents, power of attorney executed by the petitioner as null and void and subsequent sale deed executed by the petitioner in favour of the second respondent.