KUMAR AND ANOTHER Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Civil Revision Petitions are filed against the fair and decretal order dated 17.07.2014 made in I.A.No.28 of 2014 in O.S.No.136 of 2012, I.A.No.46 of 2014 in O.S.No.118 of 2012 and I.A.No.131 of 2014 in O.S.No.160 of 2012 on the file of the Additional Subordinate Court, Tindivanam.

(2.) In all the three Civil Revision Petitions, the issues and respondent are one and the same and hence, they are disposed of by this common order.

(3.) The petitioners are defendants and respondent is plaintiff in O.S. Nos.136, 118 and 160 of 2012 on the file of the Additional Subordinate Court, Tindivanam. The respondent filed the said suits for recovery of money based on the mortgage. The petitioners filed written statements on 18.03.2013, 13.03.2013 and 13.03.2013 in the three suits respectively and are contesting the suits. The trial commenced and the respondent let in evidence and marked revival letters executed by the petitioners as Exs.A7 and A8 in O.S.No.136 of 2012, Exs.A1, A8 and A9 in O.S.No.118 of 2012 and Exs.A2 to A5 in O.S.No.160 of 2012. The petitioner in C.R.P. Nos.4564 and 4565 of 2014 filed I.A. Nos.28 and 46 of 2014 and the petitioner in C.R.P.No.4566 of 2014 filed I.A.No.131 of 2014 under Order 26, Rule 10A C.P.C. for appointment of an Advocate Commissioner to send the disputed signatures of the petitioners in the revival letters marked as Exhibits to compare with their admitted signatures in the admitted documents and for getting opinion with regard to the genuineness of the signatures in the revival letters.