C RAJENDRAN Vs. V SHANMUGAM

JUDGEMENT

(1.) This Civil Revision Petition is filed against the dismissal order dated 20.11.2017 passed by the learned Additional District Judge, Hosur made in I.A.No.218 of 2017 in O.S.No.78 of 2016.

(2.) The learned counsel for the petitioner would submit that the respondent herein has filed Suit in O.S.No.78 of 2016 before the Principal District Court, Krishnagiri. Subsequently, the revision petition has filed an application in I.A. No.218 of 2017 in the aforesaid suit for sending the disputed promissory note dated 07.11.2013 to be compared with the admitted certified copies of the official registers under Section 45 of the Indian Evidence Act read with Order 26 Rule 10 of the Code of Civil Procedure. The aforesaid application was dismissed by the Court below. Therefore, the petitioner has filed the present Civil Revision Petition before this Court.

(3.) The learned counsel for the petitioner would submit that the respondent has filed the aforesaid suit for recovery of money for a sum of Rs.10,00,000/- from the petitioner. The petitioner has disputed the genuineness of signature in the pro-note as alleged by the respondent/plaintiff. Therefore, filed the present application for the aforesaid prayer. The Court below has erroneously dismissed the said application.