D THANGAVEL Vs. M ELUMALAI

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the order passed by the learned Additional District Munsif, Cheyyar in I.A.No.821 of 2010 in O.S.No.300 of 2008 in and by which the learned Judge has dismissed the application filed by the revision petitioner seeking to have the signature of the respondent found in the suit promissory note compared his signatures. Though the petition did not provide details of the documents based upon which the comparison was sought for, now in the affidavit filed in support of the said petition, the revision petitioner has stated that he requires the signature of the revision petitioner to be compared with the signatures found in the documents filed by the respondent into Court.

(2.) The suit is based on the promissory note and the signature has been disputed by the respondent/defendant. It is for this reason that the petition has been filed by the revision petitioner.

(3.) The respondent herein had resisted this petition inter alia contending that this petition should have taken when the respondent has filed its written statement and the said application was belated.