K. SHANTHI Vs. N. RAVICHANDRAN

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 19.03.2012 made in I.A.No.1541 of 2011 in O.S.No.302 of 2007 on the file of the Principal Sub Court, Tiruppur.

(2.) The petitioner is the defendant and respondent is the plaintiff in O.S.No.302 of 2007 on the file of the Principal Sub Court, Tiruppur. The respondent filed said suit for recovery of money. According to the respondent, the petitioner borrowed money from the respondent and did not repay the same and hence, he filed the suit. The petitioner filed written statement and denied the borrowing. The trial commenced and respondent marked documents to substantiate his case. The petitioner disputed her signature in Exs.P1, P6 and P7, which were marked by the respondent. The petitioner filed two applications in I.A.No.1541 of 2011 to send the signature found in the cheques for comparison, with the admitted signature of the petitioner, by handwriting expert to ascertain the age of the ink, the period from which the said cheques were executed and I.A.No.1542 of 2011 to send for the records containing the specimen signature of the petitioner relating to Bank account No.CC39 at Tiruppur Branch of Punjab and Sind Bank.

(3.) According to the petitioner, Exs.P1, P6 and P7 are not executed by her, her manager has forged her signature and respondent is taking advantage of the same. The said exhibits were written by different persons in different periods and different inks.