S. GOVINDARAJULU Vs. N. RAVI

JUDGEMENT

(1.) This Civil Revision Petition is filed against the the judgement and decree dated 15.03.2016 made in I.A. No. 696 of 2014 in O.S. No. 23 of 2014 on the file of the District Munsif Court, Tiruvarur.

(2.) The learned counsel for the petitioner would submit that the petitioner, who is the defendant in the suit in O.S. No.23/2014, filed an application under Order 26, Rule 10(A) r/w Section 45 and 47 of the Indian Evidence Act, in I.A. No. 696 of 2014, seeking to compare his signature in other court records along with the alleged sale deed dated 01.07.2007. The said application was dismissed by the court below. Against the said order, the present revision petition is filed before this Court.

(3.) According to the petitioner, the signature in the lease agreement is denied by him and no prejudice would be caused to the respondent, if the revision petition is allowed.