ALAMELU Vs. RAJAMANICKAM AMMAL

JUDGEMENT

(1.) These Civil Revision Petitions have been filed by the petitioner against the order passed in I.A.Nos.82 and 88 of 2018 in O.S.No.102 of 2004 on the file of the III Additional District Judge, Salem, dated 15.02.2018.

(2.) After completion of pleadings and before commencement of trial, the petitioner had filed two applications. The Application in I.A.No.46 of 2016 to send the Will dated 16.09.1998 to the Forensic Department, Chennai along with the Thumb impression of Venkataraja Konar for comparison and expert opinion and an application in I.A.No.45 of 2016 to send for the documents from the Office of Sub Registrar, Valapady for the purpose of comparison. These applications were dismissed by the Trial Court. Aggrieved against the order passed by the trial Court, the revision petitioners filed CRP.Nos.1759 and 1760 of 2016 before this Court.

(3.) While, disposing of CRP.Nos.1759 and 1760 of 2016, this Court has observed that the applications filed by petitioners were too pre-mature and they should await the cross-examination of the witnesses on their side, including the attesting witnesses to the Will.