AMBAL V MANI Vs. K ARUMUGHAM

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 03.12.2007 passed by the learned Subordinate Judge, Kancheepuram in I.A.No,946 of 2007 in O.S.No.154 of 2001.) Animadverting upon the order dated 03.12.2007 passed by the learned by the learned Subordinate Judge, Kancheepuram in I.A.No,946 of 2007 in O.S.No.154 of 2001, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) WHEREAS the learned counsel for the respondent/plaintiff would vehemently oppose the contention of the petitioner/defendant to the effect that all those documents are unauthentic and unsigned documents and if such kind of documents are allowed to be filed in Civil Courts, then nobody would be safe.