RAYAPPAN Vs. AROKIA DOSS

JUDGEMENT

(1.) THIS civil revision petition is preferred against the fair and decretal orders dated 18.09.2007 made in I.A.No,2405 of 2007 in O.S.No,767 of 2004 on the file of the Court of Principal District Munsiff (Full Incharge)/IInd Additional District Munsif, Kallakurichi. Animadverting upon the order dated 18.09.2007, passed by the learned Principal District Munsiff (Full Incharge)/IInd Additional District Munsif, Kallakurichi, in I.A.No,2405 of 2007 in O.S.No,767 of 2004, this civil revision petition is focussed.

(2.) HEARD.

(3.) THE learned counsel for the revision petitioner placing reliance on the grounds of revision would develop his argument to the effect that in the said Will relied on by the defendants, the LTIs of the testator are found in all the pages knowingly or unknowingly, earlier while sending the photocopy of the LTI to the expert, the LTI found in the first page alone was taken and sent, which resulted in the expert giving such a opinion as set out supra now when the defendant sought the help of the Court to send the other decipherable LTIs of the testator found in the other pages of the Will, the lower Court unjustifiably dismissed such prayer. Hence, he prays for allowing this revision and consequently for allowing the I.A. after setting aside the impugned order of the lower.