A SIVAPATHAM Vs. R MADANAGOPAL

JUDGEMENT

(1.) REVISION filed against the Order dated 03.12.2008 passed by the Sub Judge, Maduranthagam, in I.A.No. 267/2008 in O.S. No. 10/2006) This revision petition is directed against the Order dated 03.12.2008 in I.A. No. 267/2008 in O.S.No. 10/2006 on the file of the learned Subordinate Judge, Maduranthagam, whereby and whereunder, the application preferred by the revision petitioner to send the promissory note for expert opinion was dismissed.

(2.) THE petitioner is the defendant in O.S.No. 10/2006 preferred by the respondent before the Subordinate Judge, Maduranthagam. THE Prayer in the suit was to direct the petitioner to pay a sum of Rs. 1, 17,966/- with interest and cost on the basis of a promissory note stated to have been executed by the revision petitioner on 07.03.2003.

(3.) WHILE the matters stood thus, the revision petitioner filed as application in I.A.No. 267/2008 for the purpose of sending the suit promissory note for expert opinion.