R.SUBBIAN Vs. BALAJI THEATRE PVT. LTD.

JUDGEMENT

(1.) This revision petition has been filed against the fair and decretal order dated 27.02.2019 made in I.A.No.12 of 2018 in O.S.No.1238 of 2010 on the file of the V Additional District Munsif Judge, Coimbatore. C.R.P.(PD)No.3007 of 2019

(2.) The said application was filed by the 1st defendant in the suit under Order 11 Rule 12 and 14 of the Civil Procedure Code whereby a prayer has been sought for to give a direction to the respondent/ plaintiff to produce the original sale deed dated 04.05.1945 for comparing the thumb impression of one Rangammal with the thumb impression in the sale deed dated 25.06.1969.

(3.) Since the said I.A. has been dismissed on merits by the Court below, challenging the same, the present revision has been filed.