KRISHNAN Vs. ANGAMMAL

JUDGEMENT

(1.) THIS civil revision petition has been filed against the fair and decretal order, dated 9.10.2009, made in I.A.No.1061 of 2009, in O.S.No.1347 of 2004, on the file of the Principal District Munsif Court, Kallakurichi.

(2.) THE main contention of the learned counsel for the petitioner is that the Principal District Munsif Court, Kallakurichi, had passed the order, on 9.10.2009, after the trial in the suit, in O.S.No.1347 of 2004, had been closed. THE learned counsel had also submitted that the first respondent had admitted that she had no means to lend Rs.80,000/- and the said admission should have been sufficient to dismiss the suit. However, the trial Court had passed the fair and decretal order, on 9.10.2009, having referred to the expert opinion relating to the thumb impression and after comparing the thumb impressions obtained from the defendant, who is the petitioner herein.