RASIPURAM BENEFIT FUND LIMITED Vs. G PADMAVATHI

JUDGEMENT

(1.) This Civil Revision Petition is filed as against the order dated 21.11.2011 passed in I.A. No. 523 of 2011 in O.S. No. 49 of 2011 on the file of the Principal District Court, Namakkal. The above said Suit was filed by the Petitioner herein with the following prayer:

(2.) In the said Suit, the Petitioner had filed I.A. No. 523 of 2011 seeking to send certain receipts for expert opinion. The Trial Court, by order dated 21.11.2011, has allowed the said Interlocutory Application.

(3.) The grievance of the Petitioner with regard to the above said order passed by the Trial Court is that as per the said order, the documents which the Petitioner wants to send for expert opinion, have been directed to be sent to the Government Expert Organisation, but, as per the Affidavit filed in support of the Interlocutory Application, the Petitioner had sought a prayer to send those documents to one T.V. Jayadevi, Handwriting Expert, Forensic Lab, Rajaji Nagar, Bangalore-10.