E. NAGARAJAN AND ANR. Vs. A. ANANDHAN
LAWS(MAD)-2018-1-1003
HIGH COURT OF MADRAS
Decided on January 08,2018

E. Nagarajan And Anr. Appellant
VERSUS
A. Anandhan Respondents




JUDGEMENT

D.KRISHNAKUMAR,J. - (1.)Heard Ms.S.Rajeni Ramadass, learned counsel for the petitioners and Mr.N.Rajan, learned counsel appearing for the respondent.
(2.)The petitioners have approached this Court, seeking the following relief,
"To set aside the Fair and Decreetal order dated 26.07.2017 passed by the Hon'ble IV Additional District Judge, Thiruvallur @ Ponneri in I.A.No.74/16 in O.S.No.115/11"

(3.)The case of the petitioners is as follows:-
The respondent filed a suit in O.S.No.115 of 2011 for a specific performance against the petitioners herein. The aforesaid suit was posted for trial and the plaintiff side evidence was examined. At that time, the petitioners have filed the interlocutory application under Order 26, Rule 10(A) of CPC, to appoint an Advocate Commissioner to carry out the process of reference of the Agreement for sale dated 16.10.2008 to the Hand Writing Expert and submit the report of the same. At this stage, the Court below has erroneously dismissed the above said application. Therefore, the petitioners have filed the present Civil Revision Petition, before this Court.



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