AI Structured Summary
Not yet generated for this judgment
Judgment
R. Jayasimha Babu, J.—Petitioners are aggrieved by the order of the trial Court, declining to permit the proposed Advocate Commissioner to take and deliver a suit document to the Finger Print Bureau for examining and reporting on the disputed thumb impression on the document.
The trial Court has held that the document cannot be taken out of court. The request by the petitioners was to send the document to the Finger Print Bureau, which is a department of the Government. The petitioners may be directed to file a photostat copy of the disputed document, which may be retained in the record and thereafter the original document can be sent to the Finger Print Bureau under their safe custody either through an official of that department or through an official of the Court. If there is any difficulty in following that mode, the delivery of the document can be effected through an Advocate Commissioner.
Civil Revision Petition is therefore allowed. The trial Court is directed to carry out the terms of this order. No costs. C.M.P.No.18376 of 1997 is dismissed.