K. Kannan, J.@mdashThe suit for specific enforcement of agreement of sale was contested by the defendant declining an agreement. The parties
have lead the evidence in full and after the conclusion of evidence the petitioner has filed the application for examination of the document by a hand
writing expert. Learned counsel refers to me a judgment in Damara Venkata Murali Krishna Rao Vs. Gurujupalli Satvathamma, where an
application of defendant for sending the specimen signatures of the plaintiff to document expert for comparison with admitted signatures was
directed to be considered. I do not think that any law as having been made that the application could be filed at any time. It is essentially a matter
of discretion which the Court will exercise and ensure that unnecessary delays in the trial are not caused by such obstructive tactics adopted by the
parties. The suit is of the year 2007 and trial has commenced and the plaintiff was examined in chief immediately thereafter. There is simply no
justification for the plaintiff to come at this point of time for re-opening the case after both sides have concluded their evidence. The counsel refers
to me yet another judgment of the Madras High Court in Chinnappan and C.K. Dhanapal Vs. Chinnammal, I have already held that the discretion
exercised by the Court was appropriately done and there is no scope for intervention in revision. The revision petition is dismissed.