Madras High Court
Padam J Challani vs Tmt.J.Amara Bai (Died) on 11 September, 2025
A. Nos. 2941 and 3646 of 2025
in T.O.S. No. 27 of 2020
and T.O.S. No. 27 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.09.2025
CORAM
THE HONOURABLE Dr. JUSTICE R.N.MANJULA
A. Nos. 2941 and 3646 of 2025
in T.O.S. No. 27 of 2020
and T.O.S. No. 27 of 2020
Padam J Challani ...Applicant in A. Nos. 2941 & 3646 of 2025
Vs.
Tmt.J.Amara Bai (died)
1.R.J.Anandmul
2.R.J.Jayanthilal
3.Indirabai Singhvi ... Respondents in A. Nos. 2941 & 3646 of 2025
Common Prayer : These applications have been filed under Order XIV
Rule 8 of the Original Side Rules read with Order XVI Rule 1 of Code of
Civil Procedure, praying to grant leave to the 1st applicant / 1st defendant
to produce the forensic report dated 30.09.2020 of Truth Labs Forensic
Services and mark the said document in evidence and to issue sub-poena
summons to examine Prof.K.Ramakrishnan, Director (Emeritus),
Documents Division Truth Labs, Chenai at Truth Labs, Flat No.19, Dev
Apartments, No.15, 1st Main Road, Opp. Hotel Sangeetha, Kasturba
Nagar, Adyar, Chennai-600020 to adduce evidence before this Court
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A. Nos. 2941 and 3646 of 2025
in T.O.S. No. 27 of 2020
and T.O.S. No. 27 of 2020
pertaining to the forged signature of Late Amara Bai.
For applicant : Mr.Sashidhar Sivakumar
For Respondents : Mr.Ralph V.Manohar (R1)
-----
Applications have been filed by the 1st defendant seeking leave to
the 1st applicant / 1st defendant to produce the forensic report dated
30.09.2020 of Truth Labs Forensic Services and mark the said document
in evidence and also to issue sub-poena summons to examine
Prof. K.Ramakrishnan, Director (Emeritus), Documents Division Truth
Labs, Chenai at Truth Labs, Flat No.19, Dev Apartments, No.15, 1st Main
Road, Opp. Hotel Sangeetha, Kasturba Nagar, Adyar, Chennai-600020 to
adduce evidence pertaining to the forged signature of Late Amara Bai.
2. As the applicant had obtained a forensic report from a private
agency based on a photo copy, neither the forensic report can be received
nor the expert can be summoned to depose evidence. However, the
applicant is at liberty to amend this prayer to get the original document,
after producing the original document and get it examined by getting
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A. Nos. 2941 and 3646 of 2025
in T.O.S. No. 27 of 2020
and T.O.S. No. 27 of 2020
leave of this Court by Hand Writing Expert of the Government Forensic
Laboratory.
3.With the liberty given above, these applications are closed as
unnecessary. No costs.
4.List the matter after a week.
11.09.2025
Maya
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A. Nos. 2941 and 3646 of 2025
in T.O.S. No. 27 of 2020
and T.O.S. No. 27 of 2020
Dr.R.N.MANJULA, J.
Maya A. Nos. 2941 and 3646 of 2025 in T.O.S. No. 27 of 2020 and T.O.S. No. 27 of 2020 Dated : 11.09.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/09/2025 04:36:04 pm )