SHAIK HUSSAIN BASHA Vs. SHAIK ANWAR HUSSAIN

JUDGEMENT

(1.) This Civil Revision Petition arises out of the order dtd. 1/11/2019 passed in I.A.No.809 of 2019 in O.S.No.260 of 2018 on the file of II Additional Senior Civil Judge, Nandyal.

(2.) Heard the arguments of learned counsel for the petitioner and learned counsel for the respondent.

(3.) The revision petitioner is the defendant in the suit O.S.No.260 of 2018 filed for recovery of money. The petitioner has filed I.A.No.809 of 2019 in O.S.No.260 of 2018 under Sec. 45 of the Indian Evidence Act (for short "the Act") to send Ex.A1/promissory note to the expert for examination and opinion. The said petition was dismissed by the trial Court on the ground that in Ex.A1, the amount is mentioned both in words and figures, but there is a slight darkness in digit no.'4' in Rs.4,00,000.00, but does not show any alteration or correction, and it is written at that time with a single stroke.