DARA SRINIVASA RAO Vs. NALLAMILLI VENKATA REDDY

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order, dated 18.11.2019, passed in I.A.No.1227 of 2019 in O.S.No.97 of 2015, on the file of the Court of Senior Civil Judge, Ramachandrapuram.

(2.) Heard Sri S. Yogesh, learned counsel for the petitioner and Sri T. Rajasekhar Rao, learned counsel for the respondent.

(3.) The facts of the case are that a suit in O.S.No.97 of 2015 was filed by the respondent herein against the petitioner for recovery of money based on a promissory note. The petitioner filed his written statement in the suit and contended that the promissory note alleged to be executed by him is forged and fabricated. The petitioner filed an application in I.A.No.1227 of 2019 in O.S.No.97 of 2015 to send the suit promissory note to the Central Forensic Science Laboratory, Hyderabad for comparison of signature along with admitted signatures of the petitioner over Vakalat and Written statement.