KATTA ANITHA KUMAR Vs. GORLI SRINIVASA RAO

JUDGEMENT

(1.) These revisions are filed assailing the orders dated 11.08.2010 in I.A. Nos. 388 and 389 of 2010 respectively in O.S. No. 1141 of 2004 on the file of the V Additional Senior Civil Judge, (FTC), Visakhapatnam. The revision petitioner is the defendant and the respondent is the plaintiff in the suit. The suit is filed for recovery of money of Rs. 1,08,533/- with interest.

(2.) The parties hereinafter referred to as they arrayed in the I.As.

(3.) The I.As. were filed to reopen the matter and to issue summons to (1) the Branch Manager, The Cooperative Bank Limited, Santhipuram, Visakhapatnam to produce the original opening application form and specimen signatures of the S.B. Account bearing No. 6585, and (2) the Post Master, Post Office, P & T Colony to produce the original opening application form and specimen signatures of S.B. Account bearing No. 68327 respectively to send the documents to the expert for opinion. The trial Court after enquiry dismissed the I.As holding that there are no bona fides to allow the same.