ATCHI RAMANAIAH Vs. M. RAVINDRANATH REDDY

JUDGEMENT

(1.) The present Civil Revision Petition is filed against the Order dtd. 28/2/2022 passed in I.A. No. 82 of 2020 in O.S. No. 203 of 2014 on the file of the Court of VII Additional District Judge, Gudur.

(2.) Heard Mr. K.A. Narasimham, learned counsel for the petitioner and Mr. C. Subodh, learned counsel for the respondent.

(3.) The petitioner is the defendant in the above referred suit, which was filed by the respondent herein for recovery of amounts on the strength of promissory notes stated to have been executed in his favour by the petitioner. The petitioner/defendant filed written statement inter alia denying the execution of promissory notes and that his signatures were forged. The petitioner filed I.A. No. 82 of 2020 under Sec. 45 of the Indian Evidence Act to send Exs.A.1 to A.10 suit documents i.e., promissory notes etc., along with Vakalat, Written Statement and the signatures of the petitioner, obtained in the open Court to a handwriting expert for comparison of the signatures. The said application was resisted by the respondent/plaintiff and the same was dismissed by an Order dtd. 28/2/2022, against which the present Revision Petition is filed.