PERUMALLAPALLI SUBHASEKHAR Vs. NAMBURI MUKHERJI VICTOR

JUDGEMENT

(1.) C.R.P No.601 of 2023 is filed under Article 227 of Constitution of India against the order, dtd. 18/10/2022, allowing the petition in I.A.No.245 of 2022 in O.S.No.4 of 2015 on the file of the Court of VI Additional District and Sessions Judge, Krishna at Machilipatnam, filed under Sec. 45 of Indian Evidence Act, seeking to send the disputed signatures of the petitioner/defendant on the alleged contract of sale, dt.26/3/2013, to the government handwriting expert for comparison of his admitted signatures available on record.

(2.) C.R.P No.602 of 2023 is filed under Article 227 of Constitution of India against the order, dtd. 18/10/2022, allowing the petition in I.A.No.269 of 2022 in O.S.No.4 of 2015 on the file of the same Court, filed under Sec. 151 of Code of Civil Procedure, seeking to order to send for the documents having signatures of the petitioner, i.e. in Pension Payment Order book from the Sub-treasury Officer, Sub-treasury Office; specimen signatures of the petitioner from the State Bank of India, Main Branch, Machilipatnam, vide A/c.No.10021533837; documents having specimen signatures of the petitioner from the Indian Overseas Bank, Machlilipatnam, vide A/c.No.005501000028178; and Thumb Impression Register containing signature of the petitioner in respect of the Will dt.11/12/2018, bearing Doc.No.404/2018 from the Sub-registrar Office, Machilipatnam, to a government handwriting expert for comparison of admitted signatures of the petitioner with the disputed signatures on the suit contract of sale, dt.26/3/2013.

(3.) The revision petitioner is the respondent/plaintiff. The respondent herein is the petitioner/defendant.