THOTA ADUNARAYANA REDDY Vs. THOTA RAVINDRANATH REDDY

JUDGEMENT

(1.) Assailing the order, dtd. 26/9/2018, passed in I.A.No.910 of 2017 in O.S. No.48 of 2012 on the file of the learned Additional Senior Civil Judge, Ananthapuram, whereby the petition filed under Sec. 45 of the Indian Evidence Act, to send Ex.A5 disputed document to the Forensic Science Laboratory, Red Hills, Hyderabad, for examination by the Expert, to compare the admitted thumb impressions of the 2nd plaintiff with the thumb impressions on Ex.A5, was dismissed, the instant Civil Revision Petition is filed.

(2.) Heard learned counsel for the petitioners and learned counsel for the respondent.

(3.) The parties will be referred as they are arrayed in the plaint for the sake of convenience.