AINAMPUDI LALITHA PRASAD Vs. GONELA SUBRAMANYAM

JUDGEMENT

(1.) Heard Sri Chandra Sekhar Ilapakurti, learned counsel for revision-petitioner/respondent/defendant and Sri Venkat Challa, learned counsel for respondent/petitioner/plaintiff.

(2.) Applications in I.A.Nos.241, 242 and 243 of 2015 are filed by the respondent/petitioner/plaintiff under Sec. 45 of the Evidence Act, 1872 to obtain handwriting of revision-petitioner/ respondent/defendant and send the disputed signatures on the promissory note to the Handwriting Expert for comparison with the admitted signatures and give opinion.

(3.) The Trial Court 'Allowed' the applications on 21/4/2015, though the revision-petitioner/respondent/defendant raised objection that the signatures on photocopy cannot be compared with the signatures available on disputed documents.