CHALAMALASETTY GANDHI Vs. BADIGA SUBRAHMANYAM

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioners against the Order and decree, dtd. 7/12/2013 passed in I.A.No.340 of 2017 in O.S.No.197 of 2013 on the file of the Court of Additional Senior Civil Judge, Machilipatnam (for short "the trial Court").

(2.) Heard Mr. Narasimha Rao Gudiseva, learned counsel appearing for the petitioner and perused the material available on record.

(3.) The petitioner herein is the plaintiff and the respondent herein is the defendant in the O.S No.197 of 2013. The said I.A.No.340 of 2017 was filed by the respondent/defendant to send the promissory note (Ex.A1) to handwriting Expert to decide the age of the signature of the respondent/defendant including the age of the ink are the same and further to decide the age of the ink in the rest of body including the age of the writings filled in the columns of Ex.A1-Promissory note. After careful examination of the evidence on record and on considering the submissions, the trial Court allowed the said application. Aggrieved by the same, the present civil revision petition is filed.