KAMBHAMPATI SRINIVASA RAO Vs. KAMBHAMPATI VISHNU VARDHANA RAO

JUDGEMENT

(1.) This civil revision petition is directed against the order dated 5-12-2003 passed in an unnumbered LA. of 2003 in O.S. No.334 of 1999 by the Junior Civil Judge, Gannavaram, Krishna District.

(2.) The above interlocutory application was filed by the petitioner/plaintiff under Rule 1, Section 45 of the Indian Evidence Act 1872 and Section 151 of the Civil Procedure Code, to send the document i.e., Ex A-2 to another Telugu expert.

(3.) It is contended by the petitioner/ plaintiff that earlier he has filed an application before the Court below to refer Ex.A-2 document to an expert for his opinion. Later, the expert after examination of the documents has given his opinion and that the expert in his evidence during cross-examination deposed that he is a native of Maharastra and his mother tongue is Marathi. That he cannot read and write Telugu but he stated in his evidence that while examining the case he identified all the characteristics with the help of guide books available in the market.