SIDDIREDDY PADMAVATHI Vs. DWARAMPUDI TIRAPAYYA JAGANMOHAN REDDY

JUDGEMENT

(1.) The present Civil Revision Petition has been filed against the order dtd. 19/12/2022 passed in IA No.927 of 2022 in OS No.110 of 2021 by the learned Principal Senior Civil Judge, Kakinada.

(2.) The respondent herein/plaintiff filed OS No.110 of 2021 on the file of the learned Principal Senior Civil Judge, Kakinada against the petitioner herein for recovery of money due under a promissory note. Pending the said suit, the petitioner herein/defendant filed IA No.927 of 2022, under Sec. 45 of the Indian Evidence Act and under Order XXVI Rule 10A and Sec. 151 CPC, with a prayer to send the suit promissory note dtd. 9/9/2019, said to have been executed by the petitioner herein, to India Security Press, Nasik Road, Maharashtra, to know the year of manufacturing of the stamp affixed on the promissory note.

(3.) The petitioner herein in her affidavit filed in support of the petition stated that she never executed the alleged promissory note in the year 2019 and even in the cross-examination her counsel made a suggestion that the stamp affixed on the alleged promissory note is of the year 2021, but not of the year 2019. She further stated that she had no personal acquaintance with the respondent herein in the year 2019 and that the stamp affixed on the alleged suit promissory note is not of the year 2019, therefore in order to ascertain the said fact it is essential to send the aforesaid document to the Government Printing Press, Nasik.