DALI RAJAMMA Vs. DALI SRINIVASA REDDY

JUDGEMENT

(1.) Heard Smt.S.A.V.Ratnam, learned counsel for the petitioners, appearing through virtual mode.

(2.) Since all these petitions are inter-related, this Court deems it appropriate to hear these matters together and dispose of the same by way of this Common Order.

(3.) The petitioners/plaintiffs filed O.S.No.1580 of 2016 on the file of the Court of the learned II Additional Civil Judge (Senior Division), Visakhapatnam, for partition of the suit schedule properties. At the stage of arguments, the petitioners/plaintiffs filed I.A.No.558 of 2024, seeking to send Ex.B1 Unregistered Will, dtd. 2/7/2014 to expert for comparison of signatures thereon with the contemporaneous signatures of Dalli Appala Reddy available with Andhra Bank, Pithapuram Colony Branch, Viskhapatanam, as the alleged Will was said to be fabricated by forging the signatures of Dalli Appala Reddy. They also filed I.A.No.557 of 2024 seeking to summon the Officer, Employees Provident Fund Authority, Visakhapatnam and I.A.No.556 of 2024 to reopen the matter for filing applications.