SAMI SURESH Vs. THATHA VIJAYA LAKSHMI

JUDGEMENT

(1.) This revision petition is filed under Article 227 of the Constitution of India against the order, dtd. 6/12/2023, dismissing I.A.No.1604 of 2023 in O.S.No.236 of 2017 on the file of the Court of VIII Additional District Judge, Ongole, filed by the defendant under Sec. 45 of the Indian Evidence Act read with Sec. 151 CPC to send the three suit promissory notes, viz., Ex.A1 to A3, to a competent handwriting expert for comparison of ink and handwriting of dates, amounts in figures and signatures of the petitioner in the three suit promissory notes (Ex.A1 to A3) with the ink and handwriting of the remaining contents of the said three suit promissory notes and to give his opinion.

(2.) Heard Sri A. Sai Rohit, the learned counsel for the petitioner/ defendant and Sri Madhava Rao Nalluri, learned counsel for the respondents/plaintiffs 2 to 4. During the pendency of the suit, the 1st respondent/plaintiff died and plaintiffs 2 to 4 were impleaded as her legal representatives. The parties shall hereinafter be referred to as the plaintiff (1st plaintiff) and defendant for convenience and clarity.

(3.) The case of the defendant in support of the application, in brief, is as follows: