KOMMU RAMESH Vs. NALLAMALLI BAPIREDDY

JUDGEMENT

(1.) Present Civil Revision Petition is filed challenging the Order dtd. 13/7/2023 in I.A.No.82 of 2023 in O.S.No.90 of 2019 passed by the Additional Junior Civil Judge-cum-Additional Judicial First Class Magistrate, Ramachandrapuram. The Petitioner herein is the Defendant in the Suit.

(2.) The Respondent herein filed Suit in O.S.No.90 of 2019 seeking for recovery of Suit amount of Rs.4,68,346.00 with subsequent interest. During the course of Trial, the Petitioner herein/Defendant filed I.A.No.82 of 2023 under Sec. 45 of Evidence Act, to determine the age of the ink of the signature on the alleged Suit promissory note dtd. 26/6/2016 and year of the used revenue stamp on the alleged suit promissory note of Government Hand Writing Expert, Forensic Laboratory, Red Hills, Hyderabad and to submit report.

(3.) The said application was opposed by the plaintiff. The Trial Court after considering rival contentions dismissed the I.A. Hence, the present C.R.P is filed.