ANKEM KRISHNA RAO Vs. DEVAGIRI RAM KOTI REDDY

JUDGEMENT

(1.) Heard Sri Rama Chandra Rao Gurram, learned counsel for the petitioner.

(2.) The petitioner is the defendant in O.S.No.61 of 2024 on the file of VII Additional Senior Civil Judge, Vijayawada. The suit for recovery of money was filed by the plaintiff/respondent based on the promissory notes dtd. 21/9/2021 (Ex.A1) and 6/9/2023 (Ex.A2).

(3.) In the said suit, the petitioner filed I.A.No.544 of 2025 for sending the petitioner's disputed signatures on those promissory notes for comparison with admitted signatures.