NARAHARI ANJI REDDY Vs. GANTA RAMA RAO

JUDGEMENT

(1.) This revision under Article 227 of the Constitution of India is filed against the order, dtd. 31/8/2023, dismissing I.A.No.907 of 2022 in O.S.No.354 of 2020 on the file of the Court of the Principal Junior Civil Judge, Ongole, filed by the petitioner/defendant under Sec. 45 of the Indian Evidence Act, 1872, to send the suit promissory note, dtd. 1/2/2018, to the handwriting expert for examination of the signatures belonging to the petitioner along with the admitted signatures and signatures obtained before this Court for opinion.

(2.) Heard the learned counsel for the parties.

(3.) The facts, briefly stated, are as follows: