(1.) As both the revision petitions are arising out of suit in OS No.101 of 2016, they are being disposed of by this common order.
(2.) The present revision petition is filed aggrieved by order dtd. 20/12/2024, passed in IA No.791/2024 in OS No.101/2016 on the file of Civil Judge (Senior Division), Markapur. The petitioner is defendant in the suit. The respondent/plaintiff filed a suit for recovery of amount of Rs.9,47,375.00, based on promissory note dtd. 9/1/2014, alleged to have been executed by the petitioner/defendant.
(3.) It is the case of the petitioner that, the respondent filed the suit by forging the signature of the petitioner in the suit promissory note dtd. 9/1/2014. He specifically pleaded in the written statement stating that, the signature on the suit pro-note does not belong to him. It is further stated that, he filed an application vide IA No.153 of 2021, seeking to send the suit pronote along with his admitted signatures to the handwriting expert, in which a counter affidavit filed by the respondent he has no objection to send the same with contemporary signatures for examination of handwriting expert. The said application was allowed and the suit pro-note along with the admitted signatures of the petitioners on Ex.C2 original RC No.107/2012-B, dtd. 17/1/2014, were sent to the experts opinion, but the handwriting expert APFSL Mangalagiri, returned the document by letter dtd. 23/9/2024, with a request to send the same with some more extensive admitted standard signatures of the petitioner around the contemporary period 2014 for the purpose of comparison. In view of the same, the petitioner filed the present application seeking to cause production of the documents of PSCC, Poll Center and Vidhyut Bhavan, Sangadigunta Muta Welfare Society, Registration No.171/2016 dtd. 19/5/2016, in which the signatures of the petitioner are available in the Sub-Registrar Office, Guntur, and send the same along with the suit pro-note to handwriting expert for comparison.