(1.) This Civil Revision Petition, under Art. 227 of the Constitution of India, is preferred against the dismissal order, dated 25.04.2016, in Interlocutory Application No.149 of 2016, in Original Suit No.162 of 2006, on the file of the Court of Junior Civil Judge, Salur, Vizianagaram District (for short, 'the trial Court') .
(2.) The respondent is the plaintiff and the revision petitioners are the defendants in O.S. No.162 of 2006. The revision petitioners have filed a petition I.A. No.149 of 2016 for reopening of the suit and for sending the documents to the Expert for determination of the age of ink.
(3.) The brief facts leading to filing of this revision petition are that the respondent - Sanyasamma filed a suit O.S.No.162 of 2006 against the revision petitioners herein, for possession of the suit schedule properties. To prove her contention, she filed Ex.A-1 unregistered adoption deed and Ex.A-2 will deed before the trial Court. The revision petitioners have taken a plea that the documents Exs.A-1 and A-2 filed by respondent are fabricated documents. Therefore, the revision petitioners have filed I.A. No.126 of 2010 for sending the documents to the expert for comparison of signatures with regard to determination of age of ink. The said petition was allowed by the trial Court on 13.07.2000 and the documents were sent to the expert for comparison. The expert has given his opinion on the documents without any opinion as to the age of the ink used in the documents Exs.A-1 and A-2.