P. PADMANABHAIAH Vs. G. SRINIVASA RAO

JUDGEMENT

(1.) This is a civil revision petition under Art. 227 of the Constitution of India by the respondent-plaintiff assailing the order dated 25.02.2016 of the learned Additional Senior Civil Judge, Kurnool, passed in IA.No.1174 of 2015 in OS.No.324 of 2010 filed by the petitioner-defendant under Sec. 45 of the Indian Evidence Act, 1872, requesting to send the vakalat and written statement containing his signatures along with the promissory note, exhibit A1, with endorsement thereon, exhibit A2, to a handwriting expert for comparison of the signatures of the defendant on vakalat and written statement on one hand with the signatures said to be of him on exhibits A1 and A2 and furnishing a report with opinion as to the genuineness or otherwise of the disputed signatures on exhibits A1 and A2.

(2.) I have heard the submissions of Sri K. Rathanga Pani Reddy, learned counsel appearing for the revision petitioner-plaintiff. Though the respondent-defendant is served with notice, none appears. I have perused the material record.

(3.) The facts as borne out by record and as per the submissions made before this Court, in brief, are as follows: