PAMU PADMAVATI Vs. PERATI YAKUB REDDY

JUDGEMENT

(1.) THIS civil revision petition is directed against the order dated 13. 7. 2007 made in LA. No. 4 of 2005 in O. S. No. 67 of 2001 on the file of the Senior Civil Judge, mahabubabad, whereby, the trial Court refused to send the suit promissory note dated 5. 12. 2000 to an expert for comparing the signature on the promissory note with the admitted signature of the defendant, who is the petitioner herein.

(2.) THE brief facts of the case are that the respondent-plaintiff instituted O. S. No. 67 of 2001 for recovery of money on the foot of the promissory note. At a stage when the trial was in progress, the defendant i. e. , the petitioner herein, filed the present application stating that expert's opinion is required for comparison of his signature, and the trial Court, as stated above, dismissed the petition.

(3.) HEARD the learned Counsel for both the parties and perused the material placed on record.