GOPU SESHUVANI Vs. PUTABOYINA SURYAPRAKASA RAO

JUDGEMENT

(1.) Aggrieved by the dismissal of an application for sending the suit promissory note and memorandum of deposit of title deed to the Department of Forensic Science, the defendant in a suit for recovery of money has come up with the above revision.

(2.) Heard Mr. K. Satyanarayana Murthy, learned counsel for the petitioner.

(3.) Admittedly, the petitioner's earlier application to send these very documents to a private Handwriting Expert was allowed. The Handwriting Expert filed an opinion, which was not in favour of the petitioner. Therefore, the petitioner took out a second application to send the documents to the Government Handwriting Expert. It was rightly rejected by the trial Court.