PALLE CHAKRAPANI Vs. M. PRATHAP REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner under Art. 227 of the Constitution of India challenging the order, dated 24-11-2015 passed in I.A. No.324 of 2015 in O.S. No.1532 of 2014 by the IX Addl. Senior Civil Judge, L.B. Nagar, Ranga Reddy District.

(2.) Petitioner herein is the defendant, whereas the respondent herein is the plaintiff in O.S. No.1532 of 2014, which was filed for recovery of money on the foot of a promissory note.

(3.) Pending suit, the petitioner herein filed the above interlocutory application under Sec. 45 of the Indian Evidence Act, 1872 (for short 'the Act') to refer Ex.A1-promissory note, dated 17-09-2011, to handwriting expert, Telangana State Forensic Science Laboratory, for comparison of his admitted handwriting with disputed signature on Ex.P1 and to ascertain whether the word 'Laksha' and number '1' is inserted with different ink on it. The said application was dismissed. Hence, this revision.