DINTAKURTHI NARAYANA Vs. RACHURU BHASKAR RAO

JUDGEMENT

(1.) The Civil Revision Petition, under Art. 227 of the Constitution of India, is filed by the petitioner/defendant against the order, dated 07.02.2017, passed by the Senior Civil Judge, Kavali, in I.A .No.1111 of 2016 in O.S. No.56 of 2013.

(2.) Heard both sides and perused the material available on record.

(3.) The petitioner/defendant filed I.A .No.1111 of 2016 under Sec. 45 of the Indian Evidence Act, 1872, read with Sec. 151 of the Code of Civil Procedure, 1908, to send the suit pronote, dated 01.04.2010, to the Hand Writing Expert for comparison of the signatures of the petitioner/defendant with the admitted signatures of the petitioner/defendant. The learned Senior Civil Judge, Kavali, dismissed the said I.A .No.1111 of 2016 on the ground that the petitioner has failed to produce the contemporary admitted signatures.