MOHAMMED SULTAN Vs. NAWAZUNNISA

JUDGEMENT

(1.) This revision is directed against the judgment passed by the Principal Subordinate Judge, Ranga Reddy District at Saroor Nagar, Hyderabad in Small Cause Suit No. 7 of 1995 dated 08-8-1996 whereby the suit for recovery of Rs. 5,000/- with simple interest at the rate of 6% per annum has been decreed against the petitioner-defendant.

(2.) The respondent-plaintiff filed a suit for recovery of Rs. 5,000/- on the basis of the receipt Ex.A-1 dated 05-09-1990. The petitioner-defendant has specifically denied to have executed the receipt Ex.A.-1 and has pleaded that it is a forged document.

(3.) The trial Court observing that the petitioner-defendant did not examine the hand writing expert in an attempt to prove that the receipt Ex.A-1 is a forged document, compared the admitted signatures of the petitioner-defendant on his Vakalat with the disputed signature on the document Ex.A-1 and reached the conclusion that the signature of the person on Ex.A-1 is similar to the signature of the petitioner-defendant in his Vakalat and concluded that the petitioner-defendant has executed the document Ex.A-1 in favour of the respondent-plaintiff and decreed the suit as prayed for.