R RAMAKRISHNAM RAJU Vs. K RAMAKRISHNAM RAJU

JUDGEMENT

(1.) The Revision Petitioner is defendant in O.S.Nos. 7/92 and 6/92 on the file of Subordinate Judge, Bhimavaram. He filed I.A.Nos. 504/96 and 505/96 for a similar relief and they have been dismissed on similar grounds. As common questions of law and fact are involved in both these revision petitions, they are being disposed of by a common order.

(2.) The facts in C.R.P.No. 2357 of 1997 are that the revision petitioner is said to have borrowed a sum of Rs.65,000/- from the respondent and executed the suit pronote dated 30-12-1988. He is resisting the above suit on various grounds one of them being that the pronote is materially altered inasmuch as the date 30-12-1985 is altered to 30-12-1988 underneath the signature on the revenue stamps therein and hence he sought for sending the suit pronote to the handwriting expert for his opinion.

(3.) The facts in C.R.P.No. 2382 of 1997 are that the Revision Petitioner is said to have borrowed a sum of Rs.50,000/- from the respondent herein and executed a pronote on 30-12-1988. A written statement is filed by him resisting the suit on various grounds. One of the grounds is that there is a material alteration therein, namely, that the date 13-12-1985 underneath the revenue stamps is altered to 13-12-1988 and hence it is void under law. He, therefore, sought for the pronote being sent to the handwriting expert for his opinion.