C RAMA MURTHY Vs. S LALITHA

JUDGEMENT

(1.) .Heard.

(2.) . It is submitted by the learned Counsel for the petitioner that a suit for recovery of Rs.13,750/- on the foot of the hand note against the legal heirs i.e. wife and minor children of the deceased, S.Venkateswararao, has been filed by the petitioner. The respondents-defendants denied the execution of the hand note by the deceased. The evidence in the suit was concluded by the petitioner on 31st December, 1996. After conclusion of evidence, the petitioner has approached the Trial Court under Order 18 Rule 17-A C.P.C. to examine the brother of the deceased, S.Janardhan who is acquainted with the handwriting and signature of the deceased to prove the disputed document.

(3.) Order 18 Rule 17-A - C.P.C is to the following effect: