K. SRIRAMULU Vs. M/S. SUNDER STEELS LIMITED

JUDGEMENT

(1.) This revision petition is filed against the order dtd. 3/9/2012 in I.A.No.866 of 2012 in O.S.No.977 of 2006 on the file of I Additional District Judge, Ranga Reddy District.

(2.) Petitioner in I.A.No.866 of 2012 is defendant No.6 in the suit. The said petition is filed under Sec. 45 of the Indian Evidence Act r/w. Sec. 151 CPC. Respondent Nos.7 and 16 are shown as proforma parties in the said I.A.

(3.) It is the contention of the revision petitioner/defendant No.6 that the suit was filed by plaintiffs 1 to 6 based on the forged sale deeds, which is apparent even to the naked eye and there is every necessity to send the impugned sale deeds to the handwriting expert for opinion.