KATIKE BHEEM SHANKAR Vs. T.LAXMI

JUDGEMENT

(1.) The present Civil Revision Petition is filed challenging the order dtd. 26/4/2022 passed in I.A. No. 123 of 2018 in O.S. No. 116 of 2017 by the learned II Additional District and Sessions Judge (FTC), Mahabubnagar (hereinafter referred to as 'trial Court'), wherein the Court refused to send the agreement of sale dtd. 9/2/2015 containing the disputed signatures of the Petitioner herein for Expert Opinion/FSL Report under Sec. - 45 of the Indian Evidence Act, 1872 (hereinafter referred to as 'the Act, 1872') for comparison with the admitted signatures of the Petitioner herein on the Vakalat and written statement.

(2.) Heard Mr. R. Dheeraj Singh, learned counsel for the petitioner and Mr. N. Ashok Kumar, learned counsel for respondent Nos.1 and 2. It is mentioned in the cause title that respondent Nos.3 to 5 are not necessary parties to the revision.

(3.) Facts of the case