BOYAPATI SUDERSHAN RAO Vs. BOYAPATI RAMKISHORE

JUDGEMENT

(1.) I have heard Mr.M.S.Srinivasa Iyengar, learned Senior Counsel, on behalf of Mr.Kothacheruvu Ramesh Babu, learned counsel for the revision petitioner and Mr. Md.Imran Khan, learned Senior Counsel, on behalf of Mr.Khamar Kiran Kantamneni, learned counsel for respondent No.1.

(2.) This Civil Revision Petition is filed by the revision petitioner/defendant No.1 aggrieved by the order dtd. 18/6/2025 passed in I.A.No.115 of 2025 in O.S.No.1 of 2021 on the file of the learned II Additional District Judge, Nizamabad.

(3.) The revision petitioner is respondent No.1/defendant No.1 in I.A. No.115 of 2025 in O.S. No.1 of 2021. The said Interlocutory Application was filed by plaintiff No.2 (respondent No.1 herein) under Sec. 72 of the Bharatiya Sakshya Adhiniyam, 2023 (hereinafter 'the BSA'), seeking a direction to compare the signatures appearing on Ex.A-1/PARIKATTU (partition deed) dtd. 23/8/2018, with the admitted signature of respondent/defendant No.1 as found in the certified copy of the registered gift settlement deed dtd. 24/12/2020, marked as Ex.B-82.