KAPULA SEBASTIAN Vs. BHUKYA BICHA

JUDGEMENT

(1.) This is a Civil Revision Petition preferred by the petitioner/petitioner/defendant aggrieved by the order 5/7/2024 passed by the learned I Additional Senior Civil Judge at Kothagudem in favour of respondent/respondent/ plaintiff in I.A.No.1 of 2023 in O.S.No.44 of 2019.

(2.) Heard Sri Subba Rao Vadrevu, learned counsel for the petitioner and Smt. Sureddy Priyanka, learned counsel for the respondent. Perused the record.

(3.) The petitioner herein filed a petition under Sec. 45 of the Indian Evidence Act to refer the promissory note dtd. 2/8/2016 to a handwriting expert for comparison with admitted signatures on vakalath and written statement.