TADIKAMALLA KASI RATHNAM SETTY Vs. TADIKAMALLA KASI VISWANADHAM

JUDGEMENT

(1.) This revision is filed questioning the order dtd. 3/11/2015 passed in I.A.No.170 of 2015 in O.S.No.88 of 2011 on the file of the court of VI Additional District and Sessions Judge, Markapur.

(2.) I.A.No.170 of 2015 is filed under Sec. 45 of the Indian Evidence Act,1872 read with 151 CPC to send the document mentioned therein to an expert in handwriting for comparing the disputed signatures. The prayer is to send an unregistered Will, dtd..29/9/1987, which is marked as Ex.B-1, for comparing with another document dated.17-05- 1985, which is also purportedly executed by the same person.

(3.) The application was heard in the lower court and by the impugned order dtd..3/11/2015 the application was dismissed essentially on the ground that there was lack of diligence on the part of the petitioner in filing the application at a belated stage.