SURABHI KISHAN RAO Vs. BEJHJANKI INDIRA

JUDGEMENT

(1.) These two Revisions arise out of two different suits raising common question of law and so they are being disposed of by this common order.

(2.) The question which arises for consideration is whether at the instance of petitioner two promissory notes along with receipts dt.09-09-2008 can be sent to a Handwriting Expert to examine and give opinion in respect of age of writing and also age of signature.

(3.) Learned counsel for petitioner sought to rely on the judgments in Uppu Jhansi Lakshmi Bai Vs. J.Venkateswara Rao, AIR 1994 A.P. 90 as well as Namineni Audi Seshaiah Vs. Numburu Mohan Rao, 2018 (6) ALT 285 in support of this plea.