M.SEETHARAMA MURTI,J. - (1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioner-unsuccessful first defendant, assailing the order, dated 07.05.2018, of the learned Junior Civil Judge, Parchur, passed in I.A.No.157 of 2018 in O.S.No.62 of 2011, whereby the learned Junior Civil Judge allowed the aforestated Interlocutory Application filed by the first respondent herein/plaintiff for sending the document with the disputed signatures, namely, suit contract of sale, dated 28.08.2003, along with the vakalat and written statement of the first defendant and also the registered sale deed, dated 16.09.2011, containing his signatures to a handwriting expert of A.P.Forensic Science Laboratory, Amaravathi, for comparing the disputed signatures on the said contract of sale with the signatures said to be admitted on the aforestated documents and for furnishing an opinion along with a report to the Court.
(2.) I have heard the submissions of the learned counsel appearing for the revision petitioner/first defendant ('first defendant' for short). I have perused the material record.
(3.) The introductory facts, in brief, are as follows: The plaintiff brought the suit for specific performance of the aforestated contract of sale, dated 28.08.2003. The first defendant, having entered appearance, filed his written statement disputing his signature/s on the said contract of sale. After trial, the plaintiff filed the aforestated Interlocutory Application and the same was resisted by the first defendant. However, the trial Court, by the impugned order, allowed the said application and directed to send the disputed contract of sale, dated 28.08.2003, to the handwriting expert, F.S.L., Amaravathi, for comparison of the admitted and disputed signatures of the first defendant and called for his report along with his opinion. Aggrieved thereof, the first defendant is before this Court.;