Koya Lalitha Kumari and Ors. v. Polina Nageswara Rao and Ors. - (High Court of Judicature at Hyderabad for Telangana and Andhra Pradesh) (10 Apr 2015)

Document proved in Court as executed by a party does not require handwriting expert opinion

MANU/AP/0400/2015

Law of Evidence

Once a document is proved in the Court to have been executed, or a signature appended is proved to have been truly signed by the party concerned, it is not mandatory to obtain an opinion from a handwriting expert. The High Court noted that since the Petitioner was accused of changing the way in which she affixed her signature, nothing would be gained by the Court securing her signature and comparing it with the fraudulent ones found. It urged that courts must form their own independent opinions, after giving appropriate weight to the opinion of an expert.

Relevant : Budumuru Vijayanandh vs. Potnuru Bhagyalakshmi MANU/AP/0449/2004 The State of Bombay vs. Kathi Kalu Oghad and Ors. MANU/SC/0134/1961

Tags : SIGNATURE EXPERT OPINION MANDATORY EVIDENCE