SYED KHALANDAR SHAH Vs. MUNEERA BEGUM

JUDGEMENT

(1.) Both these petitions are arise out of O.S No.240/2013 on the file of the II Additional City Civil Judge and Sessions Judge, Bengaluru.

(2.) Heard the learned counsel for the parties and perused the material available on record.

(3.) The material on record discloses that the petitioner in W.P No.15639/2022 has instituted the aforesaid suit for specific performance and several reliefs against the respondents- defendants in relation to the suit schedule immovable properties. The defendants have also preferred the connected W.P No.15416/2022. Both the petitions are directed against the impugned order dtd. 11/7/2022 passed by the trial Court, whereby the report of the Court Commissioner / Handwriting expert was rejected by the trial Court.