ZULFIKHAR KHAN Vs. HABIB KHAN @ ABDUL MUJEEB KHAN

JUDGEMENT

(1.) Petitioner impugns order dated 10.07.2018, whereby, application of the petitioner under Section 45 of the Evidence Act has been dismissed.

(2.) Petitioner/defendant in the suit had filed the subject application inter alia seeking a direction to the respondent/plaintiff to produce the original GPA, Agreement to Sell and receipts all dated 06.12.1978.

(3.) It was contended that the documents were forged and fabricated and genuineness of the thumb impression of the testator Late Sh. Roopan on the said exhibits was sought to be proved.