RAVINDER PAL SINGH BAWA Vs. MEENAKSHI MARWAH

JUDGEMENT

(1.) THIS application has been filed by the defendant praying inter alia for grant of permission to inspect the court file and take photographs of the signatures on the Agreement dated 27.4.2009 and on the original cheques, which are the subject matter of the present suit.

(2.) COUNSEL for the defendant submits that the Sale Agreement dated 27.4.2009 relied upon by the plaintiff, is a forged document and that it does not bear the signatures of the defendant and to establish the said fact before the learned Metropolitan Magistrate, in whose court a complaint filed by the plaintiff under Section 138 of the Negotiable Instruments Act is pending, the defendant be permitted to take photographs of the signatures on the Agreement dated 27.4.2009 and also of the signatures on the original cheques that form the basis of the present summary suit. He goes on to state that even if the defendant is not permitted to photograph the original cheques, she be permitted to take photographs of the original Sale Agreement dated 27.4.2009.

(3.) THE application is dismissed as being devoid of merits.