RAKESH VARMA Vs. VIDYA SAGAR BHAGAT

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present review petition filed by the Review Applicant/Respondent/Defendant No.2 (hereinafter "Defendant No.2") under sec. 114 of the CPC read with Order 47 CPC seeks review of the order dtd. 11/9/2019 passed by this Court. By the said order, the impugned order dtd. 8/1/2019 in C.S. No.612619/2016 titled Dr. Rakesh Verma Vs. Vidya Sagar Bhagat passed by the ld. ADJ-03/West District/Tis Hazari Courts, Delhi (hereinafter "Trial Court") granting Defendant No.2 the liberty to lead the evidence of the handwriting expert thirty years after the suit was filed was set aside.

(3.) The review petition is premised on the order dtd. 11/11/2019 passed by the Supreme Court in SLP(Civil) No. 26334-35 of 2019 titled Suresh Manasharamani v Rakesh Varma & Anr. wherein, the Supreme Court observed as under: