RAEES AHHAD Vs. VIJENDER KUMAR

JUDGEMENT

(1.) Mr. Ratnesh Bansal, Advocate entered appearance on behalf of the respondent/Plaintiff.

(2.) Petitioner/Defendant impugns order dated 29.01.2019 whereby the application of the petitioner to lead rebuttal evidence has been rejected.

(3.) Subject suit was filed by the respondent for recovery of money. One of the questions arising before the trial court was with regard to the genuineness of receipt dated 28.03.2006 allegedly executed by the Petitioner. Said receipt was relied on by the respondent/plaintiff and signatures and thumb impressions on it have been denied by the petitioner/defendant.