NAVIN DHIRUBHAI GANDHI Vs. RAMANLAL DWARKADAS GANDHI

JUDGEMENT

(1.) PETITIONER original defendant is before this Court, as he is aggrieved by order dated 02.03.2006 passed by the learned 6th Additional Senior Civil Judge, Navsari below application Exh.130 in Special Civil Suit No.18 of 1998.

(2.) MR .Vyas, learned advocate for the petitioner submitted that the Court could not have passed the order for enabling the Handwriting Expert to compare the signature of the defendant. He submitted that if the Court wanted to compare the signature of the defendant, the Court could have asked the defendant to sign and produce the signature before the Court.

(3.) THE submissions of learned advocate Mr.Vyas are not found well placed. The learned advocate relied upon a decision of the Hon'ble the Apex Court in the matter of STATE OF UTTAR PRADESH VS. RAM BABU MISRA, reported in AIR 1980 SUPREME COURT 791.