SUNITA Vs. PARMJEET KAUR

JUDGEMENT

(1.) Heard Sri Namman Raj Vanshi, learned counsel for the revision applicant and Sri Hemant Kumar, learned counsel for the landlady/ respondent.

(2.) This S.C.C. Revision is directed against the order passed by the Judge, Small Causes namely the Additional District and Sessions Judge, Meerut rejecting misc. application filed by the tenant/ petitioner bearing paper no. 158-C2 seeking for handwriting expert opinion in respect of the disputed receipts bearing paper no. 33-C as according to the stand taken by the tenant the receipt against rent were used to be issued by the son of erstwhile landlady Harbhajan Kaur namely Sardar Devendra Singh.

(3.) He submits that it was Sardar Devendra Singh who used to sign the receipts in the name of Harbhajan Kaur and that was why even after the death of Harbhajan Kaur the receipts were issued in the name of Harbhajan Singh Kaur by her son Sardar Devendra Singh and this receipt was for a sum of Rs.16,000.00 taken towards rent running from 13/12/2018 to 12/4/2019.