SANTOSH Vs. PUNIT PRAMOD GROVER

JUDGEMENT

(1.) Heard learned Counsel for petitioner and learned Counsel for respondent No.2.

(2.) The petitioner is challenging the legality of impugned Order dtd. 26/8/2024 below Ex.141 passed by the Trial Court, in Spl.C.S.No.626/2016 between Santosh...Vs..Punit and others, thereby allowed the application filed by respondents under Order 26 Rule 10 read with Sec. 151 of Code of Civil Procedure, 1908, seeking issuance of commission to examine authenticity of signatures of defendants on agreement to sell dtd. 28/6/2016.

(3.) The case of the plaintiff before the Trial Court is that the original defendants i.e. Shri Punit Grover and Smt. Rohini Punit Grover entered into an agreement to sell, their immovable property for valuable consideration of Rs.26,51,000.00 to petitioner and out of total agreed sale consideration, a sum of Rs.5.00 Lakhs was paid by petitioner by cash and a sum of Rs.51,000.00was paid by petitioner by Cheque dtd. 15/7/2016 to the respondents and it was agreed that balance sale consideration would be paid by petitioner to the respondents at the time of execution and registration of the Sale Deed.