PURSOTTAM DAS AGRAWAL Vs. SHYAMLATA BINDAL

JUDGEMENT

(1.) THE petitioner has prayed for review of the order dated 8.10.2012 passed in W.P.No.349/2012.

(2.) THE singular contention raised by Shri R.K.Soni, learned counsel for the petitioner, is that exhibit D-5 was an incomplete document and it was a photocopy. This kind of document cannot be subject matter of an order under Section 45 of the Evidence Act. In other words, it is stated that the said document, for the reason stated above, cannot be directed to be examined by an expert.

(3.) I have heard learned counsel for the parties and perused the record.