SYEED IRFAN HASSAN Vs. RAJESH KUMAR

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE petitioner has filed this petition being aggrieved by order dated 31.1.2014, passed in Civil Suit No. 79 -A/12 by the First Civil Judge Class -I, Khandwa, District East Nimar, by which the petitioner's application under section 45 of the Indian Evidence Act, for calling the report of the handwriting expert, has been rejected.

(3.) IT is submitted by the learned counsel for the petitioner that while the petitioner has an alternative to produce the voter identity card and other documents to identify the person who had appeared as P.W -4, however for the purpose of verifying as to whether the signature on the document in question, Exhibit P -1, is that of P.W -4 Govind Ram or not, the handwriting expert should have been called apparently when there is discrepancy in the signatures.