DALCHAND Vs. UGRASEN

JUDGEMENT

(1.) ON 1 -8 -1983 when the Judge was on leave the plaintiff filed two applications and the defendant filed on application. The plaintiff sought permission to file a partition -deed dated 8 -2 -1971. He also sought permission to examine Hajarilal, an attesting witness of the partition -deed. He stated that Hajarilal was present in the Court. The defendant's application was for an order to the plaintiff to give his specimen signatures in Court so that a handwriting expert may use them for giving his opinion on a disputed signature on the agreement (Ex. D. No.1).

(2.) ON 11 -10 -1983 the Judge allowed the plaintiff's applications and rejected the defendant's application by passing orders in the order sheet. The defendant bas come up in revision against the orders.

(3.) THE petitioner's learned counsel's first grievance against the order of grant of permission to the non -petitioner to file the partition -deed is that the cause for earlier non -production was not considered in the order itself.