SMT. NEERJA BHARGAVA Vs. SMT. JYOTI SHARMA

JUDGEMENT

(1.) Shri P.C. Chandil, learned counsel for the petitioners.

(2.) With consent of the parties, the petition is heard finally.

(3.) Shri P.C. Chandil, learned counsel for the petitioners has submitted that the learned Court below has erred in dismissing the application for examination of the signatures which have been appended on the Will by the testator in the hands of handwriting expert under Section 45 of the Evidence Act.