LEELA MISHRA Vs. CHANDRAPAL SHARMA

JUDGEMENT

(1.) With the consent finally heard. In this petition filed under Article 227 of the Constitution, challenge is mounted to the order dated 09.12.2017, whereby application filed by the petitioner/plaintiff under Section 45 of the Indian Evidence Act is disallowed by the Court below.

(2.) The stand of petitioner/plaintiff was that Exhibits P/14 and P/21 were written and signed by respondent No.1. Since respondent No.1 is not accepting his signatures and documents, an expert be appointed and petitioner is ready to bear the expenses of engagement of such expert.

(3.) Defendant No.1 filed his reply and raised serious objections, which are reproduced in the impugned order by the Court below.