SAMIR HAIT Vs. PRADIP KUMAR GHOSH

JUDGEMENT

(1.) CHALLENGE in this revisional application is to the Order no.102 dated 30th June, 2010 passed by the Learned 2nd Civil Court (Junior Division) at Diamond Harbour in Title Suit no.54 of 2000.

(2.) BY the said impugned Order the Learned 2nd Civil Court decided the application of the opposite party -defendant dated 29th March, 2010 praying for allowing comparison by expert of his specimen signature with his purported signature as appearing in the acknowledgment due card to the notice of eviction posted to him by the petitioner -plaintiff -landlord under Section 106 of the Transfer of Property Act (for short The T.P. Act).

(3.) SRI Sandip Das, Learned Counsel has taken us to the facts of this case. Briefly, the facts are as follows: -