SAJAL KUMAR GANGULY Vs. DEBA PRASAD MITRA

JUDGEMENT

(1.) AFFIDAVITS filed by the respective parties be kept with the record.

(2.) THIS revisional application is directed against an order being No. 108 dated 5. 1. 2007 passed by the learned Civil Judge, Junior Division, 1st Court at barasat in Money Suit No. 8 of 1997.

(3.) TO resolve the dispute regarding the genuineness of signature of the defendant No. 1 appearing in Ext. 1, the defendant No. 1 applied for appointment of a handwriting expert for comparison of the disputed signature appearing in ext. 1 with his admitted signature appearing in Ext. 6 so that expert can submit his report about the genuineness of the disputed signature of the defendant no. 1 in the said document.