PARSIN KAUR Vs. JAGJIT SINGH AND OTHERS

JUDGEMENT

(1.) During the pendency of the main suit, the application filed by the petitioner-plaintiff for permission to send the disputed Will dated 25.10.1973 for comparison of signatures to the State Forensic Science Laboratory was dismissed by the trial Court, by virtue of impugned order dated 30.8.2011 (Annexure P4).

(2.) Aggrieved by the decision of the trial Court, the petitioner-plaintiff has filed the instant revision petition, invoking the provisions of Article 227 of the Constitution of India.

(3.) After hearing the learned counsel for the petitioner-plaintiff, going through the record with his valuable assistance and after considering the entire matter deeply, to my mind, there is no merit in the present revision petition in this context.