RAJ KUMAR SATISH KUMAR Vs. GURDEEP SINGH

JUDGEMENT

(1.) The facts, which can be gleaned from the grounds of revision, are that the petitioner had brought a suit for recovery of a sum of Rs. 4000/- due from Gurdeep Singh defendant on the basis of Account Books maintained by it in relation to a loan taken by the defendant on interest at the rate of 18 percent per annum. The defendant had taken up the plea that he had returned an amount of Rs. 7920/- vide receipt dated 11.11.1986 executed by the plaintiff and similarly his wife had paid a sum of Rs. 2080/- to the plaintiff against a valid receipt. He had indicated in the pleadings that he would produce the receipts during the course of evidence, the defendant appeared in the witness-box, produced the receipt alleged to have been executed by the plaintiff and also examined the Finger Print Expert in support of the due execution of the receipts.

(2.) In order to rebut this evidence, the petitioner had applied for permission to have the documents examined by a handwriting expert for being produced in evidence in rebuttal. The dismissal of this application has occasioned the filing of the present revision.

(3.) No one has put in appearance either on behalf of the petitioner or the respondent.