GURDIAL SINGH Vs. RAJA NARINDER SINGH

JUDGEMENT

(1.) It is worth noticing that this appeal is pending since 1992 and stands admitted on 29/7/1993 and as interim measure, it was directed that the appellants will deposit cash security to the tune of Rs.2500.00 per year with the trial Court. In the meantime, a period of about 30 years has passed and the appellants are continuing in possession of the property. The lower court record is already requisitioned.

(2.) During the pendency of the appeal, a miscellaneous application was also filed for vacating the stay on the ground that the appellants have not deposited the cash security, however, on 2/12/2014, it was noticed that the appellants have produced on record the receipt with regard to deposit of the security amount and the said application was rendered infructuous.

(3.) This application was filed by the appellants for leading additional evidence to produce on record the report of a handwriting expert, which, vide order dtd. 18/7/2019, was ordered to be heard with the main case.