KULWANT SINGH Vs. MAKHAN SINGH

JUDGEMENT

(1.) This petition is directed against the order of Additional Senior Sub-Judge, Ajnala dated 5th of February, 1992, whereby application filed on behalf of the plaintiff under Order 18, Rule 17 and under Section 151 of the Code of Civil Procedure seeking permission of the Court to lead additional evidence for the purpose of producing handwriting expert was dismissed.

(2.) In brief facts relevant for the disposal of this petition are that the plaintiff had filed suit for recovery of Rs. 32,000.00 on the basis of pronote and receipt dated 9-6-1975. The defendant in his written statement has denied the execution of the pronote in question and produced handwriting expert to substantiate the plea raised by him in this regard after the plaintiff had already closed his evidence in the affirmative.

(3.) The learned counsel for the parties were heard.