RAGHUBIR SINGH Vs. JAGBIR SINGH

JUDGEMENT

(1.) Aggrieved by order dated 23.1.2013 passed by the trial court, plaintiff Raghubir Singh has filed this revision petition under Article 227 of the Constitution of India impugning the said order. The trial court vide said order has dismissed application filed by the plaintiff for examination of Handwriting and Fingerprint Expert for comparison of alleged signatures and thumb impressions of defendant/respondent Jagbir Singh on impugned agreement and receipt Exs. P1 and P2 (by way of additional evidence).

(2.) Plaintiff has filed suit for possession of the suit land by specific performance of the agreement to sell alleging that the petitioner executed the agreement and receipt regarding earnest money.

(3.) In application, the plaintiff alleged that the defendant while appearing in the witness box has admitted his photographs appearing on the impugned agreement and receipt but has denied his signatures and thumb impressions on the said documents, necessitating the examination of the Handwriting and Fingerprint Expert.