MALKIAT SINGH Vs. DOONGER KUMAR

JUDGEMENT

(1.) INSTANT revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 14.11.2012 (Annexure P -5) passed by the learned Additional Civil Judge (Sr. Divn.), Abohar whereby application moved by the respondent -plaintiff for examination of handwriting expert has been allowed. The respondent -plaintiff filed suit for recovery of Rs. 3,36,950/ - (Rs. 2,30,000/ - as principal amount and Rs. 1,06,950/ - as interest) along with future interest @ 18% per annum. It is the case of the respondent that on 6.12.2006, the petitioner -defendant obtained a loan of Rs. 2,30,000/ - from him and executed pronote and receipt in his favour.

(2.) THE petitioner -defendant in his written statement denied the execution of alleged pronote and receipt in favour of the respondent -plaintiff.

(3.) I have heard learned counsel for the parties and perused the case file.