SURENDER Vs. SHIVANI SINGH AND OTHERS

JUDGEMENT

(1.) Present revision petition is directed against the order passed by court below whereby application of the plaintiff-petitioner for comparison of thumb impression of defendant no. 1 namely Sukhbir affixed on the agreement to sell and receipt with admitted thumb impression has been rejected.

(2.) Learned counsel for the petitioner has assailed the order. According to him, trial court has erroneously rejected the application moved by the petitioner for comparison of thumb impression of defendant no. 1 namely Sukhbir on the agreement in question. Same was necessary for proper adjudication of the case. He has relied upon judgment reported as Pawan Kumar & anr. v. Vijay Kumar & ors., 2011 2 CivCC 255.

(3.) I have heard learned counsel for the petitioner.