JAI BHAGWAN Vs. VED KUMARI

JUDGEMENT

(1.) The present revision petition preferred under Article 227 of the Constitution of India is directed against the order dtd. 3/2/2023 (Annexure P-1), whereby the application for handwriting expert for comparison of signatures of defendant No.l (petitioner) and her deceased husband Harish Kumar, has been allowed.

(2.) Facts in brief are that the defendant No.2 (respondent No.2 herein) sought for handwriting expert for comparison of signatures of defendant No.l and those of her deceased husband Harish Kumar, on the documents Exhibit 16 to P-19, Mark PA and PB from the admitted documents submitted by the plaintiff-respondent-Jai Bhagwan.

(3.) It was pleaded before the trial Court that the plaintiff-respondents submitted forged documents, Mark PA and PB and Exhibit P-16 to P-19, which the petitioner and her husband had never executed and the signatures thereon can be compared with the admitted documents. It was further pleaded that plaintiff-respondents prepared forged documents on behalf of the petitioner and her husband deceased Harish Kumar. They never executed the application and affidavit dtd. 18/4/2007 in favour of the plaintiff-respondent.