PARDEEP SINGH Vs. PIARA DASS

JUDGEMENT

(1.) The petitioner-defendant has invoked jurisdiction of this Court under Article 227 of the Constitution of India seeking to set aside the order dated 23.04.2014 (Annexure P-4) passed by the trial Court permitting respondent-plaintiff to examine handwriting expert in rebuttal evidence. The respondent filed suit for recovery of Rs. 20,91,000/- based on a promissory note and receipt dated 30.04.2008, which is being contested by the petitioner. The issues from the pleadings of the parties were framed on 15.05.2009 and the crucial issue is whether respondent-plaintiff was entitled to recovery of the suit amount from the petitioner.

(2.) I have heard learned counsel for the parties, perused the impugned order and pleadings of the parties and also the paper book.

(3.) The respondent-plaintiff has already led his evidence. The petitioner-defendant produced witnesses and also examined handwriting and fingerprint expert. Thereafter, petitioner moved an application with a prayer to frame additional issues. The learned trial Court framed the following additional issues:-