JASWINDER SINGH Vs. RAJWANT KAUR AND OTHERS

JUDGEMENT

(1.) Concisely, the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, are that, initially, petitioner-plaintiff Jaswinder Singh son of Sardul Singh (for brevity "the plaintiff") has instituted the civil suit for a decree of declaration, with a consequential relief of permanent injunction, against respondent-defendants Pargat Singh s/o Inder Singh (since deceased), now represented by his LRs and Malook Singh s/o Asa Singh (for short "the defendants"). The defendants refuted his claim, filed written statement, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.

(2.) As soon as, the case was slated for rebuttal evidence and arguments, in the meantime, the plaintiff moved an application (Annexure P1), to produce the Handwriting and Finger Print Expert to compare the thumb impressions of Sardsool Singh s/o Dalip Singh on the sale deed.

(3.) The trial Court dismissed the pointed application (Annexure P1), by virtue of impugned order dated 21.1.2014 (Annexure P2).