HARBHAJAN SINGH Vs. TARLOCHAN SINGH

JUDGEMENT

(1.) THE plaintiff is in revision petition aggrieved against the order passed by the learned trial Court on 17.12.2004 whereby the application filed by the plaintiff to seek direction to the witnesses DW-1 Tarlochan Singh and DW-2 Kashmir Singh to appear in Court and give their specimen of their thumb impressions for comparison by the direct handwriting expert was declined.

(2.) THE plaintiff has filed the suit for specific performance of agreement dated 28.2.1997. On the basis of the written statement of the defendant an issue was framed whether the said agreement is forged and fabricated document. The plaintiff has examined the evidence in affirmative and, thereafter, the defendant examined the witnesses who are sought to be recalled by the present petition.