SARUP SINGH Vs. MANGAT SINGH

JUDGEMENT

(1.) ORDER dated 29.10.2013 (Annexure P -2) of the lower court vide which application (Annexure P -1) of the plaintiff, petitioner herein, for producing the additional evidence was dismissed, is under challenge in this revision petition.

(2.) HEARING has been provided to the counsel for the parties while going through the paper book.

(3.) THE petitioner -plaintiff wanted to examine handwriting and fingerprint expert to prove thumb impressions of deceased Jangir Singh on W ill dated 10.7.1997 with his thumb impressions on a power of attorney No.267 dated 17.11.1992 to prove that the said W ill was executed by the purported testator Jangir Singh.