BALJIT SINGH Vs. PREM KUMAR SHARMA

JUDGEMENT

(1.) DISMISSAL of application filed by the plaintiff seeking permission to allow fresh expert viz. Navdeep Gupta, Forensic Expert of Patiala, to take the photograph of the disputed signatures of the plaintiff and others from agreement to sell (Ex.DW 10/A and Ex.DW10/B dated 11.03.2005 from the court file, apart from the affidavit and indemnity bond dated 11.03.2005 from the original file of SCO No.132 -P, Sector -14, Panchkula from the office of Estate Office, HUDA Panchkula) in getting the same compared with the admitted signatures of the plaintiff and others i.e. from the transfer application of 16.02.2005 and account opening form of Baljit Singh etc, forms genesis of this revision petition.

(2.) BALJIT Singh -petitioner herein has filed a suit for seeking a decree of declaration that transfer of SCO No.132 -P, Sector -14, Panchkula, by defendants No.3 and 4 is illegal, null and void and that the same does not affect rights of the plaintiff being result of fraud and thus was liable to be set aside and cancelled.

(3.) THIS suit filed on 22.12.2007 is pending adjudication before the court below. When the same has reached the final stage of adducing rebuttal evidence by the plaintiff and for arguments, this application for seeking examination of fresh handwriting and finger print expert was made by the plaintiff.