JANMEJA SINGH Vs. SATNAM SINGH

JUDGEMENT

(1.) Petitioner has assailed order dated 04.08.2015 (Annexure P-7) passed by Civil Judge (Jr. Divn.), Malerkotla vide which prayer of the plaintiff for examining handwriting and fingerprint expert in rebuttal has been declined.

(2.) Plaintiff/petitioner filed suit for recovery of Rs.16 lacs i.e. Rs.10 lacs on the basis of pronote and receipt dated 08.05.2007 and Rs.6 lacs towards interest from 08.05.2007 to 07.11.2009 @ 2% per month along with pendente lite and future interest @ 2% per month from the date of filing of the suit. Further a decree for injunction has also been sought, restraining the defendant from alienating 1770/44240 share out of land situated in the village Bullapur, Tehsil Malerkotla.

(3.) Pleaded case of the plaintiff is that Ranjit Singh S/o Harnek Singh (father of defendant) took a cash loan of Rs.10 lacs from the plaintiff on 08.05.2007 and executed a pronote and receipt dated 08.05.2007. Pronote and receipt were scribe by Kuldeep Singh at the instance of Ranjit Singh who signed the same in the presence of Harpal Singh and Kuldeep Singh as marginal/attesting witnesses.