TARWINDER KAUR Vs. PARMINDER SINGH

JUDGEMENT

(1.) DISMISSAL of application (Annexure P -1) for leading additional evidence by defendant No.2, petitioner herein, by the lower court vide impugned order dated 8.1.2015 (Annexure P -2), forms genesis of this revision petition.

(2.) A suit filed by the plaintiffs, respondents No.1 and 2 herein, is pending adjudication against defendant No.2, petitioner herein, as also against defendant No.1, respondent No.3 herein, for seeking declaration to the effect that the respondents -plaintiffs are owners in possession of the property in dispute. Relief of permanent injunction has also been sought therein.

(3.) DURING the proceedings in the suit, defendant No.2, petitioner herein, had set up a Will dated 2.11.2006 allegedly executed by her late father Raghbir Singh in her favour. In order to prove signatures of her father on the said Will, the applicant -defendant wanted to examine handwriting and fingerprint expert. This application was strongly resisted by the opposite side and the court finding that it had no merit, dismissed the same.