IQBAL SINGH (DECEASED) Vs. BHUIPINDER SINGH

JUDGEMENT

(1.) ORDER dated 04.02.2015 of the lower Court whereby an application filed by the petitioner for permission to get the signatures, on the documents mentioned in the application compared and produced handwriting expert in order to prove his report, has been dismissed as also order dated 05.02.2015 whereby evidence of the petitioners has been closed by the Court order are under challenge in this revision petition.

(2.) IT is claimed in this petition that there are Wills dated 10.03.1987 and 09.06.1998 propounded by the plaintiffs -respondents herein. These have been challenged as fraudulent and fabricated documents by the defendants -petitioner herein, in the written statement.

(3.) WHEN the defendants despite having many opportunities had not concluded their evidence, they were given many opportunities to conclude the evidence but instead of concluding their evidence they had made an application for producing expert witness with regard to comparison of signatures on the Wills 09.06.1998 and 10.03.1987 with signatures on mortgaged deeds dated 17.07.1997 and 14.09.1979 from the record of Joint Sub -Registrar, Tanda and from passport of Sharam Singh Ex.D/2.