BALBIR SINGH BHATTI Vs. AVTAR SINGH

JUDGEMENT

(1.) THE order dated 9.2.2006, passed by the trial Court is subject matter of challenge in this petition filed under Article 227 of the Constitution, dismissing the application filed by the petitioner for examination of expert whereas already both the parties have submitted the reports of their respective experts and they have been cross-examined also. THE trial Court has opined that there is no possibility to depute a third person for the purpose of comparison of signatures in question, in such a situation.

(2.) HAVING heard learned counsel, I am of the view that no interference of this Court in exercise of jurisdiction under Article 227 of the Constitution would be warranted as sufficient opportunity has already been granted to the parties and reports are on record. If such a course is permitted then there would be endless applications by both the parties. There is no merit in this petition dismissed.