AJMER SINGH Vs. GURMIT SINGH AND OTHERS

JUDGEMENT

(1.) Petitioner has assailed order dated 07.09.2016 passed by Additional Civil Judge (Senior Division), Phillaur vide which the application filed by the petitioner for directing the respondent No.3 Manjit Kaur wife of Gurmit Singh to give her standard thumb impressions as well as her standard signatures in Punjabi Script for comparison with the thumb impressions and signatures on the written agreements dated 17.06.2006 and 19.06.2006 by expert was declined.

(2.) Plaintiff-Petitioner filed a suit for recovery of Rs.25,00,000/- as compensation and damages for breach of agreements along with consequential relief of permanent injunction.

(3.) After completion of pleadings and at the stage of evidence, an application was moved by the plaintiff for directing defendant No.3-Manjit Kaur to give her thumb impressions and signatures in Punjabi Script for comparison of the same with the thumb impression and signatures appended by her on the agreements dated 17.06.2006 and 19.06.2006.