GURBACHAN KAUR Vs. MOHINDER KUMAR

JUDGEMENT

(1.) THIS petition is against the order dated 09.03.2006 of Additional Civil Judge ( Senior Division ), Balachaur, whereby request of defendant now petitioner for comparison of the signatures of Sukhchain Singh on the agreement to sell with the signatures on the receipts and signatures, if any taken in the Court, was declined. After hearing counsel for the parties, it is directed that petitioner himself shall get the signatures compared, if he so wants, and place a copy of the report of Handwriting and Finger Print Expert in the court and supply a copy thereof to opposite party at least one week advance from the date fixed.

(2.) ACCORDINGLY, petition is allowed and only one opportunity shall be given to defendant-petitioner for this purpose subject to payment of Rs.2000/- as costs to be given to opposite party.