JAGIR SINGH Vs. SWARAN SINGH AND OTHERS

JUDGEMENT

(1.) This revision is directed against the order dated 31.8.2015 (Annexure P-3) vide which the application filed by the plaintiff/respondent for getting the thumb impression as well as signatures of the petitioner/defendant No. 1 had been allowed.

(2.) To appreciate the facts it necessary to notice some facts. A suit was filed by Swaran Singh and his brother against Jagir Singh defendant No. 1 who is also the brother of the plaintiffs. The plaintiffs were seeking a declaration that they were owners in possession to the extent of ? .. "rd share in the land detailed in the plaint. They had also challenged the judgment and decree obtained at their back. The plaintiffs had referred to a family settlement of 25.5.2004 between the plaintiffs and defendant No. 1. Defendant No. 1 had denied the settlement and he had also filed a counter claim.

(3.) The trial Court had been directed in May 2016 to pronounce final judgment. The plaintiffs had already completed their evidence and even the defendants have closed their evidence. The case is being fixed for rebuttal evidence and arguments.