TARSEM SINGH Vs. GURDEEP SINGH

JUDGEMENT

(1.) Present revision petition is directed against the order dated 28.11.2016, passed by the trial court, whereby application filed by the plaintiff/respondents No.1 and 2 for taking photographs of signatures of the petitioner by Handwriting and Fingerprints Expert, has been allowed.

(2.) Learned counsel for the petitioner has assailed the order. According to him, the trial court has allowed the application without even seeking reply by the petitioners. Moreover, plaintiffs cannot be allowed to produce handwriting expert in rebuttal evidence.

(3.) Learned counsel for respondents No.1 & 2 has opposed the plea. According to him, specimen signatures of the petitioner had already been obtained on a blank paper with the direction of the court and the court had directed to preserve the same on the court file till further orders. Thus, the trial court has rightly directed Handwriting and Fingerprints Expert to get photographs of specimen signatures, already placed on file, for getting the same compared with the admitted signatures of the petitioner.