RAVI KUMAR Vs. RAM GOPAL BAGGA AND ANOTHER

JUDGEMENT

(1.) Feeling aggrieved against the impugned order dated 05.12.2016 passed by learned trial Court, whereby application moved by the plaintiff-petitioner for additional evidence was dismissed, he has approached this Court by way of instant revision petition under Article 227 of the Constitution of India, for setting aside the impugned order.

(2.) Heard learned counsel for the petitioner.

(3.) It has gone undisputed before this Court that the defendants-respondents, at the very first opportunity, denied their signatures on the agreement to sell dated 01.10.2003, while filing their written statement. Thereafter, on completion of pleadings of the parties, learned trial Court framed the appropriate issues. Petitioner being the plaintiff, onus was on him to prove the signatures of the defendants on the agreement to sell dated 01.10.2003, by leading cogent evidence, including fingerprint and hand-writing expert. However, for the reasons best known to him, plaintiff-petitioner failed to produce any fingerprint and hand-writing expert, at the time of leading his evidence in affirmative.