AVDESH PANDEY Vs. VIKRAM ELECTRIC EQUIPMENT (PVT ) LIMITED

JUDGEMENT

(1.) Impugned in the present revision petition is the order dated 14.01.2015 passed by learned Civil Judge (Sr. Divn.), Gurgaon, vide which the plaintiff was permitted to lead rebuttal evidence to examine the fingerprint expert.

(2.) I have heard learned counsel for the parties and have also carefully gone through the case file.

(3.) It comes out that the plaintiff has filed a suit for recovery of some amount. The plaintiff had claimed that he had handed over a sum of Rs.2,00,000.00 to a broker, who paid the same to the defendant. Therefore, he being the principal is entitled to recovery.