JATINDER SINGH Vs. SATINDER SINGH

JUDGEMENT

(1.) Challenge in the revision petition under Art. 227 of the Constitution of India is to order dated 22.12.2016 passed by the learned Civil Judge (Sr. Division), Mansa directing the petitioner-defendant to give specimen signatures for the purpose of comparison with the photocopy of alleged agreement of family partition dated 29.4.2011.

(2.) Learned counsel contends that application was filed by the respondent-plaintiff for directing the petitioner-defendant and witnesses i.e. Sukhpal Sharma and Balbir Singh to give specimen signatures for comparison with photocopy of writing dated 29.04.2011 in which the petitioner-defendant had signed as party to the alleged settlement while Sukhpal Sharma and Balvir Singh had signed as witnesses.

(3.) The learned Civil Judge (Sr. Division), Mansa allowed the application and directed the petitioner-defendant as well as witnesses to the writing dated 29.4.2011 to give their handwriting in Court for the purpose of comparison with the handwriting on photocopy of writing dated 29.04.2011.