NIRMAL SINGH Vs. AMARJIT SINGH AND OTHERS

JUDGEMENT

(1.) By this petition, the petitioner challenges the order of the Additional Civil Judge (Senior Division), Dera Bassi, dated 31.07.2018 (copy Annexure P-1), by which respondent-defendant no. 1 has been allowed to have a document (Ikrarnama Aapsi Gharelu Vand) examined from a Finger Print and Document Expert, after a similar application of the petitioner-plaintiff had been allowed earlier.

(2.) Learned counsel for the petitioner points to the fact that after that application was allowed by the trial Court, respondent no. 1 herein had challenged the said order by way of CR No. 988 of 2018, which was disposed of on 15.02018 by passing the following order:-

(3.) He thus submits that as regards the present petition he restricts his prayer to the extent that just as the petitioner had been allowed to examine a Finger Print and Document Expert from a Government agency of repute, the respondentdefendant no. 1 also be granted only such liberty.