SUKHPAL SINGH Vs. SOWINDER SINGH ETC

JUDGEMENT

(1.) Application under Order 18 Rule 17-A of the Code of Civil Procedure filed by the defendant-applicant, Sukhpal Singh for leading additional evidence was dismissed by the learned trial court vide its order dated 4.3.1997, which has been impugned in this revision.

(2.) A suit for joint possession was filed by the plaintiffs Sowinder Singh and others against Paramjit Singh and others for the land in question. After evidence was closed by both the parties, the present application under Order 18 Rule 17. A of the Code of Civil Procedure was filed by the applicant- defendant on the ground that they wish to produce a hand writing expert to compare the signatures of the plaintiffs, as they had no occasion earlier to produce the hand writing expert.

(3.) This application was contested by the plaintiffs. According to them, the application did not satisfy any of the ingredients of Order 18 Rule 17-A of the C.P.C. and therefore, the application is liable to be dismissed.