SARDARA SINGH Vs. BALJIT SINGH

JUDGEMENT

(1.) THIS revision-petition is directed against the order dated 20.09.2007, rendered by the Court of Civil Judge (Junior Division), Ludhiana, vide which it allowed the application of the plaintiff (now respondent), for examining Handwriting & Fingerprints Expert, for proving the execution of the agreement to sell, when the case was fixed for rebuttal evidence.

(2.) A suit for specific performance of the agreement to sell dated 11.08.1993 was filed by the plaintiffs (now respondents). The plaintiffs led their evidence to prove the execution, validity and legality of the agreement to sell, and closed the same, in affirmative. The defendant (now revision- petitioner) also closed his evidence. When the case was fixed for rebuttal evidence and arguments, an application for examining the Handwriting and Fingerprints Expert, was filed by the plaintiffs, which was allowed by the trial Court, vide the order impugned.

(3.) I have heard the Counsel for the parties, and have gone through the documents, on record, carefully.