PURAN MAL Vs. SAWAI SINGH

JUDGEMENT

(1.) Petitioner has assailed the order dtd. 15/12/2018 passed by Additional Civil Judge (Senior Division), Narnaul vide which prayer for examination of Handwriting Expert in the application for additional evidence was rejected.

(2.) Perusal of the record would show that in para no.2 of the written statement, defendant has denied execution of pronote and receipt, rather his stand was that the aforesaid documents were falsely prepared by forging signature of the defendant.

(3.) Issue was framed of which onus was on the plaintiff himself. No evidence was led by the plaintiff-petitioner in his affirmative evidence. No right was reserved to lead such evidence in rebuttal.