HARBANS SINGH Vs. KRISHAN KUMAR

JUDGEMENT

(1.) The present petition is directed against the order dtd. 9/5/2018 passed by the Additional Civil Judge (Senior Division), Mansa, through which an application filed by the petitioner seeking therein issuance of directions to the respondent to provide his specimen handwriting for getting it compared with his handwriting on the documents on the record of the case has been rejected.

(2.) The facts, in brief, which are required to be noticed for adjudicating upon the present petition are that the respondent filed a suit seeking therein to recover from the petitioner an amount of Rs.11,64,000.00 alongwith future interest. The grounds on which such claim was made being not relevant for the purpose of adjudication of the present petition are not being referred to.

(3.) On being put to notice, the petitioner, who was the defendant in the suit, appeared before the Trial Court and filed his written statement through which he inter alia submitted that certain cheques of his which were with the respondent/plaintiff had been misused by him and on the basis of such cheques the respondent had filed his recovery suit.