VISHAL VERMA Vs. BABU RAM

JUDGEMENT

(1.) PRESENT petition under Article 227 of the Constitution of India has been filed by the petitioner/defendant against the order passed by the learned Civil Judge (Junior Division), Nahan, dated 18.12.2009, allowing the application filed by the respondent/plaintiff for comparison of the specimen handwriting of the petitioner/defendant. Notice of the petition was issued to the respondent.

(2.) I have heard the learned counsel for the parties and have gone through the record of the case.