GURDIAL SINGH Vs. PIARA SINGH AND ORS.

JUDGEMENT

(1.) BY means of this petition, the Petitioner has challenged the order dated 25.11.2010 passed by the learned Civil Judge (Jr. Division), Court No. 111, Una whereby the application filed by the Plaintiff for sending agreement dated 29.2.1998 to the Examiner of Question Document for comparing the thumb impression of the Defendant No. 1 Piara Singh on the 2 said agreement with his admitted thumb impression on the documents filed in the suit was rejected.

(2.) THE learned Trial Court rejected this application mainly on the ground that since the Defendant No. 1 had admitted the execution of the agreement, there is no need to compare his thumb impression on the agreement with the admitted thumb impression on the documents filed in the suit. At this stage, it would be pertinent to quote the relevant averments made in Para 2 of the written statement which read as follows: