NARVIR SINGH Vs. PRAG RAJ

JUDGEMENT

(1.) THIS petition is directed against the order dated 05.08.2008, passed by the learned Civil Judge (Junior Division), Solan, H.P. in Civil Suit No. 461/1 of 04/2001, titled Narvir Singh V. Prag Raj & others.

(2.) MATERIAL facts necessary for the adjudication of this petition are that the petitioner -plaintiff (hereinafter referred to as "the plaintiff" for convenience sake) moved an application under Section 151 of the Code of Civil Procedure for sending the receipt dated 16.12.1992 to the Government Examiner of Questioned Documents in order to verify the signatures of Shri K.L. Gupta, Advocate on the receipt by way of additional evidence.

(3.) MR . Dushyant Dadhwal, Learned Counsel for the petitioner has vehemently argued that learned trial Court has failed to exercise the jurisdiction vested in it and decided the application without due application of mind.