RAM SINGH AND ORS. Vs. HEM SINGH

JUDGEMENT

(1.) This petition is instituted against the order dated 26.11.2015 rendered by the Civil Judge (Junior Division), Chachiot at Gohar in CMA No. Nil in Civil Suit No. 2/2010.

(2.) Key facts necessary for the adjudication of this petition are that respondent -plaintiff has instituted a suit for permanent prohibitory and mandatory injunction against the petitioners -defendants in respect of Abadi Deh as detailed in the plaint with the allegations that he has purchased this land from petitioner No. 1 and the writing of the same was executed by Ram Singh in presence of witnesses and Vice President of the Gram Panchayat Chailchowk.

(3.) The suit was contested by the defendants by filing written statement. An application has been filed under Sec. 45 of the Indian Evidence Act to ascertain the correctness and genuineness of the documents. It is stated in the application that plaintiff has produced false documents, i.e. Ex. PW -1/A and Ex. PW -1/B. Defendant wanted to send the documents Ex. PW -1/A and Ex. PW -1/B for expert opinion to verify the genuineness of the same.