JAGDISH PRASAD KHANDELWAL Vs. VIKASH AGRAWAL

JUDGEMENT

(1.) Heard learned Counsel for the parties concerned.

(2.) The petitioner is the defendant in Eviction Suit No. 20 of 2010, filed by the respondent, pending before learned Civil Judge, Senior Division, 3rd, Patna.

(3.) The petitioner has challenged the order, dtd. 15/12/2017, passed in Eviction Suit No. 20 of 2010, by which the request of the petitioner for verification of signature of the father of the plaintiff-respondent upon the diary by handwriting expert has been rejected.