JUDGEMENT
-
(1.)In a suit for specific performance of contract filed by the Plaintiffs/ opposite parties, the Defendant No. 8/Petitioner herein disputed the genuineness of his signature appearing on the agreement for sale which was sought to be enforced in the said suit by the Plaintiffs.
(2.)On an application filed by the said Defendant, the disputed signature of the said Defendant appearing in the said agreement for sale was referred to the handwriting expert for comparing the same with the admitted signature of the said Defendant and for his opinion. The hand-writing expert submitted his report after completing the entire exercise in this regard, before the learned Trial Judge. The Defendant No. 8/Petitioner is not satisfied with the said report. Accordingly he filed an objection against the acceptability of the said report by pointing out various defects therein. The Petitioner herein prayed for consideration of the Petitioner's said objection against the acceptability of the said report before the commencement of the trial of the suit.
(3.)The learned Trial Judge rejected the Petitioner's such prayer with the rider that his objection against the said report will be considered in course of peremptory hearing of the said suit.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.