JUDGEMENT
K. Kannan, J. -
(1.)THE application for comparing the signature found in Annexure P -2 with signature of Sh. J.P. Salwan, Naib Tehsildar was dismissed by the Court below, observing that the particular disputed signature was itself admitted by Sh. J.P. Salwan when he was examined as DW -1. The trial Court observed with reference to the evidence of DW -1 that the person whose signature was found placed in Annexure P -2 had himself testified to the correctness of signature as found in the document. After an admission was made by the witness himself, the defendant seeks for examination of the expert to prove that the so called admission is not correct.
(2.)THE finding of the Court below rejecting the plea of the petitioner is absolutely justified as the author of a document who has affixed the signatures is the only competent person to affirm or deny his own signatures. If only the named executant denied the signatures there was a scope for examination of an expert witness after having the document verified by him. A person is an expert in relation to his own signature and there can be no better person than the author himself. No person could call himself as an expert to substitute the evidence of the author of the document. There is no justification for permitting the defendant to adduce any evidence to discredit the signature of the person who affirms it through as an alleged expert.
The civil revision petition is without merits and dismissed.
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