Punjab-Haryana High Court
Ramesh Chander And Others vs Bhup Singh And Another on 5 April, 2011
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Civil Revision No. 2302 of 2011 (O&M)
Date of decision:- 05.04.2011
Ramesh Chander and others
....Petitioners
Vs.
Bhup Singh and another
....Respondents
CORAM: HON'BLE MR. JUSTICE A.N. JINDAL
******
Present:- Mr. Dhirinder Chopra, Advocate,
for the petitioners.
A.N. JINDAL, J (ORAL)
This petition assails the order dated 08.03.3011 (Annexure P-3) passed by the Additional Civil Judge (Senior Division), Tohana, whereby the application filed by the plaintiff- respondent No.1 for taking photographs and thumb impressions/writing by an expert for the purpose of comparison, was allowed.
The case before the trial Court is fixed for evidence of the plaintiff and the plaintiff is well within his right to get the documents examined from an expert.
No grounds to interfere.
Dismissed.
(A.N.JINDAL) 05 of April, 2011 th JUDGE ajp