MEHAR SINGH Vs. RAM PAL AND OTHERS

JUDGEMENT

(1.) Concisely, the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, initially petitioner-plaintiff-Mehar Singh son of Ram Kishan(for brevity "the plaintiff") has instituted the civil suit(Annexure P-1) for a decree of permanent/prohibitory & mandatory injunction, restraining respondents-defendants-Ram Pal son of Kalu Ram and others(for short "the defendants"), from interfering into his peaceful possession over the property in dispute. The contesting defendant Nos.1 & 2 refuted the claim of the plaintiff, filed their respective written statements(Annexures P-2 & P-3), stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.

(2.) During the pendency of the suit, at the stage of rebuttal evidence and arguments, the plaintiff moved an application(Annexure P-4), to direct Rampal-defendant No.1, to give his specimen writing & signatures for comparison with his signature on the family settlement (Ex.P1) and to permit him to examine Handwriting & Finger Print Expert in rebuttal evidence.

(3.) Taking into consideration the entire facts and material on record, the trial Court dismissed the application(Annexure P-4) of the plaintiff, by virtue of impugned order dated 05.03.2014(Annexure P-5).