Pankaj Mithal, J. - (1.) Heard Sri Manish Goyal, learned counsel for the plaintiff revisionists and Sri Ravi Kant, Senior Advocate assisted by Sri Ashish Kumar Singh, learned counsel appearing for the defendant respondent no. 1.
(2.) This revision under Section 115 CPC arises out of order 15.11.2011 passed by the court of first instance in Original Suit No. 274 of 2004 (Amit Garg and another v. Smt. Tabassum Gajala and others) whereby three applications of the plaintiff revisionists paper nos. 258 Ga, 260 Ga and 261 Ga have been rejected.
(3.) The above three applications were for the purposes of summoning of record of original suit no. 231 of 1978, directing the defendants no. 2,3 and 4 of the suit namely Javed Haider, Tanvir Haider and Naved Haider to give their specimen signatures for comparison with their admitted signatures and for opinion of a handwriting expert thereof.;