Harish Tandon, J. - (1.) This revisional application is directed against three orders, namely, order no. 40 dated 7th April, 2016, order no. 43 dated 12th May, 2015 and order no. 45 dated 14th June, 2016 passed in O.S. No. 2 of 2014 by the learned Additional District Judge, 2nd Court, Contai.
(2.) On conjoint reading of the aforesaid three orders it can be gathered that the Trial Court kept the applications taking exception to the report submitted by the Handwriting Expert on record to be decided at the stage of trial.
(3.) According to Mr. Hiranmoy Bhattacharya, learned advocate appearing on behalf of the petitioners, Rule 243 of the Civil Rules and Orders provides that the Court shall consider the objections, if any, of the parties to the report of the Commissioner and may either accept the report or may pass an order for appointing another Commissioner.;