Ram Chand Gupta, J. - (1.) C.M. No. 8842 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 2203 of 2011 Present revision petition has been filed under Article 227 of the Constitution of India for quashing of order dated 14.3.2011, Annexure P3, passed by learned Additional Civil Judge, Senior Division, Phillaur, vide which prayer of the Petitioner for permission to examine the handwriting and fingerprint expert in order to prove execution of sale -deed dated 12.2.1998 executed by Ujagar Singh in favour of Bachni, daughter of Ujagar Singh and Smt. Kartar Kaur (deceased) wife of Ujagar Singh has been declined.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.;