- (1.) The Revision is preferred by the defendant aggrieved by the rejection of his plea to send the disputed agreement for sale to Security Printing Press, Nasik to verify when those stamp papers were printed and offered to the public for sale. The suit was filed by the plaintiff-respondent praying for specific performance of agreement for sale. The defendant-Revision petitioner herein denied the execution of the said document. In other words the 1 st defendantRevision petitioner took up a plea that the said document was forged and fabricated one.
(2.) The trial court took up the matter for trial and examined the witnesses on the side of the plaintiff. One Raj Kumar the stamp vendor was also examined as PW4 on the side of the plaintiff.
(3.) The trial Court observed that the stamp vendor himself was examined during the course of trial and, therefore, the necessity to send the stamp papers used for scribing the agreement for sale to Security Printing Press, Nasik for opinion did not arise.;