Raj Mohan Singh, J. - (1.) Petitioner has assailed order dated 07.09.2016 passed by Civil Judge (Jr. Division) Faridabad vide which the application filed by the plaintiff for leading additional evidence by examining Handwriting Expert to rebut the report of Expert examined in defence was rejected.
(2.) Plaintiff/petitioner filed a suit for recovery against the defendants on the premise that the plaintiff had supplied Saria worth Rs. 3,04,619/- vide Bill No.871 dated 09.05.2011 and worth Rs. 1,95,906/- vide invoice No.875 dated 16.05.2011. The material was duly received by defendant No.2 by signing the bills. Later on defendants denied their liability to pay the dues, therefore, the plaintiff filed suit for recovery under Order 37 CPC.
(3.) In the written statement filed by the defendants, they have denied their liability and challenged the suit on other grounds as well.;