DINESH MEHTA,J. - (1.) The petitioner has assailed to the order dated 29.08.2017 passed by the learned Additional District and Sessions Judge, Srikaranpur, District Sriganganagar in the present writ petition.
(2.) The facts in nutshell are that in a suit for cancellation of will dated 24.02.2011, plaintiff moved an application dated 27.03.2017 with a prayer that the signature on the earlier will dated 20.03.2002 be verified/examined by one Handwriting Expert Mr. Vinod Choudhary.
(3.) The said application filed by the petitioner-plaintiff came to be rejected by the learned Court below vide its order dated 29.08.2017. HINDI MATTER;