PANKAJ BHANDARI,J. - (1.) This writ petition has been preferred aggrieved by order dated 06.08.2016 passed by Additional District Judge No.2, Sriganganagar, vide which the court below has rejected the application filed by the plaintiff/petitioner under Order 18, Rule 3 read with Section 151 CPC.
(2.) It is contended by counsel for the petitioner that the suit was filed for specific performance and the application was moved for sending the agreement to sale to the Forensic Science Laboratory to ascertain as to whether the signatures on the agreement to sale tallies with the signatures of the seller, which were available in his bank account. It is also contended that since the person executing the sale deed died before the suit was filed and there was denial by the legal representatives of the deceased with regard to the signatures of the deceased on the agreement to sale, it was necessary for the court to send the same to the Forensic Science Laboratory, so as to come to a just conclusion.
(3.) I have considered the contentions of counsel for the petitioner and have perused the record of the case.;