Ramashanker Rai Vs Shrimati Chandra Sinha And Ors

Chhattisgarh High Court 27 Sep 2018 Writ Petition (227) No. 234 Of 2014 (2018) 09 CHH CK 0447
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (227) No. 234 Of 2014

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Vishnu Koshta, Avinash Singh

Final Decision

Disposed Of

Acts Referred
  • Evidence Act, 1872 - Section 45, 47, 67

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Learned counsel for the petitioner submits that the application filed by the petitioner under Sections 45, 47, and 67 of the Evidence Act, 1872 for

examining the signature on the Will by the handwriting expert has been rejected by the trial Court.

2. After hearing learned counsel for the petitioner at length, I am of the considered opinion that this petition can be disposed of with liberty to the

petitioner to let the subject document (Will) examined through handwriting expert in accordance with law and submit the report to the trial Court who

shall also consider the said report in accordance with law.

3. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

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