PREM CHANDRA JAIN Vs. SRI RAM

JUDGEMENT

(1.) THIS petition under Article 227 of Constitution of India is preferred with respect to the order dated 8th July, 2005 dismissing the application, of the petitioner/plaintiff before the Trial Court, under Section 65 of the Indian evidence Act for permission to lead secondary evidence with respect to a will and a demarcation report by the Revenue Authorities of which certified copy is stated to have been filed. The Trial Court has dismissed the application for the reason that the petitioner had stated that the originals are not traceable; it was held that for Section 65 to be invoked, document has to be lost.

(2.) A practice appears to have developed in the Trial Courts of moving an application under Section 65 of the Evidence Act seeking permission of the courts to adduce secondary evidence. There does not appear to be any sanction therefor in law. Neither the Evidence Act nor the CPC nor any other rules and regulations or statute requires the filing of such an application.

(3.) SECTION 61 of the Evidence Act provides for proof of documents either by primary or by secondary evidence. Section 64 provides that documents must be proved by primary evidence, except in cases "hereinafter mentioned" i. e. in Section 65 and Section 65 A and Section 65 B. Section 65 permits secondary evidence to be led in the contingencies mentioned therein. Thus a litigant without seeking any permission from the court if satisfies the ingredients of Section 65 of the Evidence Act i. e. of the existence of the contingency or situation when secondary evidence is permitted to be led is entitled to lead such evidence. Such evidence will have to be two fold. Firstly, as to the existence of the contingency or situation in which secondary evidence is permissible, viz that the original document is in possession or power of the person against whom it is sought to be proved etc. or that the existence, condition or contents of original have been proved to be admitted by person against whom it is sought to be proved or that the original has been lost or destroyed or when original is not moveable etc. i. e. of the various situations mentioned in Clause (a) to (g) of Section 65. Secondly, such evidence will have to be in proof of document as also prescribed in Section 65 r/w Section 63.