STATE OF KERALA Vs. PADMANABHA IYER

JUDGEMENT

(1.) What is the evidentiary value of the basic document produced before the reference court, in the absence of independent evidence leading to the circumstances in which the sale came to be made, is the question for consideration in this appeal filed by the State.

(2.) S.51A of the Land Acquisition Act dealing with the acceptance of certified copy as evidence reads as follows:

(3.) In the Bench decision reported in State of Kerala v. Malankara R. & P. Co. Ltd., 1999 (2) KLT 613 ), dealing with the subject matter, at Para.10 it was held as follows: