AVIRA JOSEPH Vs. JOSEPH MATHEW

JUDGEMENT

(1.) The substantial question of law that arises for consideration in these Regular Second Appeal is, have not the courts below erred in relying on the evidence, other than the evidence adduced under Sec. 68 of the Indian Evidence Act, 1872 (hereinafter referred to as 'the Act'), where any one of the twin requirements under Sec. 70(1) of the Act was not satisfied.

(2.) Heard Sri. T. Krishnanunni, learned Senior Counsel for the appellants and Sri.Mathew John, learned counsel appearing for the respondents.

(3.) Since the parties in these appeals are common and the subject matter and the matters in dispute are same, both appeals are heard together and disposed of, accordingly.