VIKRAM JESUDASEN Vs. SURESH KUMAR

JUDGEMENT

(1.) The question that arises for consideration in this appeal revolves around the scope and ambit of Sec. 65 B of the Evidence Act, 1872 (hereinafter referred to as "Act"). For the sake of convenience, we shall refer to the parties in terms of their ranking in the suit in CS.No.375 of 2005.

(2.) Brief Facts:

(3.) Aggrieved by the aforesaid order dtd. 4/2/2022 in C.S.No.375 of 2005, the defendants 1 and 3 have preferred the present appeal before this court.