MAHAMAD SAHEB NABISAHEB ISMAIL MAGDUM Vs. KAMAL

JUDGEMENT

(1.) These two appeals raise a pure question of law which is whether the presumption raised by Section 93 Evidence Act as to clue execution and attestation or a document will apply to a certified copy of a document required to be executed and attested. The facts "of the two cases in which this question crises arc simple.

(2.) The property in salt No. GO of 1946 out of which S. A. no. 1004 of 1949 arises consists of survey Nos. 61/1, SO/24, 484/3, 478/3 and 015/9 situate at Kudchi in the Belgaum District.

(3.) The property in suit No. 91 of'194S out of Which S. A. No. 1005 of 1949 arises consists of surrey Nos. 61/2, SO/23, 484/3 and 615/9. The-suit property in the two suits originally belonged to the family of the plaintiffs.