LAWS(BOM)-2014-6-161

CHANCHAL Vs. GANGARAM DAJIBA NAGARE

Decided On June 27, 2014
CHANCHAL Appellant
V/S
Gangaram Dajiba Nagare Respondents

JUDGEMENT

(1.) Rule. Heard forthwith by consent of parties.

(2.) xxx xxx xxx

(3.) Petitioners (original plaintiffs) made application for permission to file certified copies of certain documents. Learned trial Judge rejected the said application on the ground that the documents cannot be read evidence in view of Section 79 of the Evidence Act.