SAKHUBAI Vs. GOVIND

JUDGEMENT

(1.) The appeal has been admitted on the following substantial questions of law.

(2.) This question has been dealt with by the Hon'ble Supreme Court in the case of Seth Ramdayal Jat Vs. Laxmi Prasad [(2009) 11 SCC 545]. The Court held thus :

(3.) Thus, the Supreme Court has held that although the judgment in a criminal case was not relevant in evidence for the purpose of proving his civil liability, his admission in the civil suit was admissible.