INDIRA RAJGURU Vs. MR.BALKRISHNA K. RAJGURU

JUDGEMENT

(1.) The suit is placed on board for considering the admissibility of the documents referred to and relied upon by the defendant nos.3 and 4 in the compilation of documents. The defendant no.3 has filed affidavit in lieu of examination in chief dated 4th August, 2018. The plaintiff has filed a statement of admission and denial in respect of the documents forming part of the compilation of documents filed by the defendant nos.3 and 4.

(2.) Heard learned counsel appearing for the plaintiff and the defendant nos.3 and 4 and have perused the affidavit in lieu of examination in chief filed by the defendant no.3, statement of admission and denial on behalf of the plaintiff, some of the prayers in the plaint in Suit No.3165 of 2010. The defendant nos.3 and 4 have relied upon 28 documents in the said compilation of documents. The documents are marked as under :

(3.) Insofar as the documents at serial nos.1 to 3 are concerned, those documents are the original extract of village form no.8-A, of the original form no.2 and the original extract of village form no.6 respectively. The existence and the contents of these documents are disputed by the plaintiff on the ground that those alleged public documents are not proved in accordance with the provisions of the Indian Evidence Act.