S.LAKSHMI SAROJA Vs. VISHNU BOTIA MURALI KRISHNA

JUDGEMENT

(1.) THE petitioner filed O.S.No.183 of 2008 in the Court of Principal Senior Civil Judge, Tenali against the respondents fo The petitioner filed a memo before the trial Court with a prayer to refuse to receive the xerox copies of the deed of p Heard Sri Ms.Goda Rama Lakshmi, learned counsel for the petitioner and Sri N.Srihari, learned counsel for respondent No The subject matter of this revision is only the secondary evidence of a Will, dated 20.10.2013. It was filed by the res Section 63 of the Indian Evidence Act ( for short the Act) defines the types of secondary evidence and Section 65 the A xerox copy, no doubt, can be treated as a mechanical reproduction of the original, falling within the ambit of Sectio Way back in 1954, the Honble Supreme Court in Sitaldas Vs. Santram1 held that laying of foundation for receivin The Will is a typical document. It is required to be proved as provided for under Sections 68 and 69 of the Evidence A The trial Court proceeded on the assumption that certain paragraphs in the written statement wherein the disputed Will Hence, the civil revision petition is allowed and the order under revision is set aside. There shall be no order as to

(2.) THE miscellaneous petition filed in this revision shall also stand disposed of.