BALDEVA Vs. DIP CHAND BHAG MAL JAT

JUDGEMENT

(1.) By this order I dispose of Regular Second Appeal Nos. 446 and 447 of 1952.

(2.) In -- 'Sundarachariar v. Narayana Ayyar', AIR 1931 PC 36 (A), Lord Tomlin in delivering the judgment of their Lordships of the. Privy Council said :

(3.) For 'Shaw v. Foster', reference may be made to (1872) 5 HL 321 (B). In this connection Section 91, Indian Evidence Act may be seen,