MILAP CHAND Vs. RAJ KUMAR

JUDGEMENT

(1.) This petition is directed against the order dated 20.1.2012 passed by learned Civil Judge (Jr.Division), (VII), Shimla in CMA No. 8-6 of 2012 in Civil Suit No. 2-1 of 2010. allowing the application of respondents for proving agreement dated 7.9.1992 by way of secondary evidence.

(2.) The brief facts are that respondents have filed a suit for specific performance of contract on the basis of agreement dated 7.9.1992. The petitioner has contested the suit and in the written statement he has denied the execution of agreement dated 7.9.1992. In the application under Sec. 65 of the Evidence Act, the respondents have stated that the original agreement dated 7.9.1992 was handed over to petitioner herein.

(3.) A copy of alleged agreement dated 7.9.1992 has been placed on record. This agreement is between Milap Chand showing him as seller and Mohan Lal, Giridhar Gopal and Raj Kumar as buyers. In the end of the agreement, it has been stated that original agreement has been given to Mohan Lal etc. and a copy of the agreement has been given to Milap Chand. This apart, Sec. 65 of the Indian Evidence Act provides that secondary evidence relating to documents may be given when the original has been destroyed or lost.