SC: Secondary Evidence Can be Permitted to be Produced Where Party Establishes Factual Foundation - (14 May 2020)
LAW OF EVIDENCE
Supreme Court has observed that a Court can permit a party to produce secondary evidence if he establishes a factual foundation for producing the same. The Court has observed that merely the admission in evidence and making exhibit of a document does not prove it automatically unless the same has been proved in accordance with the law.
Tags : SUPREME COURT SECONDARY EVIDENCE
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